Suyog Happy Homes vs Sujeet Ramesh Patil
2022 Latest Caselaw 668 Bom

                             Tandale                                                           16-Comss-51-2021.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            ORDINARY ORIGINAL CIVIL JURISDICTION

                                         COMMERCIAL SUMMARY SUIT NO. 51 OF 2021
                                                        WITH
                                        SUMMONS FOR JUDGMENT (L) NO.13852 OF 2021

                             Suyog Happy Homes                                           ... Plaintiff
                                    Versus
                             Sujeet Ramesh Patil                                         ... Defendant

                                                           WITH
                                            INTERIM APPLICATION NO. 1590 OF 2021
                                                             IN
                                          COMMERCIAL SUMMARY SUIT NO. 51 OF 2021
                                                                ....
                             Mr. G. S. Godbole a/w Mr. Kaustubh Thipsay, for the Plaintiff.
                             Mr. Robin Fernandes i/b. Vesta Legal, for the Defendant.


                                                      CORAM :      N. J. JAMADAR, J.

DATE : 18th JANUARY, 2022 (THROUGH VIDEO CONFERENCING)

P.C.:

1. Heard the learned counsel for the parties.

2. The learned counsels for the parties submit that the

negotiations for amicable settlement of the dispute have not materialized

and now there is no possibility of settlement of dispute.

3. Summons for Judgment along with Interim Application

No.1590 of 2021 be listed for hearing on 1st February 2022.

(N. J. JAMADAR, J.)

Digitally signed by MANOJ R MANOJ R TANDALE ...1 TANDALE Date:

2022.01.19 13:51:28 +0530