Manish Nagindas Doshi vs Kavya Constructin Company
2021 Latest Caselaw 7983 Bom

                                                2. COMSS 790 OF 2019.odt



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


           COMMERCIAL SUMMARY SUIT NO. 790 OF 2019
                                 ALONGWITH
              SUMMARY JUDGMENT (L) NO. 4661 Of 2020
                                     IN
           COMMERCIAL SUMMARY SUIT NO. 790 OF 2019
 Manish Nagindas Doshi                             ...Plaintiff
          Versus
 Kavya Construction Company                        ...Defendant
                          ----------
 Mr. Darshan Ashar, Kaushal Udeshi i/by Sanjay Udeshi & Co. -
 Advocate for the plaintiff .
 Ms. Kausar Banatwala i/by Aruna Ghadge-Advocate for the
 Defendant.
                              ----------
                           CORAM : DAMA SESHADRI NAIDU, J.

DATE : 16th JUNE, 2021.

P.C. :

1. The plaintiff filed suit in 2019. It is a commercial summary Suit, having a strict time frame. To this date, the defendant has not entered appearance. Therefore, the plaintiff comes up with an application to have the defendant set ex-parte, so that they can press for a decree.

2. COMSS 790 OF 2019.odt

2. Nevertheless, before that application could be decided, the pandemic intervened. Now when the case is taken up, Ms. Kausar Banatawala, i/by Aruna Ghadge, the counsel for the defendant, informs me that the defendant has instructed her to enter appearance on his behalf. She seeks two weeks' time to come up with an application explaining the delay in the defendant's appearance and for further consequential steps. Reminding itself of the time frame it ought to adhere to, the Court adjourns the matter by two weeks. No further adjournments shall be granted in this regard. Post the matter in two weeks.

[DAMA SESHADRI NAIDU, J.]