Savita Hemrajani vs Abhishek Satish Agicha And Anr
2021 Latest Caselaw 9837 Bom

                                                7. COMSS No. 4 of 2021.odt



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION
             COMMERCIAL SUMMARY SUIT NO. 4 OF 2021
 Savita Hemrajani                                  ...Plaintiff
          Versus
 Abhishek Satish Agicha & Anr.                     ...Defendants
                            ----------
 Aastha Mehta i/by M/s. Dhru & Co. - Advocate for the Plaintiff.

 Mr. Darshit K. Jain i/by Divya D. Jain and Dileep Stale -
 Advocate for the Defendants.
                             ----------
                           CORAM : DAMA SESHADRI NAIDU, J.

DATE : 27th JULY, 2021.

P.C. :

On 23.06.2021, the plaintiff served the summons on the defendants. Then on 02.07.2021, i.e. within ten days, the defendants entered their appearance. Therefore, now it is for the plaintiff to take out further steps such as serving summons for the Judgment on the defendants. Once defendants are served with the summons for Judgment, they may also come up with their reply, besides a plea for leave to defend.

Post the matter on 10.08.2021.

                                   [DAMA SESHADRI NAIDU, J.]
 Seema                                                                       1/1