Club Aquaria Enterprises vs Sunny Hospitality
2022 Latest Caselaw 5191 Bom

                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                            ORDINARY ORIGINAL CIVIL JURISDICTION

                                            SUMMONS FOR JUDGMENT NO. 88 OF 2018

                                                                 IN

                                          COMMERCIAL SUMMARY SUIT NO. 758 OF 2018



                        Club Aquaria Enterprises                                 ...      Plaintiff
                                 vs.
                        Sunny Hospitality                                        ...      Defendant


                        Ms. Sonal a/w. Mr. Rohit Gupta and Mr. Chirag Chanani for the Plaintiff.
                        Mr. Ketan V. Joshi and Mr. Vishwajeet V. Mohite a/w. Mr. Dipak Y. Jadhav for
                        the Defendant.
                                                                   CORAM : A. K. MENON, J.

DATED : 8th JUNE, 2022 P.C. :

1. On behalf of the plaintiff learned counsel states that the plaint is

required to be amended. She seeks leave to withdraw the Summons for

Judgment with liberty to file afresh. Accordingly I pass the following order :

(i) Summons for judgment is allowed to be withdrawn with

liberty to file afresh.

(ii) Amendment application, if any to be made within eight weeks

from today failing which suit is liable to be rejected.

(A. K. MENON, J.) Digitally signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:

2022.06.09 17:01:25 +0530 24-SJ-88-2018-COMSS-758-2018.odt 1/1 rrpillai