Shashin Vasanji Shah vs Ahuja Properties And Associates ...
2022 Latest Caselaw 5789 Bom

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

                                              SUMMONS FOR JUDGMENT NO.58 OF 2019
                                                                 IN
                                            COMMERCIAL SUMMARY SUIT NO.1188 OF 2018

                      Shashin Vasanji Shah                                          .. Applicant-Plaintiff
                                  Vs.
                      Ahuja Properties and Associates and Ors.                      .. Defendants


                      Ms. Sayali Phansikar, i/by Mr. Abhishek Adke, for the Applicant-Plaintiff.
                      Mr. Naved Choudhary for the Defendants.


                                                                             CORAM : A. K. MENON, J.

                                                                             DATE      : 23RD JUNE, 2022.

                      P.C. :

1. On behalf of the defendants, Mr. Choudhary states that vakalatnama has now

been received in this Summons for Judgment. He undertakes to file the same in the

registry during the course of the day and in any event by 24 th June 2022.

2. Subject to entering appearance on behalf of the defendants, time to file

affidavit-in-reply is extended upto 8 th July 2022. Affidavit-in-rejoinder, if any, to be

filed on or before 15th July 2022.

3. List the Summons for Judgment for hearing on 20 th July 2022.

(A.K. MENON, J.)

Digitally

signed by SNEHA ABHAY SNEHA ABHAY DIXIT Date:

904-SJ-58-2019.doc DIXIT Dixit 2022.06.24 16:54:40 +0530