Naresh Laxmidas Bhatia And 6 Ors vs S.D. Bhalerao Associates And 4 Ors
2022 Latest Caselaw 8206 Bom

                                                                     32-SJ10-22INCOMSS98-21.DOC

SANTOSH                                                                                      Santosh
SUBHASH
KULKARNI
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
SANTOSH SUBHASH
KULKARNI
Date: 2022.08.23
10:57:32 +0530
                                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                          IN ITS COMMERCIAL DIVISION
                                    SUMMONS FOR JUDGMENT NO. 10 OF 2022
                                                   IN
                                      COMM SUMMARY SUIT NO. 98 OF 2021

                      Naresh Laxmidas Bhatia & ors.                                    ...Plaintiffs
                                        Versus
                      S. D. Bhalerao Associtaes & ors.                               ...Defendants

                      Mr. Jamshed Master, i/b Rajesh Vanzara, for the Plaintiffs.
                      Mr. Tahir Prande, a/w Anmol Bartaria, i/b Juris Consillis, for
                           Defendant nos.1 to 4.

                                                        CORAM:         N. J. JAMADAR, J.

                                                        DATED :        22nd AUGUST, 2022
                      PC:-

1. Heard Mr. Master, the learned Counsel for the plaintiffs.

2. Mr. Master undertakes to serve the Summons for Judgment on the defendant.

3. Let the Summons for Judgment be served within a period of two weeks.

4. The defendant is at liberty to file an affidavit-in-reply seeking leave to defend the suit, if desired to, within the stipulated period of being served with the Summons for Judgment.

5. List on 19th September, 2022, along with Interim Application No.2243/2021.

[N. J. JAMADAR, J.]