Tikamdas And Associatess vs Deepak Raheja
2022 Latest Caselaw 4038 Bom

                                                                                          24-sj-37-2021.doc




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

                                       SUMMONS FOR JUDGMENT NO.37 OF 2021
                                                      IN
                                     COMMERCIAL SUMMARY SUIT NO.311 OF 2020

VISHAL
                      Tikamdas and Associates                                  ...Plaintiff
SUBHASH                         vs.
PAREKAR               Deepak Raheja                                            ...Defendant
Digitally signed by
VISHAL SUBHASH
PAREKAR
Date: 2022.04.13
                      Mr. Mayur Khandeparkar a/w. Mr. Ativ Patel, Mr. Darshit Dave, Mr.
17:58:24 +0530
                      A. Vyas i/b. AVP Partners, for the Plaintiff
                      Mr. Yash Momaya a/w. Mr. Akash Agarwal i/b. ABH Law, for
                      Defendant.

                                                 CORAM :     N. J. JAMADAR, J.

                                                 DATE :      APRIL 13, 2022

                      P.C.:

1. Heard the learned counsel for the parties.

2. Mr. Yash, learned counsel for the defendant seeks time to take

out the application to condone the delay in filing the affidavit in

reply to the Summons for Judgment and seek leave to defend the

suit.

3. Let the affidavit be filed within a period of two weeks.

4. List on 27th April, 2022.

                                                                   (N. J. JAMADAR, J.)




                      Vishal Parekar, P.A.                                                             ...1