Tiscon Realty Private Limited vs C. G. Edifice And 2 Ors
2022 Latest Caselaw 12371 Bom

                                                                                       12-sj-73-2021.doc




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

                                       SUMMONS FOR JUDGMENT NO.73 OF 2021
                                                      IN
                                      COMMERCIAL SUMMARY SUIT NO.34 OF 2021

                      Tiscon Realty Private Limited                          ...Plaintiff
                            vs.
VISHAL                C.G. Edifice and Others                                ...Defendants
SUBHASH
PAREKAR
Digitally signed by
                      Ms. Aditi Naikare i/b. Mr. Pradeep Thorat, for the Plaintiff
VISHAL SUBHASH
PAREKAR
                      Mr. Aditya Pratap, for the Defendants.
Date: 2022.11.30
10:43:22 +0530
                                                CORAM :     N. J. JAMADAR, J.

                                                DATE :      NOVEMBER 29, 2022

                      P.C.:

1. Heard the learned counsel for the parties.

2. The learned counsel for the defendants seeks time to file

affidavit in sur-rejoinder as, according to him, new facts have been

pleaded in the affidavit in rejoinder.

3. One weeks time is granted to the defendants to file affidavit in

sur-rejoinder.

4. Let the affidavit in sur-rejoinder be filed and copy served on

the plaintiff.

5. Summons for Judgment be listed for hearing on 2 nd January,

2023.

                                                                  (N. J. JAMADAR, J.)



                      Vishal Parekar, P.A.                                                          ...1