Sujeet Ramesh Patil vs Suyog Happy Homes
2022 Latest Caselaw 4189 Bom

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

                                          INTERIM APPLICATION NO.1590 OF 2021
                                                          IN
                                        COMMERCIAL SUMMARY SUIT NO.51 OF 2021


                    Sujeet Ramesh Patil                               .. Applicant
                             v/s.
                    Suyog Happy Homes                                 .. Respondent



                    Mr. Girish Godbole i/b. Kaustubh Thipsay for the applicant.

                    Mr. Kunal Mehta a/w Robin Fernandes, Kayomars Kerawalla i/b. Vesta
                    Legal for the respondent.


                                                            CORAM : A. K. MENON, J.

DATED : 20TH APRIL, 2022.

P.C. :

1. Mr. Mehta states that the applicant has already filed IA(L)

no.12872 of 2022. In view thereof, he seeks leave to withdraw

IA no.1590 of 2021.

2. IA no.1590 of 2021 is disposed as withdrawn.

3. Mr. Godbole states that he does not wish to file a reply to the

application.

4. By order dated 29th July, 2021 this court has clearly issued Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.04.20 17:33:52 +0530

30.ia-1590-21.doc wadhwa directions of filing a reply that has not been complied with.

Today, the learned counsel for the defendant undertakes to file a

reply not later than 25th April, 2022. If reply is filed, time to file

rejoinder will be granted on the next date, if so requested, failing

which the Summons for Judgment will be taken up for hearing

along with IA (L) No.12872 of 2022 on 25th April, 2022.

5. No adjournment will be granted.

(A. K. MENON, J.)

30.ia-1590-21.doc wadhwa