Nandlal Hassanand Chawla vs Samir N. Bhojwani
2022 Latest Caselaw 11449 Bom

            Digitally signed
SWAROOP by SWAROOP
        SHARAD
SHARAD  PHADKE
PHADKE  Date: 2022.11.11
        12:24:23 +0530                                                                          10 sj 7 of 2021.doc

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            ORDINARY ORIGINAL CIVIL JURISDICTION
                                 IN ITS COMMERCIAL DIVISION
                             SUMMONS FOR JUDGMENT NO.7 OF 2021
                                             IN
                              COMM. SUMMARY SUIT NO.313 OF 2020

Nandlal Hassanand Chawla                                                    ...       Plaintiff
      versus
Samir N. Bhojwani                                             ...     Defendant
                                                  WITH
                                  INTERIM APPLICATION (L) NO.34264 OF 2022
                                                  WITH
                                  INTERIM APPLICATION (L) NO.34151 OF 2022

Mr. Rushabh Sheth with Mr. Sayeed Mulani i/by Mulani and Co., for Plaintiff.
Mr. D.V.Deokar with Mr. D. Parikh i/by Parimal K. Shroff and Co., for Defendant.
                                      CORAM:         N.J.JAMADAR, J.

                                      DATE:          10th NOVEMBER, 2022


P.C.:

1. The learned Counsel for the Defendant submits that the Defendant has

taken out Interim Applications in view of the orders passed by this dated 18 th August,

2022 and 29th September, 2022.

2. List the Interim Applications on 14th November, 2022.

3. The Plaintiff is at liberty to file Affidavits in Reply if so desired.

                                                                            ( N.J.JAMADAR, J. )




SSP                                                                                                         1/1