Shahin Vasanji Shah Huf vs Ahuja Properties And Developers ...
2022 Latest Caselaw 6963 Bom

                                                                      16-20-SJ57-19+.DOC

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


                                 SUMMON FOR JUDGMENT NO. 57 OF 2019
                                                IN
                                  COMM SUMMARY SUIT NO. 1168 OF 2018
SANTOSH
SUBHASH
KULKARNI              Shashin Vasanji Shah HUF                   ...Applicant
Digitally signed by
SANTOSH
SUBHASH
                      In the matter between
KULKARNI
Date: 2022.07.20
19:44:12 +0530
                      Shashin Vasanji Shah HUF                      ...Plaintiff
                                           Versus
                      Ahuja Properties and Developers & ors.   ...Defendants
                                                  AND
                               SUMMON FOR JUDGMENT NO. 58 OF 2019
                                                   IN
                                COMM SUMMARY SUIT NO. 1188 OF 2018
                                                  AND
                               SUMMON FOR JUDGMENT NO. 59 OF 2019
                                                   IN
                                COMM SUMMARY SUIT NO. 1169 OF 2018
                                                  AND
                               SUMMON FOR JUDGMENT NO. 61 OF 2019
                                                   IN
                                COMM SUMMARY SUIT NO. 1195 OF 2018

                      Ms. Sayali Phansikar, i/b Mandlik & Partners, for the Plaintiff.
                      None for the Defendants.

                                                 CORAM:     N. J. JAMADAR, J.

                                                 DATED :    20th JULY, 2022
                      PC:-

1. Heard the learned Counsel for the plaintiff.

2. The learned Counsel for the plaintiff submits that the

plaintiff has not been served with the affidavit-in-reply, which

the defendants were directed to file on or before 8th July, 2022.

16-20-SJ57-19+.DOC

3. None appears for the defendants.

4. The plaintiff is at liberty to move for appropriate orders.

[N. J. JAMADAR, J.]