Neel Hitesh Gutka vs Ahuja Properties And Associates ...
2022 Latest Caselaw 5400 Bom

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


                                 SUMMONS FOR JUDGMENT NO.6 OF 2020
                                                   IN
                              COMMERCIAL SUMMARY SUIT NO.63 OF 2019


            Neel Hitesh Gutka                                     .. Plaintiff
                      v/s.
            Ahuja Properties & Associates & Ors.                  .. Defendants


                                 SUMMONS FOR JUDGMENT NO.7 OF 2020
                                                   IN
                             COMMERCIAL SUMMARY SUIT NO.1522 OF 2018


            Mansi Hitesh Gutka @ Mansi
            Harsh Shan                                            .. Plaintiff
                      v/s.
            Ahuja Properties & Associates & Ors.                  .. Defendants



            Ms. Preeti Gada for the plaintiff.
            Mr. Pranav Chavan i/b. Naved Chaudhary for the defendants.


                                                     CORAM : A. K. MENON, J.

DATED : 14TH JUNE, 2022.

P.C. :

1. The learned counsel for the defendants state that he has just been Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.06.16 11:16:27 +0530

14&15.SJ-6-20 & 7-20.doc wadhwa served with the Summons for Judgment. Mr. Chaudhary appears

in the matter. He undertakes to file reply within one week from

today.

2. Reply to be filed on or before 23rd June, 2022.

3. Rejoinder, if any, to be filed by 29th June, 2022.

4. S.O. to 30th June, 2022.

5. In the event reply is not filed, Summons for Judgment will be

heard and disposed on the next date.

(A. K. MENON, J.)

14&15.SJ-6-20 & 7-20.doc wadhwa