I. N. Halkara H.U.F. Through Its ... vs Pradip Bastimal Chopra
2021 Latest Caselaw 16058 Bom

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


                                        SUMMONS FOR JUDGMENT NO.64 OF 2021
                                                         IN
                                             SUMMARY SUIT NO.2 OF 2021


                   I. N. Halkara H.U.F.
                   through its Karta Indarmal N. Halkara             .. Plaintiff
                            v/s.
                   Pradip Bastimal Chopra                            .. Defendant



                   Mr. Yash Momaya a/w S. M. Seegarla i/b. RMG Law Associates for the
                   defendant.


                                                     CORAM : A. K. MENON, J.

DATED : 18TH NOVEMBER, 2021.

P.C. :

Not on board. Mentioned. Taken on production board.

1. The delay in filing reply to Summons for Judgment is condoned.

2. Rejoinder to be filed within two weeks from today.

(A. K. MENON, J.)

Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2021.11.18 16:57:04 +0530

p.501-sj-64-21.doc wadhwa