Maharashtra State Road ... vs Amit Jagannath Shetty And Anr
2022 Latest Caselaw 5967 Bom

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

                                          SUMMONS FOR JUDGMENT NO.28 OF 2019
                                                            IN
                                         COMMERCIAL SUMMARY SUIT NO.280 OF 2019


                     Maharashtra State Road Development
                     Corporation Ltd.                                    .. Plaintiff
                              v/s.
                     Amit J. Shetty & Anr.                               .. Defendants



                     Mr. Tanmay Vispute a/w Tapan Agrawal, Drishti Gupta, Jayendra
                     Kapadia i/b. Ms/ Little & Co. for the plaintiff.
                     None for the defendants.


                                                             CORAM : A. K. MENON, J.

DATED : 27TH JUNE, 2022.

P.C. :

Not on board. Mentioned. Taken on board.

1. The learned counsel for the plaintiff seeks extension of time to file

rejoinder.

2. Time to file rejoinder is extended upto 11th July, 2022.

(A. K. MENON, J.) Digitally signed by SANDHYA SANDHYA BHAGU

BHAGU WADHWA WADHWA Date:

2022.06.28 17:24:13 +0530

pr.2-sj-28-19.doc wadhwa