Gorkap Properties And ... vs Parasram H Bhojwani And 4 Ors
2021 Latest Caselaw 16597 Bom

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                     SWAROOP   SWAROOP

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                     SHARAD    SHARAD PHADKE
Kanchan P Dhuri      PHADKE    Date: 2021.11.30
                               19:44:12 +0530        1                        M-COMAPL-23186-2021.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                      COMMERCIAL APPEAL (L) NO. 23186 OF 2021
                                                               IN
                      INTERIM APPLICATION (L) NO. 17582 OF 2021
                                                               IN
                        INTERIM APPLICATION NO. 2701 OF 2020
                                                               IN
                  COMMERCIAL CHAMBER SUMMONS NO. 822 OF 2018
                                                               IN
              COMMERCIAL EXECUTION APPLICATION NO. 565 OF 2019
                                                               IN
                       SUMMONS FOR JUDGMENT NO. 9 OF 2018
                                                               IN
                     COMMERCIAL SUMMARY SUIT NO. 855 OF 2017
  Gorkap Properties and Investments Pvt. Ltd.                       ...   Appellant
            Versus
  Parasram H. Bhojwani and others                                   ...   Respondents
                                                          .........
  Mr. Aniket Worlikar instructed by Sujit Lahoti & Associates for the Appellant.
  Mr. Aniketh Poojari instructed by C.R. Naidu & Co. for the Respondents.
                                          .........
                                         CORAM :           S.J. KATHAWALLA AND
                                                           MILIND N. JADHAV, JJ.

                                         DATED :           NOVEMBER 30, 2021.

  P.C. :-

1. Not on board. Upon mentioning, taken on board. Kanchan P Dhuri 2 / 2 M-COMAPL-23186-2021.odt

2. Perused the Order dated 16th November, 2021. By consent of the parties, time

to file Supplementary Affidavit is extended by two weeks from today. Response, if any,

shall be filed within a period of one week thereafter. The Learned Single Judge is

requested to hear and dispose off the Interim Application within a period of six weeks

thereafter.

( MILIND N. JADHAV, J. ) ( S.J. KATHAWALLA, J. )