Pravinchand Sehgal And Anr vs Parasram H. Bhojwani And Anr
2021 Latest Caselaw 13001 Bom

Chittewan                                  1/2                31. COMAP 55-19.doc


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

RAJESH
VASANT
                     COMMERCIAL APPEAL NO.55 OF 2019
            Digitally signed by
            RAJESH VASANT
            CHITTEWAN
CHITTEWAN   Date: 2021.09.14
            14:42:21 +0530
                                  IN
                   SUMMONS FOR JUDGMENT NO.9 OF 2018
                                  IN
                  COMMERCIAL SUMMARY SUIT NO.855 OF 2017

Pravinchand Sehgal
And Another                                      ...   Appellants
         Versus
Parasram H. Bhojwani
And Another                                      ...   Respondents
                                .....
Mr. Vaibhav Charalwar a/w Mr. Shantam Mandhyan i/b Vidhii Partners
for the Appellants.

Mr. T.R. Yadav i/b C.R. Naidu & Co. for Respondent No.1.
                                .....

                                  CORAM : NITIN JAMDAR AND
                                          G.A. SANAP, JJ.

DATE : 9 SEPTEMBER 2021 P. C. :

. Learned Counsel for the Appellants seeks time, as he states that some grounds have remained to be taken in the appeal memo. He states that a draft amendment will be given to the Respondents. A copy of the draft amendment to be given to the Respondents within a period of one week. Learned Counsel for Respondent No.1 state that after receipt of Chittewan 2/2 31. COMAP 55-19.doc

draft amendment, same will be examined and, accordingly, Respondent No.1 will take the suitable stand.

2           Stand over to 23 September 2021.


(G.A. SANAP, J.)                               (NITIN JAMDAR, J.)