Smita Shahin Shah vs Ahuja Properties And Associates ...
2022 Latest Caselaw 5235 Bom

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


                                       SUMMONS FOR JUDGMENT NO.62 OF 2019
                                                           IN
                                     COMMERCIAL SUMMARY SUIT NO.1171 OF 2018

                   Smita Shashin Shah                             .. Applicant/ Plaintiff
                            v/s.
                   Ahuja Properties and Developers & Ors.               .. Defendants



                   Mr. Sachin Mandlik a/w Nishi Doshi i/b. Abhishek Adke                    for the
                   plaintiff.
                   Mr. Pranav Chavan i/b. Naved Chaudhary for the defendants.

                                                             CORAM : A. K. MENON, J.

DATED : 9TH JUNE, 2022. P.C. :

1. Summons for Judgment has not been served upon the defendants

Advocate. Time is sought by the learned counsel for the

defendants to file a reply.

2. Reply to be filed within one week from today.

3. If reply is filed on or before 16th June, 2022, rejoinder to be filed

on or before 20th June, 2022.

4. S.O. to 22nd June, 2022 for hearing and final disposal.

(A. K. MENON, J.) Digitally signed by SANDHYA SANDHYA BHAGU

BHAGU WADHWA WADHWA Date:

2022.06.10 17:12:52 +0530

15.sj-62-19.doc wadhwa