India Realty Excellence Fund Ii ... vs Gautam Jagdish Ahuja And Anr
2021 Latest Caselaw 4561 Bom

           Digitally signed                                 1/1                                 24.SJ-4-2021.doc
           by Gauri A.
           Gaekwad
Gauri A.   Date:
Gaekwad    2021.03.11
           17:13:38
           +0530
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         ORDINARY ORIGINAL CIVIL JURISDICTION
                                              IN ITS COMMERCIAL DIVISION
                                        SUMMONS FOR JUDGMENT NO.4 OF 2021
                                                       IN
                                      COMMERCIAL SUMMARY SUIT NO.317 OF 2020
                   India Realty Excellence Fund II LLP                ....Applicant/Plaintiff
                              V/s.
                   Gautam Jagdish Ahuja and Anr.                      ....Defendants
                                                      ----
                   Ms. Ankita Agrawal a/w. Ms. Saloni Shah i/b. DSK Legal for plaintiff.
                   None for defendants.
                                                      ----
                                                       CORAM : K.R.SHRIRAM, J.

DATED : 11th MARCH 2021

P.C. :

1 Ms. Agrawal states that reply to summons for judgment was

received only on 6th March 2021 pursuant to liberty granted on

22nd February 2021 and therefore, seeks time upto 20 th March 2021 to file a

rejoinder and serve a copy thereof. Time granted.

2 Stand over to 25th March 2021.

(K.R. SHRIRAM, J.)

Gauri Gaekwad