Surendra Kumar Agarwal vs Alpha Lifestyle Projects Pvt. ...
2021 Latest Caselaw 14717 Bom

                                                                                  27-chscd-446-2019.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                            IN ITS COMMERCIAL DIVISION
         Digitally
         signed by
         SHRADDHA
SHRADDHA KAMLESH
KAMLESH TALEKAR                        CHAMBER SUMMONS NO. 446 OF 2019
                                                     IN
TALEKAR  Date:
         2021.10.11
         19:26:36

                                     SUMMONS FOR JUDGMENT NO. 23 OF 2017
         +0530



                                                    WITH
                                       NOTICE OF MOTION NO. 718 OF 2017
                                                     IN
                                    COMMERCIAL SUMMARY SUIT NO. 294 OF 2016

                      Surendra Kumar Agarwal                     ... Plaintiff
                                  vs.
                      Alpha Lifestyle Projects Private
                      Limited & Ors.                             ...Defendants

                      Mr. Nirav Parmar a/w. Adv. Aayu Saxena i/b Indus Law for plaintiff.
                      Ms. Aditi Rao i/b Ganesh & Co. for defendant No.3-The Official
                      Liquidator in Mantri Realty.


                                             CORAM : N. J. JAMADAR, JJ.

DATE : 7th OCTOBER , 2021 P.C.:

1. Heard the learned counsel for the plaintiff and the learned

counsel for the defendants.

2. The learned counsel for the plaintiff seeks more time to carry

out the amendment in terms of the order dated 13 th March 2020 in

Chamber Summons No. 446 of 2019.

Shraddha Talekar, PS 1/2 27-chscd-446-2019.doc

3. Time to carry out amendment is extended by two weeks from

today.

4. Necessary amendment be carried out and the amendment

plaint be served on the defendant before the next date.

5. Re-verification is dispensed with.

                                              (N. J. JAMADAR, J.)




Shraddha Talekar, PS                                                         2/2