Aziz Amirali Ghesani And Anr vs Ibrahim Currim And Sons And 3 Ors
2021 Latest Caselaw 14875 Bom

                                                            30-SJ59-21INCOMSS56-21.DOC

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


                                SUMMONS FOR JUDGMENT NO. 59 OF 2021
                                               IN
SANTOSH                           COMM SUMMARY SUIT NO. 56 OF 2021
SUBHASH
KULKARNI
Digitally signed by   Aziz Amarali Ghesani & anr.                         ...Plaintiffs
SANTOSH SUBHASH
KULKARNI
Date: 2021.10.12
                                          Versus
                      Ibrahim Currim and Sons and ors.                 ...Defendants
17:27:55 +0530




                      Mr. Amit Tungare, for the Plaintiffs.
                      Mr. Viraj Maniar, a/w Ms. Sneha Patil & Ms. Janhavi Doshi,
                            i/b Maniar Srivastava Asso., for Defendant no.2.
                      Mr. Jamshed Master, i/b Ms. Natasha Bhot, for Defendant
                            no.3.
                      Mr. Purazar Fouzdar, a/w Radhika Motiani, for Defendant
                            no.4.
                                                CORAM: N. J. JAMADAR, J.

                                                DATED :     11th OCTOBER, 2021
                      PC:-

1. Mr. Maniar, the learned Counsel for defendant no.2, submits that the Summons for Judgment has yet not been served on defendant no.2.

2. Mr. Tungare, the learned Counsel for the plaintiffs, undertakes to serve the summons on defendant no.2 within a period of two weeks from today.

3. In the event, the Summons for Judgment is served on defendant no.2, defendant no.2 may file an affidavit-in-reply within two weeks thereafter.

4. List on 22nd November, 2021.

[N. J. JAMADAR, J.]