Jayesh Vinod Tanna vs Nafees Ahmed Khan
2022 Latest Caselaw 5195 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                    NOTICE OF MOTION (L) NO. 1010 OF 2019
                                         IN
                   SUMMONS FOR JUDGMENT NO. 11 OF 2019
                                         IN
                COMMERCIAL SUMMARY SUIT NO. 136 OF 2019


Nafees Ahmed Khan                                 ...      Applicant (Org.Def)
In the matter between
Jayesh Vinod Tanna                                ...      Plaintiff
         vs.
Nafees Ahmed Khan                                 ...      Defendant


Mr. Aurup Dasgupta a/w. Ms. Sonam Ghiya i/b. M/s. Jhangiani Narula and
Associates for the Plaintiff.
Ms. Rujuta Joshi a/w. Mr. Syed Nabeel Ali for the Defendant.


                                           CORAM : A. K. MENON, J.

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

1. There is a delay of one day in filing the reply to the Summons for

Judgment. Delay is condoned. Reply, if any, to be filed by end of the day

today 8th June, 2022.

2. Rejoinder, if any, to be filed within two weeks thereafter.

3. List Summons for Judgment for hearing on 27 th June, 2022.

(A. K. MENON, J.)

27-SJ-11-2019-COMSS-136-2019.odt 1/1 rrpillai