Ravi Steel Industries - Applicant vs Anilkumar Shyamsunder Goyal
2022 Latest Caselaw 7355 Bom

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SHARAD    PHADKE


                                                                                     18 sj 76 of 2021.doc
PHADKE    Date: 2022.07.28
          19:34:16 +0530




                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                ORDINARY ORIGINAL CIVIL JURISDICTION
                                 SUMMONS FOR JUDGMENT NO.76 OF 2021
                                                 IN
                                  COMM. SUMMARY SUIT NO.113 OF 2021

  Ravi Steel Industries                                               ...      Plaintiff
         Versus
  Anikumar Shyamsunder Goyal                                          ...    Defendant

  Mr. Girish Kedia with Mr. Manoj Agre, for Plaintiff.
  Mr. Shivam i/by APS Law Associates, for Defendant.
                                   CORAM:        N.J.JAMADAR, J.

                                   DATE:         28th JULY, 2022

  P.C.:

1. Heard the learned Advocate for the Plaintiff and the learned Advocate

for the Defendant.

2. The learned Advocate for the Defendant submits that he has no

instructions from the Defendants. It appears that the Affidavit seeking leave to defend

the Suit has not been field within the stipulated time.

3. By an order dated 20th June, 2022, it was directed that the Summons for

Judgment be listed for hearing and final disposal on 5th July, 2022.

4. Since the leave is not sought, it would be appropriate to proceed to hear

the Summons for Judgment under Order XXXVII Rul3 3(6) of the Code of Civil

Procedure, 1908.

5. The Plaintiff has tendered an Affidavit in lieu of examination-in-chief of

SSP 1/2 18 sj 76 of 2021.doc

the Plaintiff's first witness and compilation of documents.

6. Affidavit in lieu of examination in chief of the Plaintiff's first witness,

affidavit of documents and the compilation of documents are taken on record.

5. Post the matter for hearing under Order XXXVII Rule 3(6) of the Code

of Civil Procedure, 1908, on 3rd August, 2022.

                                                       ( N.J.JAMADAR, J. )




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