Manish Waman Ambre ... vs K G Millennium Realtors Private ...
2021 Latest Caselaw 8724 Bom

                                         02.07.2021 IAL 8886 of 2021.docx


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

                  INTERIM APPLICATION (L) No. 8886 OF 2021
                                    IN
                    SUMMONS FOR JUDGMENT No. 1 OF 2020

       Manish Waman Ambre                       ....Applicant
                                          (Org. Defendant No.3)

       In the matter between

       K.G. Millenium Realtors Pvt.
       Ltd. and Ors.                              ....Plaintiffs
             Vs.
       M/s. Samarth Erectors &
       Developers & Ors.                          ....Defendants

                                  ********
       Mr. T.R. Patel for Applicant
       Mr. Kevic Setalvad, Senior Advocate a/w. Mr. Arsh Misra i/
       b. M.V. Kini & CO. for Plaintiffs.
                                  ********


                        CORAM: DAMA SESHADRI NAIDU, J.

(VIDEO CONFERENCING)

DATED : JULY 2, 2021 P.C.

1. The Defendants suffered an ex parte decree. To have it set aside, they have come up with this interim application under Order IX, Rule 13 of CPC.

2. The learned counsel for the Plaintiffs seeks time to file a reply.

3. The learned counsel for the Respondents assures the Court that they will serve a copy of the reply in advance on the Plaintiffss counsel. By the next date, the

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02.07.2021 IAL 8886 of 2021.docx

Plaintiffs may also file their rejoinder if any.

4. Post the matter on 19th July, 2021.

                               (DAMA SESHADRI NAIDU, J.)




       V.A. Tikam                                                                  2/2