Smith Realtors And Bharat K. Shah vs S. S. Enterprises And 5 Ors
2021 Latest Caselaw 5855 Bom

Mugdha                                                       22-SJ 38-19 in COMSS 729-18.doc



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

                         SUMMONS FOR JUDGMENT NO.38 OF 2019
                                        IN
                        COMMERCIAL SUMMARY SUIT NO.729 OF 2018

    Smith Realtors & Anr.                                        ...Plaintiffs
          Vs.
    S.S. Enterprises & Ors.                                      ...Defendants
                                        -----
    Mr. Chaintanya Patel i/by Mr. Mahesh Thakur for Plaintiffs.
    Ms. Fatema Tankiwala i/by LJ Law for Defendant Nos.3 to 5.
    Mr. Kailash S. Surve for Defendant No.6
                                        -----

                                            CORAM : S.C. GUPTE, J.

                                            DATE    : 31 MARCH 2021
    P.C. :

1. The defendants to file their reply to the Summons for Judgment within a period of three weeks from today. Rejoinder, if any, within a period of one weeks thereafter.

2. The Summons for Judgment to come up for hearing on 3 May 2021. In the meantime the Plaintiffs to consider their position vis-a-vis Defendant Nos. 1 and 2.

( S.C. GUPTE, J. )