Aziz Amirali Ghesani And Anr vs Ibrahim Currim And Sons And 3 Ors
2022 Latest Caselaw 847 Bom

                                                                             2-sj-59-2021 comss-56-2021.doc




                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                          IN ITS COMMERCIAL DIVISION
         Digitally
         signed by
         SHRADDHA
SHRADDHA KAMLESH                     SUMMONS FOR JUDGMENT NO. 59 OF 2021
KAMLESH TALEKAR
TALEKAR  Date:
         2022.01.21
                                                    IN
                                    COMMERCIAL SUMMARY SUIT NO. 56 OF 2021
         18:18:47
         +0530




                      Aziz Amirali Ghesani
                      & Anr.                                          ...Plaintiffs
                                 Vs.
                      Ibrahim Currim and Sons
                      & 3 Ors.                                        ...Defendants

                      Mr.Rashmin Khandekar a/w. Ms.Karishni Khanna, Ms. Jill
                      Rodricks and Mr.Vineet Jain i/b Mr.Amit Tungare for plaintiffs.

                      Ms.Sneha Patil i/b Maniar Srivastava Associates for defendant
                      No.2.
                      Mr.Jamsheed Master i/b Adv. Natasha Bhot for defendant No.3.

                      Mr.Kuber Wagle i/b Fouzdar Purazar Percy for defendant No.4.

                                             CORAM : N. J. JAMADAR, J.

DATE : 21st JANUARY 2022

(THROUGH VIDEO CONFERENCE)

P.C.:

1. Heard the learned counsels for the parties.

2. The matter stood adjourned to 6th January 2022 as 'Part-

heard', post completion of submissions on behalf of defendant

No.2.

3. Mr.Wagle, the learned counsel for defendant No.4 submits

that the defendant No.4 has taken out an interim application

Shraddha Talekar, PS 1/2 2-sj-59-2021 comss-56-2021.doc

being Interim Application (L.) No. 1897 of 2022, consequent to

certain developments regarding the defendant No.1-frm.

4. Mr.Master, the learned counsel for defendant No. 3 seeks

time to consider the interim application and fle an affdavit-in-

reply, if necessary.

5. Mr.Khandekar, the learned counsel for the plaintiffs resisted

the prayer for adjournment of the hearing of the summons for

judgment as the matter is part-heard.

6. Let the plaintiffs and all the defendants fle an affdavit in

reply, if desired to, within a period of two weeks.

7. The summons for judgment be listed for hearing along with

Interim Application (L.) No. 1897 of 2022, taken out by defendant

No.4 on 4th February 2022.

                                             ( N. J. JAMADAR, J. )




Shraddha Talekar, PS                                                           2/2