Ramesh Kedarmal Modi vs Ahuja Properties And Developers ...
2021 Latest Caselaw 9981 Bom

                                                 5. IA (L) 3721 of 2021.odt


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


             SUMMONS FOR JUDGMENT NO. 40 OF 2021
                                     IN
         COMMERCIAL SUMMARY SUIT (L) NO. 3714 OF 2021
 Ramesh Kedarmal Modi                               ...Applicant
          Versus
 Ahuja Properties and Developers and 4 Ors.         ...Defendants

                          ALONGWITH
            INTERIM APPLICATION (L) NO. 15574 OF 2021
                                     IN
             SUMMONS FOR JUDGMENT NO. 40 OF 2021
 Ahuja Properties and Developers and 4 Ors.         ...Applicant
          Versus
 Ramesh Kedarmal Modi                               ...Defendants
                             ----------
 Mr. Kunal Kumbhat - Advocate for the Applicant/Plaintiff.
 Madhukar Mulay - Advocate for the Defendants.
                             ----------
                           CORAM : DAMA SESHADRI NAIDU, J.

DATE : 29th JULY, 2021.

P.C. :

Post the matter next week. The Court will adjudicate the summons for judgment and the defendants' application for leave to defend. In the meanwhile, the plaintiff may come up with his reply in the defendants' application.

                                   [DAMA SESHADRI NAIDU, J.]

 Seema                                                                        1/1