Ramesh Kedarmal Modi vs Ahuja Properties And Developers ...
2021 Latest Caselaw 8397 Bom

                                                     4. IA (L) 3721 of 2021.odt


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               ORDINARY ORIGINAL CIVIL JURISDICTION
               INTERIM APPLICATION (L) NO. 3721 OF 2021
                                       IN
         COMMERCIAL SUMMARY SUIT (L) NO. 3714 OF 2021


 Ramesh Kedarmal Modi                                   ...Applicant
          Versus
 Ahuja Properties and Developers & 4 Ors.               ...Defendants
                              ----------
 Mr. Kunal R. Kumbhat i/by Sunanda R. Kumbhat & Kunal R.
 Kumbhat - Advocate for the Applicant.
 Mr. Madhukar Mulay - Advocate for the Defendants.
                              ----------
                           CORAM : DAMA SESHADRI NAIDU, J.

DATE : 23rd JUNE, 2021.

P.C. :

1. The applicant has come up with this application under Order 38, Rule 5 CPC, for attachment before judgment.

2. The defendants' counsel, nevertheless, seeks time to file a reply. Post the matter on 07th July, 2021. No further time shall be granted.

                                    [DAMA SESHADRI NAIDU, J.]



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