Ramesh Kedarmal Modi vs Ahuja Properties And Developers ...
2022 Latest Caselaw 8220 Bom

                                      27-SJ40-21INCOMSSL3714-21.DOC

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


          SUMMONS FOR JUDGMENT NO. 40 OF 2021
                         IN
          COMM SUMMARY SUIT (L) NO. 3714 OF 2021

M/s. Ahuja Properties and Developers &
ors.                                                  ...Applicants
In the matter between
Ramesh Kedarmal Modi                                     ...Plaintiff
                  Versus
M/s. Ahuja Properties and Developers &
ors.                                                  ...Defendants

Mr. Kunal Kumbhat, for the Plaintiff.
None for the Defendants.

                             CORAM:       N. J. JAMADAR, J.

                             DATED :      22nd AUGUST, 2022
PC:-

1. Heard the learned Counsel for the plaintiff.

2. Mr. Kumbhat, the learned Counsel for the plaintiff

submits that defendant nos.3 and 4 have been adjudged

insolvent.

3. The learned Counsel seeks time to take requisite steps.

4. List on 26th September, 2022.

[N. J. JAMADAR, J.]