I. N. Halkara H.U.F. Through Its ... vs Pradip Bastimal Chopra
2021 Latest Caselaw 16233 Bom

                                                                                  47. Sj-64-2021-in- Ss-2-2021.doc




                                     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 HUF                                        ...Plaintiff
                                            Versus
                        Pradip Bastimal Chopra                                   ... Defendant

                        Mr. Farhan Dubash a/w Mr. Vishal Kanadei/by Jayesh Vyas, for the
                        Plaintiff.
                        Mr. Yash Manaya a/w Mr. Sunil Gangan, S.M. Seegarla i/by RMG
                        Law Associates, for the Defendant.

                                                      CORAM :    N. J. JAMADAR, J.

DATE : 23rd NOVEMBER, 2021 P.C.:

1. Heard the learned counsel for the parties.

2. Learned counsel for the defendant submits that the

defendants have filed affidavit-in-reply to the summons for

judgment.

3. The learned counsel for the plaintiff seeks time to file

affidavit-in-rejoinder.

Let the plaintiff file affidavit-in-rejoinder in terms of

order dated 18th November, 2021.

4. List on 10th December, 2021.

Digitally (N. J. JAMADAR, J.) signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Sajakali Jamadar ...1 JAMADAR Date:

2021.11.24 14:30:42 +0530