Jairaj Sonawala vs Hbs Group Co. And 2 Ors
2022 Latest Caselaw 135 Bom

                             Tandale                                                                13-SJ(L)-26454-2021.odt



                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              ORDINARY ORIGINAL CIVIL JURISDICTION/
                                                   IN ITS COMMERCIAL DIVISION

                                          SUMMONS FOR JUDGMENT (L) NO. 26454 OF 2021
                                                            IN
                                           COMMERCIAL SUMMARY SUITS NO. 64 OF 2021

                             Jairaj Sonawala                                              ... Applicant/Plaintiff
                                    V/s.
                             HBS Group Co. And Ors.                                       ... Defendants



                             Mr.Chirag Sancheti a/w Joshna D'souza i/b. Mr.Anand Gandhi and Asif
                             Lampwala for the Plaintiff.
                             Mr. Rohan Savant a/w Mr Nikhil Wable & Mr. Priyank Daga i/b. Jayakar And
                             Partners for Defendants.


                                                                     CORAM : N. J. JAMADAR, J.

DATED : 4th JANUARY, 2022.

P.C. :

. Heard the learned counsel for the parties.

2. Mr.Savant, learned counsel for the defendants seeks time to file

affidavit-in-reply to the Summons for Judgment.

3. By way of final indulgence, the defendants are granted two weeks

time to file affidavit-in-reply and serve its copy on the plaintiff.

4. Plaintiff is at liberty to file an affidavit-in-rejoinder, if any, within

one week of being served with the copy of the affidavit-in-reply.

5. List on 1st February 2022.

[N. J. JAMADAR, J.] Digitally signed by MANOJ R

MANOJ R TANDALE TANDALE Date: 2022.01.05 14:13:16 +0530