Bharat Muddanna Shetty vs Ahuja Properties And Developers ...
2021 Latest Caselaw 7828 Bom

                                                3. SJ No. 9 of 2021.odt



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION
               SUMMONS FOR JUDGMENT NO. 9 OF 2021
                                     IN
             COMMERCIAL SUMMARY SUIT NO. 6 OF 2021
 BHARAT MUDDANNA SHETTY                            ...Plaintiff
          Versus
 AHUJA PROPERTIES AND DEVELOPERS & ...Defendants
 2 ORS.
                       ----------
 Mr. Gauraj Shah a/w Pratik Jani a/w Princee Vaishnav i/by
 Prime Legem - Advocate for the Plaintiff.
 Ms. Shraddha Birwadkar i/by Madhukar Mulay - Advaocate for
 Defendant Nos. 1 to 3.
                             ----------
                           CORAM : DAMA SESHADRI NAIDU, J.

DATE : 11th JUNE, 2021.

P.C. :

1. Though it's Summary Suit, the defendants' counsel seeks two more weeks' time, as the learned counsel puts it, to file their reply.

2. Post the matter in two weeks, at the defendants' risk.

3. If the defendants desire to file any pleadings in terms of Order 37, they may give advance copy to the plaintiff's counsel.

                                   [DAMA SESHADRI NAIDU, J.]


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