Dharmesh Jain vs Aasan Corporate Solutions ...
2022 Latest Caselaw 4181 Bom

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


                                       INTERIM APPLICATION (L) NO.12498 OF 2022
                                                          IN
                                        SUMMONS FOR JUDGMENT NO.12 OF 2022
                                                          IN
                                       COMMERCIAL SUMMARY SUIT NO.8 OF 2022


                    Dharmesh Jain                                           .. Applicant
                    In the matter between
                    Aasan Corporate Solutions Private Limited               .. Plaintiff
                             v/s.
                    Dharmesh Jain                                           .. Defendant



                    Mr. Aditya Shiralkar a/w Ms. Nanki Grewal and Ms. Raveena Modi i/b.
                    Wadia Ghandy & Co. for the plaintiff.
                    Mr. Ashok Paranjpe a/w Shreyas Lele i/b. MDP & Partners for the
                    defendant and for the applicant in IAL/12498/2022.


                                                           CORAM : A. K. MENON, J.

DATED : 20TH APRIL, 2022.

P.C. :

1. By this Interim Application, the applicant who is the defendant

seeks condonation of 26 delay in filing the affidavit in reply Digitally signed by SANDHYA SANDHYA BHAGU WADHWA seeking leave to defend the Summons for Judgment. BHAGU WADHWA Date:

2022.04.21 10:29:02 +0530

25.sj-12-22.doc wadhwa

2. On behalf of the plaintiff, the learned counsel submits to the

orders of the court. Considering the contents, IA is taken on

board and disposed by passing the following order;

(i) IA is made absolute in terms of prayer clause (a).

(ii) Delay is condoned.

(iii) IA (L) no.12498 of 2022 is disposed in the above terms.

(iv) Inspection of all the original documents shall be given on 4 th

May, 2022 from 11.00 a.m. onwards.

(v) Photo copies of all the documents shall be kept ready and

handed over to the defendant's Advocate during inspection.

(vi) Reply, if any, shall be filed on or before 30 th May, 2022.

(vii) Rejoinder, if any, shall be filed on or before 16 th June, 2022.

(viii) S.O. to 15th June, 2022.

(ix) In the meantime, reply to IA (L) no.12736 of 2022 to be filed

within four weeks from today.

(A. K. MENON, J.)

25.sj-12-22.doc wadhwa