Square Construction Co vs Vardhaman Enterprises And 3 Ors
2021 Latest Caselaw 9135 Bom

                                    1/2        13.07.2021 COMSS 883 of 2019 .docx



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

            COMMERCIAL SUMMARY SUIT NO. 883 OF 2019
                           WITH
             SUMMONS FOR JUDGMENT NO.36 OF 2019
                            IN
            COMMERCIAL SUMMARY SUIT NO.883 OF 2020


 Square Construction Limited                   ...      Plaintiffs
      v/s.
 Vardhaman Enterprises & 3 ors.                ...        Defendants


 Mr. Aru S Pal, Counsel with Mr. Gobinda Mohanty i/b Mohanty and
 associates for the plaintiffs.

 Ms. Runali Savardekar i/b. M/s. R.V.J. Associates for defendants 1 to 4.


                           CORAM : DAMA SESHADRI NAIDU, J.

13th July 2021

P.C.

The defendant's counsel informs the Court that defendants have filed their written-statement and a counter claim, too. But the plaintiff's counsel insists that the plaintiffs have not been served with copies of either the written statement or the counter claim.

2. In response, the defendants' counsel assures the Court that she

2/2 13.07.2021 COMSS 883 of 2019 .docx

will supply the copies to the plaintiff's counsel in two days. Post the matter on 19th July 2021.

(DAMA SESHADRI NAIDU, J)

Lata Panjwani, P.S.