L.Javerchand Jewellers Pvt.Ltd vs Shajhahan Hanifa Shaibson
2021 Latest Caselaw 4564 Bom

           Digitally signed                                  1/1                         14.SJ-119-2018.doc
           by Gauri A.
           Gaekwad
Gauri A.   Date:
Gaekwad    2021.03.11
           17:13:36
           +0530
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         ORDINARY ORIGINAL CIVIL JURISDICTION
                                              IN ITS COMMERCIAL DIVISION
                                      SUMMONS FOR JUDGMENT NO.119 OF 2018
                                                      IN
                                     COMMERCIAL SUMMARY SUIT NO.1124 OF 2018
                   L. Javerchand Jewellers Private Limited                ....Applicant/Plaintiff
                              V/s.
                   Shajhahan Hanifa Shaibson                               ....Defendant
                                                             ----
                   None for the parties.
                   Mr. Suresh M. Jain for plaintiff (at 2:30 p.m.)
                                                          ----
                                                           CORAM : K.R.SHRIRAM, J.

DATED : 11th MARCH 2021

P.C. :

1 None appeared for the parties though the matter was called out

twice.

2 Therefore, summons for judgment and suit both dismissed for

want of prosecution.

AT 2.30 P.M.

3 Mr. Jain appeared and requested for restoration of the suit as

well as summons for judgment. Mr. Jain also stated that he is hopeful of the

matter getting settled.

4 Both suit and summons for judgment restored to file.

5 Stand over to 25th March 2021 for filing consent terms.

(K.R. SHRIRAM, J.)

Gauri Gaekwad