Samir Narain Bhojwani vs Sansui Steels Pvt. Ltd
2021 Latest Caselaw 3617 Bom

                                                                                6-ia-329-2021.doc




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

                                   INTERIM APPLICATION NO.329 OF 2021
                                                   IN
                                SUMMONS FOR JUDGMENT (L) NO.587 OF 2021

                   Samir Narain Bhojwani                               ...Plaintiff
                             vs.
                   Sansui Steels Pvt. Ltd.                             ...Defendant

                   Mr. Manoj Agre i/b. G.B. Kedia, for the Plaintiff
                   Mr. D.V. Deokar a/w. Mr. O. Parikh i/b. Parimal K Shroff & Co.,
V. S.              for the Applicant/Defendant.
Parekar
                                          CORAM : N. J. JAMADAR, J.

DATE : FEBRUARY 25, 2021 Digitally signed by V. S. Parekar Date:

2021.02.26         P.C.:
11:30:30 +0530

                   .       The Interim Application is taken out by the Defendant

seeking condonation of delay of seven days in fling an affdavit in

reply to the Summons for Judgment.

2. For the reasons assigned in the application and to advance

the cause of substantial justice, it would be expedient to condone

the delay in fling affdavit in reply, copy of which is already served

on the Plaintiff.

3. Hence, the Interim Application stands allowed in terms of

prayer clause (a).

Vishal Parekar, P.A. ...1 6-ia-329-2021.doc

4. The delay in fling affdavit in reply stands condoned.

5. The Defendant shall fle the affdavit in reply during the

course of the day.

6. The Plaintiff is at liberty to fle an affdavit in rejoinder, if

any, and serve its copy on the Defendants, within a period of two

weeks.

7. Summons for Judgment be listed for hearing on 18 th March,

2021 along with Interim Application No. 281 of 2021.

                                          (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                       ...2