Mayank Jaswantlal Shah vs Praful Nanji Satra
2022 Latest Caselaw 8204 Bom

                                                   19-SJ16-21INCOMSS3-21.DOC

                                                                            Santosh
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              ORDINARY ORIGINAL CIVIL JURISDICTION
                        IN ITS COMMERCIAL DIVISION


             SUMMONS FOR JUDGMENT NO. 16 OF 2021
                            IN
               COMM SUMMARY SUIT NO. 3 OF 2021

Mayank Jaswantlal Shah                                                 ...Plaintiff
                   Versus
Praful Nanji Satra                                                 ...Defendant

Advocate A. Pradhan, a/w Anand Iyer, i/b Divya Shah
     Associates, for the Plaintiff.
Ms. Krushi Barfiwala, i/b Parinam Law Associates, for the
     Defendant.

                                       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 file an

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

defendants.

Leave granted.

3. Affidavit-in-rejoinder be filed within a period of four weeks

and copy served on the defendants.

4. The learned Counsel for the defendant informed the Court

that in view of the insolvency resolution proceedings,

moratorium operates.

19-SJ16-21INCOMSS3-21.DOC

5. The learned Counsel for the plaintiff seeks liberty to move

the Court, once the moratorium is over.

6. Liberty to move.

[N. J. JAMADAR, J.]