Jigar Shahin Shah vs Ahuja Properties And Associates ...
2022 Latest Caselaw 5790 Bom

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

                                                   SUMMONS FOR JUDGMENT NO.59 OF 2019
                                                                      IN
                                                 COMMERCIAL SUMMARY SUIT NO.1169 OF 2018

                           Jigar Shashin 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.)

905-SJ-59-2019.doc Digitally signed SNEHA by SNEHA ABHAY DIXIT ABHAY Dixit Date:

2022.06.24 DIXIT 16:54:54 +0530