Ramesh Kedarmal Modi vs Ahuja Properties And Developers ...
2021 Latest Caselaw 8882 Bom

                                          07.07.2021_IAL_3721_of_2021-1.docx



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

               INTERIM APPLICATION (L) No. 3721 OF 2021
                                 IN
            COMMERCIAL SUMMARY SUIT (L) No. 3714 OF 2021
       Ramesh Kedarmal Modi                            ...Applicant/Plaintif
               Vs.
       Ahuja Properties and Developers
       and Ors.                                        ...Respondents/

                                                          Defendants
                                      ********
       Mr. Kunal Kumbhat for Plaintif
       Mikhali Behi a/w. Saira Mirzankar a/w. Madhukar
       Mulay for Defendants
                             ********

                        CORAM : DAMA SESHADRI NAIDU, J.

(VIDEO CONFERENCING)

DATED : JULY 07, 2021

P.C.

In this application for attachment before judgment, the Defendants have come up with their reply.

2. The Plaintifss counsel seeks one weekss time to fle a rejoinder and to argue the application.

3. Post the matter on 15th July, 2021; meanwhile, the plaintif may fle its rejoinder, if any.

                                 (DAMA SESHADRI NAIDU, J.)
       V.A. Tikam                                                                      1/1