Ashwin Khater And Anr vs Avinash Khater And 3 Ors
2021 Latest Caselaw 14805 Bom

                                                                                       6-sj-8-2021.doc




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

                                       SUMMONS FOR JUDGMENT NO.08 OF 2021
                                                      IN
                                      COMMERCIAL SUMMARY SUIT NO.12 OF 2021

VISHAL                Ashwin Khater and Anr.                               ...Plaintiffs
SUBHASH                         vs.
PAREKAR
                      Avinash Khater and Ors.                              ...Defendants
Digitally signed by
VISHAL
SUBHASH
PAREKAR               Mr. Rashmin Khandekar a/w. Ms. Shikha Dharia i/b.Vashi and
                      Vashi, for the Plaintiffs.
Date: 2021.10.08
17:33:22 +0530

                      Mr. Dharam Jumani a/w. Ms. Priyal Savla i/b. Aagam Doshi & Co.,
                      for the Defendant No. 1.
                      Mr. Jayesh Mestry, for Defendant Nos. 2 and 3.

                                               CORAM :    N. J. JAMADAR, J.

                                               DATE :     OCTOBER 08, 2021

                      P.C.:

                      .       Heard the learned counsel for the parties.

2. The learned counsel for the defendants has tendered an

additional affdavit in reply. The additional affdavit in reply is taken

on record.

3. The learned counsel for the plaintiffs has tendered further

affdavit in response to the additional affdavit in reply fled on

behalf of the defendants. Further affdavit is taken on record.

4. The learned counsel for the defendants seeks time to fle

affdavit in rejoinder to the affdavit in reply fled on behalf of the

plaintiffs to the application under section 8 of the Arbitration and

Conciliation Act.

                      Vishal Parekar, P.A.                                                        ...1
                                                                 6-sj-8-2021.doc

5. One weeks time is granted to the defendants to fle affdavit in

rejoinder and serve its copy on the plaintiffs.

6. List the Summons for Judgment along with Interim

Application for hearing on 26th October, 2021.

                                          (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                       ...2