Rodium Realty Limited vs Dilip Jairam Mukkawar
2021 Latest Caselaw 15489 Bom

                                                                                  29-chscd-871-2019.doc




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

                                           CHAMBER SUMMONS NO.871 Of 2019
                                                        IN
VISHAL                                   SUMMONS FOR JUDGMENT NO.49 OF 2017
SUBHASH                                                WITH
PAREKAR                                     COMMERCIAL SUIT NO.168 OF 2017
Digitally signed by
VISHAL SUBHASH
PAREKAR
Date: 2021.10.29      Rodium Realty Limited                                 ...Plaintiff
10:21:32 +0530
                                  vs.
                      Dilip Jairaqm Mukkawar                                ...Defendant

                      Mr.Gauraj Shah, a/w Mr. Tejas Shah, i/b. Lilani & Co., for applicant/
                      Plaintiff.
                      Mr. Dilip Jairam Mukkawar, the Defendant present.

                                                 CORAM :   N. J. JAMADAR, J.

                                                 DATE :    OCTOBER 27, 2021

                      P.C.:

                      .       Heard Mr. Shah, learned counsel for the applicant/plaintiff.

2. The defendant/judgment debtor in person informed the Court

that Mr. Jain, the learned counsel, is unwell.

3. By way of fnal indulgence, two weeks time is granted.

4. It is made clear that in the event none appears for the

defendant, the Court may be constrained to hear and decide the

Chamber Summons.

5. List on 25th November, 2021.

                                                                (N. J. JAMADAR, J.)




                      Vishal Parekar, P.A.                                                         ...1