Babusha Champshi Shah vs Sulochana Dhirendra Shah(Mother ...
2022 Latest Caselaw 8193 Bom

                                                           34-SJ-22-22+

                                                    Sayali Upasani


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


         SUMMONS FOR JUDGMENT NO.22 OF 2022
                               WITH
       COMMERCIAL SUMMARY SUIT NO.1223 OF 2019


Babusha Shah                                          ...Plaintiff
                  Versus
Sulochana Dhirendra Shah
(Mother of deceased B.D. Shah) & Anr               ...Defendants

Mr. Hetal Patel a/w Suraj Shetye, for Plaintiff
Mr. Rahul Kapur i/b Kamlesh Tripathi, for Defendant Nos.1
     and 2
Mr. Mayur Agarwal i/b Rahul Jain, for Defendant No.3
Mr. Shanay Shah i/b Alphae Chambers, for Defendant Nos. 4
     & 5.

                            CORAM:     N. J. JAMADAR, J.

                            DATED :    22nd August, 2022

PC:-

1. Heard the learned Counsels for the parties.

2. The learned Counsel for the plaintiff seeks leave to tender

an affidavit-in-rejoinder to the affidavit-in-reply filed on

behalf of the defendant Nos.3, 4 and 5.

Leave granted.

3. The affidavit-in-rejoinder taken on record.

4. Pleadings are complete.

34-SJ-22-22+

5. At the request of the learned Counsel for the plaintiff, list

for hearing on 12th September, 2022.

[N. J. JAMADAR, J.]