Ramesh Kedarmal Modi vs Ahuja Properties And Developers ...
2021 Latest Caselaw 17041 Bom

                                                                                           18-sj-40-2021.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                   SUMMONS FOR JUDGMENT NO.40 OF 2021
                                                  IN
                                COMMERCIAL SUMMARY SUIT (ST.) NO.3714 OF 2021

                      Ramesh Kedarmal Modi                                      ...Plaintiff
                                 vs.
                      M/s. Ahuja Properties and Developers and Ors.             ...Defendants

VISHAL                Mr. Kunal Kumbhat i/b. Ms. Sunanda Kumbhat, for the Plaintiff.
SUBHASH               Mr. Shrey Sancheti i/b. Mr. Madhukar M., for the Defendants.
PAREKAR
Digitally signed by
                                                   CORAM :   N. J. JAMADAR, J.

VISHAL SUBHASH DATE : DECEMBER 07, 2021 PAREKAR Date: 2021.12.07 18:31:00 +0530 P.C.:

. Heard the learned counsel for the parties.

2. The learned counsel for defendants seeks short

accommodation as the learned counsel who is briefed in the matter

is not in a position to address the Court today.

3. At the request of the counsel for the defendants, list on 21 st

December, 2021.

(N. J. JAMADAR, J.)

Vishal Parekar, P.A. ...1