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Club Aquaria Enterprises vs Sunny Hospitality
2022 Latest Caselaw 2413 Bom

Citation : 2022 Latest Caselaw 2413 Bom
Judgement Date : 9 March, 2022

Bombay High Court
Club Aquaria Enterprises vs Sunny Hospitality on 9 March, 2022
Bench: A. K. Menon
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORDINARY ORIGINAL CIVIL JURISDICTION
                                                 [ COMMERCIAL DIVISION ]

                                           SUMMONS FOR JUDGMENT NO.88 OF 2018
                                                            IN
                                          COMMERCIAL SUMMARY SUIT NO.758 OF 2018

                      Club Aquaria                                          .. Applicant-Plaintiff
                               Vs.
                      Sunny Hospitality                                     .. Defendant



                      Mr. Rohit K. Gupta, i/by Mr. Chirag Chanani, for the Applicant-Plaintiff.
                      Mr. Dipak Y. Jadhav, i/by Mr. Vishwajeet V. Mohite, for the Defendant.



                                                                     CORAM : A. K. MENON, J.

DATE : 9TH MARCH, 2022.

P.C. :

1. Mr. Jadhav, appearing on behalf of the defendant states that Mr.

Mohite, learned counsel on record, is unwell. He seeks time.

2. List the Summons for Judgment on 16th March 2022.

(A.K. MENON, J.)

Digitally

signed by SNEHA SNEHA ABHAY DIXIT 23-SJ-88-2018.doc ABHAY Date:

DIXIT   2022.03.09
        17:51:38      Dixit
        +0530
 

 
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