Tikamdas Kukreja vs Deepak Raheja
2022 Latest Caselaw 7043 Bom

                                                                 12-sj-36-2021.doc




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

                SUMMONS FOR JUDGMENT NO.36 OF 2021
                               IN
              COMMERCIAL SUMMARY SUIT NO.293 OF 2020

Tikamdas Kukreja                                       ...Plaintiff
     vs.
Deepak Raheja                                          ...Defendant

Mr. Ativ Patel a/w. Mr. Harshad Vyas i/b. AVP Partners, for the
Plaintiff
Mr. Yash Momaya a/w. Mr. Akash Agarwal i/b. ABH Law LLP, for the
Defendant.

                          CORAM :    N. J. JAMADAR, J.

                          DATE :     JULY 21, 2022

P.C.:

1. Heard the learned counsel for the parties.

2. Learned counsel for the defendant seeks time to file an

application for condonation of delay in entering appearance.

3. Let the application be filed and copies served on the plaintiff

within a week's time.

4. List on 4th August, 2022 along with Interim Application (L)

No. 22026 of 2022.

                                           (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                          ...1