Chetan Shah vs Dharmesh Arvindkumar Munvar
2022 Latest Caselaw 12281 Bom

                                                                 9-SJ-27-21+.DOC

                                                                        Sayali Upasani



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


             SUMMONS FOR JUDGMENT NO.27 OF 2021
                            IN
           COMMERCIAL SUMMARY SUIT NO. 277 OF 2020

Chetan Shah                                                         ...Plaintiff
                 Vs.
Dharmesh Arvindkumar Munvar                                     ...Defendant

Mr. Rushabh Seth a/w Jay Chheda i/b Adv Mansi Patel, for
     Plaintiff.
Mr. Gaurav Nankar, for Defendant.

                                 CORAM:      N. J. JAMADAR, J.

                                 DATED :     28th NOVEMBER, 2022

PC:-

1. Heard the learned Counsel for the plaintiff.

2. The learned Counsel submits that the plaintiff could not

obtain the documents from the Court of the learned Metropolitan

Magistrate.

3. Mr. Nankar the learned Counsel submits that he has

instructions to appear on behalf of the defendant as the Counsel

who had filed Vakalatnama on behalf of the defendant has

passed away.

4. List on 22nd December, 2022. [N. J. JAMADAR, J.]