Popat Raja And Sons Sole Propritor ... vs Ahuja Properties And Associates ...
2022 Latest Caselaw 5368 Bom

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


                                SUMMONS FOR JUDGMENT NO.5 OF 2020
                                                   IN
                             COMMERCIAL SUMMARY SUIT NO.58 OF 2019


            Popat Raja & Sons                                     .. Plaintiff
                      v/s.
            Ahuja Properties & Associates & Ors.                  .. Defendants



            Mr. Preeti Gada for the plaintiff.
            None for the defendants.


                                                     CORAM : A. K. MENON, J.

DATED : 14TH JUNE, 2022.

P.C. :

1. On behalf of the plaintiff, a grievance is made that Advocates for

the defendants have not been appearing and new Advocates have

been appearing from time to time. The record indicates that as on

date one Ms. Sabita Bhowmik, Advocate is on record for all the

defendants. The learned counsel for the plaintiff states that in

view thereof, she will serve Ms.Sabita Bhowmik with the

Summons for Judgment.

Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.06.16 11:16:27 +0530

13.SJ-5-20.doc wadhwa

2. It is made clear that Ms. Sabita Bhowmik will be served with

Summons for Judgment within one week from today. If she

cannot be served personally she served by email on email ID

"[email protected]" and also by sending SMS and

WhatsApp to the Advocates telephone number.

3. If service is affected in this fashion, affidavit of service shall be

filed not later than 27th June, 2022.

4. S.O. to 30th June, 2022 for hearing and final disposal.

5. If Ms. Sabita Bhowmik does not appear on the next date,

Summons for Judgment will be heard and disposed without

further reference to the defendant.

6. Copy of order shall also be forwarded to the learned counsel for

the defendant for compliance.

(A. K. MENON, J.)

13.SJ-5-20.doc wadhwa