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Ashok Commercial Enterprises vs Hubtown Limited
2022 Latest Caselaw 5681 Bom

Citation : 2022 Latest Caselaw 5681 Bom
Judgement Date : 21 June, 2022

Bombay High Court
Ashok Commercial Enterprises vs Hubtown Limited on 21 June, 2022
Bench: A. K. Menon
                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                             ORDINARY ORIGINAL CIVIL JURISDICTION

                                             SUMMONS FOR JUDGMENT NO. 3 OF 2019

                                                              IN

                                         COMMERCIAL SUMMARY SUIT NO. 1532 OF 2018



                        Ashok Commercial Enterprises                       ...     Plaintiff
                                vs.
                        Hubtown Limited                                    ...     Defendant



                                                            WITH
                                           INTERIM APPLICATION (L) NO. 27175 OF 2021
                                                              IN
                                         COMMERCIAL SUMMARY SUIT NO. 1532 OF 2018


                        Hubtown Limited                                    ...     Applicant
                        In the matter between
                        Ashok Commercial Enterprises                       ...     Plaintiff
                                vs.
                        Hubtown Limited                                    ...     Defendant


                        Mr. Virag Tulzapurkar, Senior       Advocate a/w. Mr. Rohaan Cama, Mr.
                        Chaitanya Mehta and Ms. Sonali Aggarwal i/b. M/s. Dhruve Liladhar & Co. for
                        the Plaintiff.
                        Mr. Prateek Seksaria a/w. Mr. Nishant Chotani and Mr. Raj Raut for the
                        Defendant.



                                                                CORAM : A. K. MENON, J.

DATED : 21st JUNE, 2022 Digitally signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:

2022.06.22 15:06:58 +0530 15-SJ-3-2019-IAL27175-2021.odt 1/2 rrpillai P.C. :

1. Subject to payment of costs of Rs. 50,000/- to the plaintiff within one

week from today rejoinder to be filed within two weeks from today.

2. List on 25th July, 2022.

(A. K. MENON, J.)

15-SJ-3-2019-IAL27175-2021.odt 2/2 rrpillai

 
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