Surendra Kumar Agarwal vs Alpha Lifestyle Projects Pvt. ...
2022 Latest Caselaw 1190 Bom

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                            ORDINARY ORIGINAL CIVIL JURISDICTION

                                           SUMMONS FOR JUDGMENT NO. 23 OF 2017

                                                                  IN

                                         COMMERCIAL SUMMARY SUIT NO. 294 OF 2016


                        Surendra Kumar Agarwal                                 ...      Plaintiff
                                   vs.
                        Alpha Lifestyle Projects Pvt.Ltd & Ors.                ...      Defendants


                        Mr. Karl Tamboly i/b. Indus Law for the Plaintiff.
                        Mr. Sahil Mahajan for Defendant nos. 1, 2 and 6.
                        Mr. P. Kamath for the Official Liquidator.


                                                                   CORAM : A. K. MENON, J.

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

1. Mr. Tamboly admits that summons of judgment is still not been served.

Mr. Mahajan undertakes to file reply within one week from today. Mr.

Mahajan today states that since the order dated 13 th March, 2020 directing

the plaintiff to serve the amended plaint, notice of motion and summons for

judgment is complied and the amendment pertains to deletion of parties and

two averments in paragraph 3A and 3B of which he is aware. He does not

insist upon service of fresh copies of the plaint. The original plaint is already

served so is the original summons for judgment.

           Digitally
           signed by
           RAJESHWARI
RAJESHWARI RAMESH
RAMESH     PILLAI
PILLAI     Date:
           2022.02.03
           15:14:54     21-SJ-23-2007-COMSS-294-2016.odt
           +0530

                        rrpillai

2. Reply shall be filed on or before 15th February, 2022.

3. Rejoinder, if any, to be filed on or before 21 st February, 2022.

4. List for hearing and disposal on 23rd February, 2022.

(A. K. MENON, J.)

21-SJ-23-2007-COMSS-294-2016.odt

rrpillai