Antara Housing Llp vs Primeland Constructions
2022 Latest Caselaw 7116 Bom

                                                            9-IAL10318-22INCOMSS20-22.DOC

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

                             SUMMONS FOR JUDGMENT (L) NO. 15542 OF 2022
                                              IN
                                 COMM SUMMARY SUIT NO. 20 OF 2022
SANTOSH
SUBHASH
KULKARNI              Antara Housing LLP                            ...Applicant
                      In the matter between
Digitally signed by
SANTOSH SUBHASH
KULKARNI

                      Antara Housing LLP                               ...Plaintiff
Date: 2022.07.25
16:46:48 +0530


                                        Versus
                      M/s. Primeland Constructions                  ...Defendant
                                                WITH
                              INTERIM APPLICATION (L) NO. 10318 OF 2022
                                                  IN
                                 COMM SUMMARY SUIT NO. 20 OF 2022

                      Mr. Sharan Jagtiani, Senior Advocate, a/w Mr. Zain Mukhi,
                           i/b Bellator Legal Services LLP, for the Applicant/
                           Plaintiff.
                      Mr. Zal Andhyarujina, Senior Counsel, a/w Akanksha
                           Agarwal, Viloma Shah, Ativ Patel, Darshit Dave,
                           Harshad Vyas, i/b AVP Partners, for the Respondent/
                           Defendant.

                                                   CORAM:        N. J. JAMADAR, J.

                                                   DATED :       25th JULY, 2022
                      PC:-

1. Heard the learned Counsel for the parties.

2. The learned Senior Counsel for the defendant submits

that the defendant seeks time to file an affidavit-in-reply to the

Summons for Judgment.

Let the affidavit-in-reply be filed within a week's time

and copy served on the plaintiff.

9-IAL10318-22INCOMSS20-22.DOC

3. List on 3rd August, 2022.

[N. J. JAMADAR, J.]