Babusha Champshi Shah vs Sulochana Dhirendra Shah(Mother ...
2022 Latest Caselaw 7199 Bom

                                                                                   29-ia-2079-2022.doc




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

                                      INTERIM APPLICATION NO.2079 OF 2022
                                                     WITH
                                   SUMMONS FOR JUDGMENT (L) NO.20729 OF 2019
                                                      IN
                                    COMMERCIAL SUMMARY SUIT NO.1223 OF 2019
VISHAL
SUBHASH               Babusha Champshi Shah                               ...Plaintiff
PAREKAR                          vs.
Digitally signed by
VISHAL SUBHASH
                      Sulochana Dhirendra Shah
PAREKAR
Date: 2022.07.27
                      (Mother of deceased B.D.Shah) and Others            ...Defendants
10:28:12 +0530


                      Mr. Rahul Kapur i/b. Kamlesh Tiwari, for Defendant Nos. 1 and 2.
                      Mr. Mayur Agarwal a/w. Mr. Rahul Jain, for Defendant No. 3.
                      Ms. Rupani i/b. Alpha Chambers, for Defendant Nos. 4 and 5.

                                                CORAM :   N. J. JAMADAR, J.

                                                DATE :    JULY 26, 2022

                      P.C.:


                      I.A.No. 2079 of 2022 :-

1. This is an application for substituted service on defendant

Nos. 3 to 5.

2. The learned counsel for the plaintiff submits that in the

intervening period, defendant Nos. 3 to 5 have been served, they

have entered appearance and also filed affidavit in reply.

3. The Interim Application stands disposed as having been

rendered infructuous.

Vishal Parekar, P.A. ...1 29-ia-2079-2022.doc

SUMMONS FOR JUDGMENT (L) NO.20729 OF 2019 :

4. The learned counsel for defendant Nos. 1 and 2, 3 and 4 to 5

submit that they have filed affidavits in reply.

5. The learned counsel for the plaintiff seek time to file affidavit

in rejoinder to the affidavits in reply filed on behalf of the

defendants.

6. Two weeks time is granted to file affidavit in rejoinder and

serve copies on the defendants.

7. List on 22nd August, 2022.

                                            (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                          ...2