Kavita G. Rajani vs Samir N. Bhojwani
2022 Latest Caselaw 8181 Bom

                                    9-10-17-IA251-22INCOMSS205-20+.DOC

                                                                      Santosh
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              ORDINARY ORIGINAL CIVIL JURISDICTION
                        IN ITS COMMERCIAL DIVISION
                INTERIM APPLICATION NO. 251 OF 2022
                                IN
                COMM SUMMARY SUIT NO. 205 OF 2020

Kavita G. Rajani                                                 ...Plaintiff
                           Versus
Samir Bhojwani                                               ...Defendant
                             AND
              INTERIM APPLICATION NO. 261 OF 2022
                              IN
              COMM SUMMARY SUIT NO. 211 OF 2020

Gautam Rajani                                                    ...Plaintiff
                           Versus
Samir Bhojwani                                               ...Defendant

                          AND
            SUMMON FOR JUDGMENT NO. 12 OF 2021
                           IN
             COMM SUMMARY SUIT NO. 205 OF 2020

Kavita G. Rajani                                                 ...Plaintiff
                           Versus
Samir Bhojwani                                               ...Defendant

Mr. Tamboly, a/w Ms. Shaheda Madraswala & Ms. Zahra
     Padamsee, i/b Vashi and Vashi, for the Plaintiffs.
Mr. Chirag Balsara, a/r Mr. D. V. Deokar & Mr. D. Parikh, i/b
     Parimal K. Shroff & Co., for the Defendant.

                                    CORAM:    N. J. JAMADAR, J.

DATED : 22nd AUGUST, 2022 PC:-

1. Mr. Tamboly, the learned Counsel for the plaintiffs, seeks

leave to tender the affidavit-in-rejoinder in Summons for

9-10-17-IA251-22INCOMSS205-20+.DOC

Judgment No.12 of 2021 in Commercial Summary Suit No.205

of 2022 and Summons for Judgment No.14 of 2021 in

Commercial Summary Suit No.211 of 2022.

Leave granted.

2. Mr. Tamboly submits that copies of the affidavits-in-

rejoinder have already been served on the defendants.

3. Affidavits-in-rejoinder are taken on record.

4. Heard the learned Counsels for the parties.

5. Arguments concluded.

6. Closed for order.

[N. J. JAMADAR, J.]