Vishal Kedia vs Sureshkumar S. Bafna
2021 Latest Caselaw 2906 Bom

                                                                                        11-sj-108-2018.doc




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

                                 SUMMONS FOR JUDGMENT NO.108 OF 2018
                                               WITH
                                COMMERCIAL SUMMARY SUIT NO.1215 OF 2018

                   Vishal Kedia                                               ...Plaintiff
                              vs.
V. S.              Sureshkumar S. Bafna                                       ...Defendant
Parekar
                   Mr. Vivek Khemka, for the Plaintiff.
Digitally signed
by V. S. Parekar   Mr. Vivek Sharma i/b. M/s. Vivek Kantawala & Co. for the
Date:              Defendant.
2021.02.15
14:23:09 +0530                          CORAM : N. J. JAMADAR, J.

                                        DATE :       FEBRUARY 12, 2021

                   P.C.:

                   .       Heard the learned counsel for the parties.

2. The learned counsel for the Defendant has tendered a copy

of the order passed by the Appeal Bench in Commercial Appeal

No. 2 of 2021 wherein the order passed by this Court in Summons

for Judgment No. 108 of 2018 was impugned.

3. The Appeal Bench has dismissed the Appeal as not pressed

and extended time to make deposit of the sum of Rs.

1,50,00,0000/- by a period of twelve weeks from 4 th February,

2021.

4. List on 4th May, 2021.

                                                                 (N. J. JAMADAR, J.)



                   Vishal Parekar, P.A.                                                               ...1