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Crimson Interactive Pvt. Ltd. And ... vs Jayant Bhavanji Soni And Anr
2021 Latest Caselaw 14857 Bom

Citation : 2021 Latest Caselaw 14857 Bom
Judgement Date : 11 October, 2021

Bombay High Court
Crimson Interactive Pvt. Ltd. And ... vs Jayant Bhavanji Soni And Anr on 11 October, 2021
Bench: N. J. Jamadar
                                                         28-SJ25-21INCOMSSST10662-21.DOC

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


                                SUMMONS FOR JUDGMENT NO. 25 OF 2021
                                                IN
SANTOSH                        COMM SUMMARY SUIT (ST) NO. 10662 OF 2021
SUBHASH
KULKARNI
Digitally signed by   Crimson Interactive Pvt. Ltd. & ors.                   ...Applicants
SANTOSH SUBHASH
KULKARNI
Date: 2021.10.12
                      In the matter between
                      Crimson Interactive Pvt. Ltd. & ors.                    ...Plaintiffs
17:27:53 +0530



                                           Versus
                      Jayant Bhavanji Soni & anr.                        ...Respondents

                      Ms. Sunanda R. Kumbhat, a/w Kunal Kumbhat, for the
                            Applicants/Plaintiffs.
                      Mr. A. Narula, i/b M/s. Jhangiani, Narula & Associates, for
                            the Respondents/Defendants.

                                                  CORAM:      N. J. JAMADAR, J.
                                                  DATED :     11th OCTOBER, 2021
                      PC:-

                      1.     Heard   Ms.   Kumbhat,     the   learned   Counsel    for   the

applicants - Plaintiffs and Mr. Narula, the learned Counsel for

the respondents - defendants.

2. Ms. Kumbhat, the learned Counsel for the applicants -

plaintiffs, has filed affidavit of service of Summons for

Judgment.

Affidavit of service is taken on record.

3. Mr. Narula, the learned Counsel for the respondents -

defendants seeks time to file an affidavit-in-reply.

28-SJ25-21INCOMSSST10662-21.DOC

4. Mr. Narula undertakes to file the affidavit by 22 nd October,

2021 and furnish its copy to the plaintiff.

5. Affidavit-in-rejoinder, if any, be filed by 25th October, 2021.

6. List on 26th October, 2021.

[N. J. JAMADAR, J.]

 
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