Jairaj Sonawala vs Hbs Group Co. And 2 Ors
2022 Latest Caselaw 1626 Bom

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            [ COMMERCIAL DIVISION ]

                    COMMERCIAL SUMMARY SUIT NO.64 OF 2021
                         ALONG WITH
         SUMMONS FOR JUDGMENT (LODGING) NO.26454 OF 2021
Jairaj Sonawala                           .. Applicant-Plaintiff
       Vs.
HBS Group Co. and Ors.                    .. Defendants

Mr. Muttahar Khan, with Adv. Joshna D'Souza, i/by Mr. Anand Gandhi and
Mr. Asif Lampwala, for the Applicant-Plaintiff.
Mr. Rohan Savant, with Mr. Nikhil Wable and Mr. Priyank Daga, i/by Jayakar
and Partners, for the Defendants.

                                             CORAM : A. K. MENON, J.

                                             DATE         : 16TH FEBRUARY, 2022.
P.C. :

1. Mr. Khan on behalf of the plaintiff seeks leave to amend the plaint in terms of the draft handed in. The amendment seeks to recompute the interest.

2. Accordingly, I pass the following order :-

(i) Leave to amend is granted in terms of the draft handed in and marked "X" for identification.

(ii) Amendment to be carried out on or before 21 st February 2022.

(iii) Additional reply to the Summons for Judgment, if any, to be filed on or before 25th February 2022.

(iv) List the Suit, along with Summons for Judgment, on 2 nd March 2022.

(A.K. MENON, J.)

21-SJ(L)-26454-2021.doc Dixit