Rithika Enterprises And Anr vs Garment Packers And 2 Ors
2022 Latest Caselaw 8418 Bom

          Digitally signed by
SWAROOP   SWAROOP
SHARAD    SHARAD PHADKE
          Date: 2022.08.26
PHADKE    10:44:56 +0530
                                                                                      16 sj 48 of 2021.doc

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            ORDINARY ORIGINAL CIVIL JURISDICTION
                                 IN ITS COMMERCIAL DIVISION
                             SUMMONS FOR JUDGMENT NO.48 OF 2021
                                             IN
                                 SUMMARY SUIT NO.225 OF 2020

Rithika Enterprises and Anr.                                            ...     Plaintiffs
       Versus
Garment Packers and Ors.                                                ...   Defendants

Mr. Amey Patil i/by Mr. Vivek Kantawala and Co., for Plaintiffs.
Mr. Girish Kedia, for Defendant No.1
Mr. Vipul Shah, for Defendant No.2.


                                      CORAM:        N.J.JAMADAR, J.

                                      DATE:         25th AUGUST, 2022

P.C.:

1. Heard the learned Counsel for the parties.

2. The learned Counsel for the Plaintiffs submits that the Plaintiffs have

taken out Interim Application (L) No.26655 of 2022. Copy of the said Interim

Application has, however, yet not been served on the Defendants.

3. Let the Plaintiffs serve a copy of the Interim Application on the

Defendants within a period of one week.

4. Summons for Judgment be listed for hearing along with Interim

Application (L) No.26655 of 2022 on 15th September, 2022.

                                                                              ( N.J.JAMADAR, J. )

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