Savita Hemrajani vs Abhishek Satish Agicha And Anr
2022 Latest Caselaw 8420 Bom

          Digitally signed by
SWAROOP   SWAROOP
SHARAD
PHADKE
          SHARAD PHADKE
          Date: 2022.08.26
          10:46:31 +0530
                                                                                   20 sj 53 of 2021.doc

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          ORDINARY ORIGINAL CIVIL JURISDICTION
                               IN ITS COMMERCIAL DIVISION
                           SUMMONS FOR JUDGMENT NO.53 OF 2021
                                           IN
                             COMM. SUMMARY SUIT NO.4 OF 2021

Savita Hemrajani                                                    ...      Plaintiff
       Versus
Abhishek Satish Agicha and Anr.                                     ...    Defendants

Ms. Aastha Mehta i/by Dhru and Co., for Plaintiff.
Mr. Darshit Jain i/by Divya Jain and Dilip Satale, for Defendants.


                                 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 Plaintiff seeks time to file an Affidavit in

Rejoinder.

3. By way of indulgence, three weeks time is granted to file the Affidavit in

Rejoinder and serve its copy on the Defendants.

4. Learned Counsel for the parties also submit that negotiations for

amicable settlement of the dispute are also underway. At the joint request of the

Counsel for the parties, List on 29th September, 2022.

                                                                    ( N.J.JAMADAR, J. )



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