Rodium Realty Limited vs Dilip Jairam Mukkawar
2021 Latest Caselaw 14718 Bom

                                                                                       21-chscd-871-2019.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
TALEKAR  Date:
                                          CHAMBER SUMMONS NO. 871 OF 2019
         2021.10.11
         19:26:36
         +0530
                                                        IN
                                        SUMMONS FOR JUDGMENT NO. 49 OF 2017
                                                        IN
                                           COMMERCIAL SUIT NO. 168 OF 2017

                      Rodium Realty Limited                  ...Applicant/Orig. Plaintiff
                                  vs.
                      Shri Dilip Jairam Mukkawar             ...Respondent/Orig.Defendant

                      Mr. Gauraj Shah a/w. Mr. Tejas Shah i/b Lilani Shah and Co. for
                      plaintiff.
                      Mr.Ramesh Jain a/w. Ms. Kusum Jain for defendant.

                                             CORAM : N. J. JAMADAR, JJ.

DATE : 7th OCTOBER , 2021

P.C.:

1. Heard the learned counsels for the parties.

2. Issue notice to the respondent/original defendant.

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

affidavit in reply.

4. Two weeks time is granted to file affidavit in reply.

5. List on 21st October 2021.

                                                                (N. J. JAMADAR, J.)

                      Shraddha Talekar, PS                                                             1/1