Sanjay Vaghji Rathod vs Government Of India And 2 Ors
2022 Latest Caselaw 5407 Bom

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


                                     SUMMONS FOR JUDGMENT NO.3 OF 2020
                                                       IN
                                  COMMERCIAL SUMMARY SUIT NO.1092 OF 2019


                 Sanjay Vaghji Rathod                          .. Plaintiff
                          v/s.
                 Government of India & Ors.                    .. Defendants


                                                     WITH
                                     INTERIM APPLICATION NO.1333 OF 2022


                 Mr. M.R. Yadav i/b. N.D. Jaywant for the plaintiff.
                 Mr. Yogeshwar S. Bhate a/w Dharmesh Joshi for defendant nos.1 & 3.


                                                         CORAM : A. K. MENON, J.

DATED : 14TH JUNE, 2022.

P.C. :

1. Mr. Bhate states that there is a delay in filing the reply to the

Summons for Judgment. He has tendered copy of the IA and the

copy of affidavit in reply to the Summons for Judgment today in

court.

2. On behalf of the plaintiff, time is sought to file a reply.

Digitally signed by SANDHYA Accordingly delay is condoned. Reply to be lodged in the registry SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.06.15 17:26:46 +0530

12.SJ-3-20.doc wadhwa on or before 16th June, 2022.

3. Rejoinder to be filed by 30th June, 2022.

4. IA is disposed in the above terms.

5. List the Summons for Judgment on 13th July, 2022.

(A. K. MENON, J.)

12.SJ-3-20.doc wadhwa