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Manish Nagindas Doshi vs Kavya Constructin Company
2022 Latest Caselaw 5243 Bom

Citation : 2022 Latest Caselaw 5243 Bom
Judgement Date : 9 June, 2022

Bombay High Court
Manish Nagindas Doshi vs Kavya Constructin Company on 9 June, 2022
Bench: A. K. Menon
                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           ORDINARY ORIGINAL CIVIL JURISDICTION
                                               IN ITS COMMERCIAL DIVISION


                                          SUMMONS FOR JUDGMENT NO.15 OF 2022
                                                            IN
                                        COMMERCIAL SUMMARY SUIT NO.790 OF 2019


                    Manish N. Joshi                                     .. Plaintiff
                                 v/s.
                    Kavya Construction Company                          .. Defendant



                    Mr. Rahul Sanghvi i/b. Sanjay Udeshi & Co. for the plaintiff.
                    Ms. Kausar Banatwala, Yash Dhakad i/b. Tushar A. Goradia for the
                    defendant.


                                                             CORAM : A. K. MENON, J.

DATED : 9TH JUNE, 2022.

P.C. :

1. Rejoinder, if any, to be filed within four weeks from today.

2. List in accordance with its turn.

(A. K. MENON, J.)

Digitally signed by

SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.06.10 15:27:06 +0530

26.sj-.doc wadhwa

 
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