Kiran Dinkar Nagare And Anr vs Bhavesh Enterprises And 4 Ors
2022 Latest Caselaw 4493 Bom

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

                        SUMMONS FOR JUDGMENT NO. 20 OF 2021

                                              IN

                     COMMERCIAL SUMMARY SUIT NO. 63 OF 2017

Kiran Dinkar Nagare and Anr.                                        ...        Plaintiffs
           vs.
Bhavesh Enterprises and 4 Ors.                                      ...       Defendants


Mr. Sachin Kanse, Advocate for the Plaintiff i/b. PRS Legal.
Mr. Sarfaraj J. Shaikh i/b. Advocate Leena Patil, Advocate for Defendant Nos.1,
3 & 4.


                                                CORAM : A. K. MENON, J.

DATED : 27th April, 2022

P.C. :

1. On behalf of the plaintiff, the learned counsel seeks some time. He

submits that reply is yet to be filed. Accordingly, reply, if any, to be filed

within four weeks from today.

2. Rejoinder to be filed within four weeks thereafter.

3. List the Summons for Judgment per CIS.

(A. K. MENON, J.)

2_SJ_20_2021.doc Priya Kambli