Asif Ismail Tak vs Samrat Associates And 5 Others
2022 Latest Caselaw 11777 Bom

                                                         29-IA2847-2022INCOMSS36-22.DOC

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


SANTOSH                           INTERIM APPLICATION NO. 2847 OF 2022
SUBHASH
KULKARNI                                           IN
Digitally signed by
SANTOSH SUBHASH
                                   COMM. SUMMARY SUIT NO. 36 OF 2022
KULKARNI
Date: 2022.11.18
10:15:20 +0530
                      Asif Ismail Tak                                       ...Applicant
                      In the matter between
                      M/s. Samrat Associates & ors.                         ...Plaintiffs
                                        Versus
                      Ramesh Pandurang Mali & ors.                        ...Defendants

                      Mr. Rishikesh Soni, a/w S. M. Seegarla & Shalaka
                           Chamboowala, i/b RMG Law Associates, for the
                           Applicant/Plaintiff.
                      Mr. Rahul Singh, a/w Pranali Raut and Varsha Salunkhe, i/b
                           Legal Catalyst, for the Defendants.


                                                 CORAM:      N. J. JAMADAR, J.

                                                 DATED :     17th NOVEMBER, 2022
                      PC:-

1. The learned Counsel for the defendants seeks time to file affidavit-in-reply to the interim application.

Three weeks time is granted to file affidavit-in-reply to the interim application.

2. The learned Counsel for the applicant - plaintiff submits that in the meanwhile, the plaintiff would take out the Summons for Judgment.

3. List on 19th December, 2022.

[N. J. JAMADAR, J.]