Rodium Realty Limited vs Dilip Jairam Mukkawar
2022 Latest Caselaw 1189 Bom

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                            ORDINARY ORIGINAL CIVIL JURISDICTION

                                              CHAMBER SUMMONS NO. 871 OF 2019
                                                                 IN
                                            SUMMONS FOR JUDGMENT NO. 49 OF 2017
                                                                 IN
                                               COMMERCIAL SUIT NO. 168 OF 2017


                        Rodium Realty Limited                             ...     Applicant/Plaintiff
                                   vs.
                        Dilip Jairam Mukkawar                             ...     Respondent/Defendant


                        Mr. Gauraj Shah i/b. Mr. Tejas D. Shah for the Plaintiff.
                        None for the Defendant.
                                                                   CORAM : A. K. MENON, J.

DATED : 2nd FEBRUARY, 2022 [ THROUGH VIDEO CONFERENCE ] P.C. :

1. None appears for the defendant. Mr. Shah applies for further relief in

terms of prayer clause (a) and to the extent to which liberty is reserved to him

by virtue of order dated 25th November, 2021 and in particular paragraph 15.

Accordingly, if the defendant is not represented on the next date this court

will proceed to hear the application.

2. Mr. Shah to ensure that fresh notice is served upon defendant's

Advocate and upon the defendant personally. In addition an affidavit shall

Digitally be filed confirming that the defendant has failed to comply with directions signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:

2022.02.03 15:14:52 +0530 27-CHSCD-871-2019-sj-49-2017.odt 1/2 rrpillai contained in the order dated 25 th November, 2021. Let such affidavit and

affidavit of service be filed on or before 7 th February, 2022.

3. List the application on 9th February, 2022.

(A. K. MENON, J.)

27-CHSCD-871-2019-sj-49-2017.odt 2/2 rrpillai