Shashin Vasanji Shah vs Ahuja Properties And Associates ...
2022 Latest Caselaw 5237 Bom

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

                                        SUMMONS FOR JUDGMENT NO.58 OF 2019
                                                            IN
                                      COMMERCIAL SUMMARY SUIT NO.1188 OF 2018

                    Shashin Vasanji 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.

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

BHAGU WADHWA WADHWA Date:

2022.06.10 17:12:52 +0530

11.sj-58-19.doc wadhwa