Jwaladutta Jankidas Huf vs Jayant Bhavanji Soni And Anr
2021 Latest Caselaw 7445 Bom

sg                                                                  2. sj(l)91-19.doc

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                             ORDINARY ORIGINAL CIVIL JURISDICTION

                  SUMMONS FOR JUDGMENT (L) NO.91 OF 2019
                                 IN
               COMMERCIAL SUMMARY SUIT (L) NO.1131 OF 2019

Jwaladutta Jankidas HUF                               ...Applicant/Plaintiff
           vs.
Jayant Bhavanji Soni And Anr.                 ...Defendants
                                 .....
Ms. Sunanda Kumbhat, i/b. Mr. Kunal Kumbhat, for the Plaintiff.

Mr. Anuuj N. Narula, i/b. Jhangiani Narula & Associates, for Defendant Nos.
1 and 2.

                                         .....
                                      CORAM : S.C. GUPTE, J.

DATED : 7 MAY 2021 P.C. :

. As stated before this Court and recorded in its order dated 3 May 2021, learned Counsel for the Plaintiff seeks leave to withdraw the summons for judgment with liberty to file fresh summons for judgment on the basis of the amended plaint. The summons for judgment is disposed of as withdrawn with liberty as prayed. For carrying out amendment of the plaint in accordance with the order passed earlier, re-verification of the amended plaint is dispensed with.

( S.C. GUPTE, J. )

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