Jayesh Vinod Tanna vs Nafees Ahmed Khan
2022 Latest Caselaw 7358 Bom

                                                                                        11-sj-11-2019.doc




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

                                       SUMMONS FOR JUDGMENT NO.11 OF 2019
                                                      IN
                                     COMMERCIAL SUMMARY SUIT NO.136 OF 2019

                      Jayesh Vinod Tanna                                      ...Plaintiff
                                vs.
                      Nafees Ahmed Khan                                       ...Defendant

                      Mr. Arup Dasgupta a/w. Ms. Priyanka Pandey i/b. M/s. Jhangiani,
                      Narula & Associates, for the Plaintiff
VISHAL                None for the Defendant.
SUBHASH
PAREKAR
                                                CORAM :      N. J. JAMADAR, J.

Digitally signed by VISHAL SUBHASH DATE : JULY 28, 2022 PAREKAR Date: 2022.07.28 P.C.:

18:51:56 +0530

1. Heard the learned counsel for the plaintiff.

2. None appears for the defendant.

3. The pleadings are complete.

4. None appeared for the defendant on 27th June, 2022 as well.

5. List the Summons for Judgment for hearing on 4th August, 2022.

6. It is hereby made clear the if none appears for the defendant on the next date, the Court would be constrained to hear the Summons for Judgment and decide the same on its own merits.

7. The learned counsel for the plaintiff is requested to give notice to the counsel for the defendant about the listing of the matter on 4th August, 2022.

8. A copy of this order be annexed to the notice to the counsel for

the defendant.

                                                                  (N. J. JAMADAR, J.)

                      Vishal Parekar, P.A.                                                           ...1