Sujeet Ramesh Patil vs Suyog Happy Homes
2022 Latest Caselaw 5324 Bom

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                          ORDINARY ORIGINAL CIVIL JURISDICTION

                                        INTERIM APPLICATION (L) NO. 12872 OF 2022

                                                                IN

                                       COMMERCIAL SUMMARY SUIT NO. 51 OF 2021



                      Sujeet Ramesh Patil                                       ...     Applicant

                      In the matter between

                      Suyog Happy Homes                                         ...      Plaintiff
                               vs.
                      Sujeet Ramesh Patil                                       ...     Defendant

                                                               WITH
                                     SUMMONS FOR JUDGMENT (L) NO. 13852 OF 2021
                                                                IN
                                       COMMERCIAL SUMMARY SUIT NO. 51 OF 2021


                      Suyog Happy Homes                                         ...      Plaintiff
                               vs.
                      Sujeet Ramesh Patil                                       ...      Defendant


                      Dr. Birendra Saraf, Senior Advocate i/b. Vesta Legal for the Applicant.
                      Mr. Kaustubh Thipsay for the Defendant.


                                                                  CORAM : A. K. MENON, J.

DATED : 13th JUNE, 2022 P.C. :

1. This interim application seeks return of the plaint on the basis that this

does not pertain to the Commercial Division and ought not to be treated as a RAJESHWARI RAMESH PILLAI 28-IAL-12872-2022-COMSS-51-2021.odt 1/2 Digitally signed by RAJESHWARI rrpillai RAMESH PILLAI Date: 2022.06.13 18:07:50 +0530 Commercial Suit. Learned counsel for the plaintiff concedes and seeks liberty

to have the suit converted to a regular Summary Suit under Order XXXVII.

Accordingly, I pass the following order:

(i) The Prothonotary and Senior Master to convert the suit to regular

Summary Suit under Order XXXVII and the Suit to be renumbered as a

regular Summary suit.

(ii) Prothonotary shall also convert the Summons for Judgment to a regular

Summons for Judgment.

(iii) List the Summons for judgment per CIS.

(A. K. MENON, J.)

28-IAL-12872-2022-COMSS-51-2021.odt 2/2 rrpillai