Ravi Steel Industries - Applicant vs Anilkumar Shyamsunder Goyal
2022 Latest Caselaw 6016 Bom

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

                                              SUMMONS FOR JUDGMENT NO.76 OF 2021
                                                                 IN
                                            COMMERCIAL SUMMARY SUIT NO.113 OF 2021

                      Ravi Steel Industries                                          .. Applicant-Plaintiff
                                 Vs.
                      Anilkumar Shyamsunder Goyal                                    .. Defendant


                      Mr. Girish Kedia, with Mr. Manoj Agre, for the Applicant-Plaintiff.
                      Advocate, i/by APS Law Associates, for the Defendant.


                                                                              CORAM : A. K. MENON, J.

DATE : 28TH JUNE, 2022.

P.C. :

1. Mr. Kedia, learned counsel for the applicant-plaintiff states that the Summons

for Judgment has been duly served upon the Advocate for the defendant; however,

there is no reply. He undertakes to file affidavit-of-service by 30 th June 2022.

2. List the Summons for Judgment for hearing and disposal on 5 th July 2022.

(A.K. MENON, J.)

Digitally signed by

SNEHA 15-SJ-76-2021.doc SNEHA ABHAY DIXIT ABHAY Date:

DIXIT   2022.06.29
        11:45:52      Dixit
        +0530