Karmayogi Shankarraoji Patil ... vs Garden Court Distilleries ...
2021 Latest Caselaw 9825 Bom

                                   1/2   27.07.2021 IA(L) 13681 of 2021-2.doc


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

             INTERIM APPLICATION (L) NO. 13681 OF 2021
                               IN
             COMMERCIAL SUMMARY SUIT NO. 54 OF 2021

 Karmayogi Shankarraoji Patil
 S.S.K. Ltd. & 4 Ors.                                 ...      Applicant

 In the matter between
 Garden Court Distilleries Pvt. Ltd.
 And Ors.                                             ...        Plaintiffs

          v/s.

 Karmayogi Shankarraoji Patil
 S.S.K. Ltd. & 4 Ors.                                 ...        Defendants


 Mr. Chetan Kapadia a/w.Mr. Ranjeev Calralho, Mr. Rahul Sarda,
 A.Ramarao, Ms. Sabeena Mahadik and Pankaj Uttaradhi i/b.Ms.
 Sabeena Mahadik for the plaintiffs.

 Mr. Sanjeev Kadam i/b. Ramdas Hake Patil for the defendants.

                           CORAM : DAMA SESHADRI NAIDU, J.

27th July 2021 P.C.

Once the plaintiffs took out summons for judgment, the defendants filed their reply and also sought leave to defend. In that leave to defend, the plaintiffs want to file a rejoinder. On the other

2/2 27.07.2021 IA(L) 13681 of 2021-2.doc

hand, the defendants' counsel points out that the plaintiffs have applied for an attachment before judgment. In that interim application, the defendants want to file their reply. Post the matter in two weeks. Meanwhile, both parties may complete their pleadings. The Registry will accept the pleadings from either party.

(DAMA SESHADRI NAIDU, J)

Lata Panjwani, P.S.