S P Enterprise Formerly Known As ... vs Faithfull Developer And 9 Ors
2022 Latest Caselaw 12280 Bom

                                                            P-1-SJ-41-22+.DOC

                                                                      Sayali Upasani

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


             SUMMONS FOR JUDGMENT NO.41 OF 2022
                                         IN
                COMM. SUMMARY SUIT NO.136 OF 2021


S.P. Enterprise, formerly known as Classic                        ...Plaintiff
Construction Co.
                     Vs.
Faithfull Developer and Ors.                                ...Defendants

Adv. Alfiya Diamondwala i/b Diamondwala & Co., for
      Defendants.

                               CORAM:      N. J. JAMADAR, J.

                               DATED :     28th NOVEMBER, 2022

PC:-

1. Not on board. Mentioned by way of praecipe. Taken on

board.

2. Heard the learned Counsel for the defendants.

3. The learned Counsel submits that Advocate for the plaintiff

has been served with the notice about the today's

mentioning.

4. None appears for the plaintiff.

5. Time to file an affidavit-in-reply, stands extended by one

week from today.

P-1-SJ-41-22+.DOC

6. The plaintiff is at liberty to file an affidavit-in-rejoinder

within one week of being served with the copy of the

affidavit-in-reply.

[N. J. JAMADAR, J.]