Manish Nagindas Doshi vs Kavya Constructin Company
2022 Latest Caselaw 4252 Bom

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                          ORDINARY ORIGINAL CIVIL JURISDICTION

                                     COMMERCIAL SUMMARY SUIT NO. 790 OF 2019



                      Manish Nagindas Doshi                                  ...      Plaintiff
                               vs.
                      Kavya Construction Company                             ...     Respondent


                      Mr. Rahul B. Sanghvi i/b. M/s. Sanjay Udeshi & Co. for the Plaintiff.
                      Ms. Kausar Banatwala a/w. Mr. Yashod Dhakad i/b. Mr. Tushar A. Goradia
                      for the Defendant.



                                                               CORAM : A. K. MENON, J.

DATED : 21st APRIL, 2022

P.C. :

1. Time to file Summons for Judgment is extended upto 26 th April, 2022.

2. List on 28th April, 2022.

(A. K. MENON, J.)

RAJESHWARI RAMESH PILLAI Digitally signed by RAJESHWARI RAMESH PILLAI Date: 2022.04.21 14:08:16 +0530

12-COMSS-790-2019.odt

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