Harmony Dezigns And Structures ... vs Brijesh Mohan Hari And Anr
2022 Latest Caselaw 8207 Bom

                                       31-SJ46-21INCOMSS30-21.DOC

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


          SUMMONS FOR JUDGMENT NO. 46 OF 2021
                         IN
            COMM SUMMARY SUIT NO. 30 OF 2021

M/s. Harmony Dezigns and Structures LLP.                ...Plaintiff
                 Versus
Brijesh Mohan Hari & anr.                            ...Defendants

Ms. Shubhada Salvi, for the Plaintiff.
Ms. Shaheda Madraswala, a/w Zahra Padamsee & Shubham
     Morarka, i/b Vashi and Vashi, 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 time to take instructions as to whether the plaintiff desires to file affidavit- in-rejoinder and undertakes to file the same within the period of four weeks, if required, and serve its copy on the defendant.

3. The learned Counsel for the plaintiff shall also take the instructions as to whether copy of the plaint has been served on the defendant.

4. List on 26th September, 2022.

[N. J. JAMADAR, J.]