Rithika Enterprises And Another vs Garment Packers And 2 Othres
2021 Latest Caselaw 4717 Bom

Chittewan                                          1/2                       6. COMSS 225-20.doc



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               ORDINARY ORIGINAL CIVIL JURISDICTION
            Digitally signed
            by Rajesh V.
Rajesh V.   Chittewan
Chittewan   Date:


                               COMMERCIAL SUMMARY SUIT NO.225 OF 2020
            2021.03.16
            16:41:58 +0530




Rithika Enterprises
And Another                                               ...     Plaintiffs
    Versus
Garment Packers
And Others                                                ...     Defendants

                              .....
Mr. Amey Patil a/w Mr. Shanay Bafna i/b M/s Vivek Kaantwala And
Company for the Plaintiffs.

Mr. Manoj G. Agre i/b Mr. G.B. Kedia for Defendant Nos.1 and 3.

Mr. Vipul J. Shah for Defendant No.2.
                                 .....

                                                   CORAM : S.C. GUPTE, J.

                                                   DATE       : 15 MARCH 2021

P.C. :


.             The Plaintiffs shall file a summons for judgment within one
week from today.                      Reply, if any, of the Defendants to the summons
for judgment within two weeks thereafter.                      Rejoinder, if any, of the
Plaintiffs one week of service of the reply.                    Stand over to 19 April
2021 for directions.                   The Plaintiffs' affidavit of service on Defendant
No.2 is kept on record.
 Chittewan                            2/2                     6. COMSS 225-20.doc



2           The Plaintiffs are permitted to carry out amendment of the

cause title by substituting the correct name and address of Defendant No.2. Re-verification is dispensed with.

(S.C. GUPTE, J.)