Mohit Khabar Khabar vs Dazzler Confectionary Company ...
2022 Latest Caselaw 2070 Bom

                      SWAROOP   Digitally signed by
                                SWAROOP SHARAD
Kanchan P Dhuri       SHARAD    PHADKE
                                Date: 2022.03.01       1   / 1                         M-APPL-5865-2022.odt
                      PHADKE    10:40:26 +0530




                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          ORDINARY ORIGINAL CIVIL JURISDICTION
                                            APPEAL (L) NO. 5865 OF 2022
                                                             IN
                          SUMMONS FOR JUDGMENT NO. 26 OF 2019
                                                             IN
                        COMMERCIAL SUMMARY SUIT NO. 27 OF 2019
   Mohit Khabar Khabar of Mumbai Indian                              ...    Appellant (Original Plaintiff )
             Versus
   Dazzler Confectionery Company Pvt. Ltd.                           ...    Respondent
                                                           .........
   Mr. Neerav Merchant instructed by Thakordas & Madgavkar for the Appellant.
   Mr. Siddhesh Bhole for the Respondent.
                                        .........
                                                      CORAM :        S.J. KATHAWALLA AND
                                                                     MILIND N. JADHAV, JJ.

                                                      DATED :        FEBRUARY 28, 2022

   P.C. :-

1. Not on board. Upon mentioning, taken on board.

2. Stay granted by the Learned Single Judge shall continue till the adjourned date.

Stand over to 9th March, 2022. The Advocate for the Respondent shall not take any

steps in furtherance of the impugned order upto 9th March, 2022.

( MILIND N. JADHAV, J. ) ( S.J. KATHAWALLA, J. )