Ajay Vishwanath Agarwal vs Ahuja Properties And Associates ...
2021 Latest Caselaw 16323 Bom

                                                                             43-sj-61-2021 comss-78-2021.doc




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

                                     SUMMONS FOR JUDGMENT NO. 61 OF 2021
                                                    IN
                                    COMMERCIAL SUMMARY SUIT NO. 78 OF 2021

                      Ajay Vishwanath Agarwal                         ...Plaintiff
         Digitally
         signed by
                                Vs.
         SHRADDHA
SHRADDHA KAMLESH
                      Ahuja Properties and Associates
KAMLESH TALEKAR
TALEKAR  Date:
         2021.11.24
                      & 2 Ors.                                        ...Defendants
         20:03:12
         +0530

                      Mr.Manoj Agre i/b Girish Kedia for plaintiff.
                      Ms.Sapna Pasi i/b Ad. Madhukar Mulay for defendant Nos. 1, 2
                      and 3.

                                             CORAM : N. J. JAMADAR, J.

DATE : 24th NOVEMBER , 2021 P.C.:

1. Heard the learned counsels for the parties.

2. The learned counsel for the plaintiff submits that the

affidavit in rejoinder is ready and can be filed in the registry in a

couple of days.

3. Let the affidavit in rejoinder be filed on or before 3 rd

December 2021 and its copy served on the defendants.

4. At the joint request of the learned counsels for the parties,

list on 7th December 2021.

                                                             ( N. J. JAMADAR, J. )




                      Shraddha Talekar, PS                                                             1/1