Rinku Kalpesh Shah And Anr vs Vishal H. Gandhi And 2 Ors
2022 Latest Caselaw 7681 Bom

          Digitally signed by
SWAROOP   SWAROOP
SHARAD    SHARAD PHADKE
          Date: 2022.08.05
PHADKE    10:53:15 +0530

                                                                                   33 sj 17 of 2022.doc

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         ORDINARY ORIGINAL CIVIL JURISDICTION
                          SUMMONS FOR JUDGMENT NO.17 OF 2022
                                          IN
                               SUMMARY SUIT NO.5 OF 2021

Rinku Kalpesh Shah and Anr.                                         ...      Plaintiffs
       Versus
Vishal H. Gandhi and Ors.                                           ...    Respondents

Mr. Kunal Bhanage with Mr. Yash Joglekar, Mr. Vikas B. Pandey, Mr. Mahavir
Deshlehra, Mr. Ayush Tiwari, Mr. Divya Verma i/by MD Legal LLP, for Plaintiffs.
Ms. Karishni Khanna with Mr. Pratik Jani, Mr. prince Vaishnav i/by Prima Legem, for
Defendant Nos.2 and 3.
                                 CORAM:        N.J.JAMADAR, J.

                                 DATE:         4th AUGUST, 2022

P.C.:

1. The learned Counsel appearing for Defendant Nos.2 and 3 seeks time to

file an Affidavit in Reply.

2. By way of a last chance and final indulgence, two weeks time is granted

to file Affidavit in Reply and serve its copy on the Plaintiffs.

3. The Plaintiffs are at liberty to file the Affidavit in Rejoinder within one

week from being served with a copy of the Affidavit in Reply.

4. List on 25th August, 2022.

                                                                    ( N.J.JAMADAR, J. )




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