Tikamdas And Associatess vs Deepak Raheja
2022 Latest Caselaw 10447 Bom

                                                 21 & 40-SJ- 37-21+.DOC

                                                         Sayali Upasani



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


           SUMMONS FOR JUDGMENT NO.37 OF 2021
                            IN
         COMMERCIAL SUMMARY SUIT NO.311 OF 2020
                           WITH
          INTERIM APPLICATION (L) NO.29790 OF 2022
                           AND
           SUMMONS FOR JUDGMENT NO.36 OF 2021
                            IN
         COMMERCIAL SUMMARY SUIT NO.293 OF 2020
                           WITH
          INTERIM APPLICATION (L) NO.29792 OF 2022

Tikamdas & Associates                               ...Plaintiff
                   Vs
Deepak Raheja                                    ...Defendant

Mr. Shanay Shah, Mr, A patel, Ms. V. Shah, Mr. N. Vyas, Mr.
      D. Dave i/b AVP Partners, for Plaintiff.
Mr. Yash M. a/w M. Virjee, A. Agarwal i/b ABH Law, for
      Defendant.

                        CORAM:       N. J. JAMADAR, J.

                        DATED :      10th OCTOBER, 2022

PC:-

1. Heard the learned Counsel for the parties in Suit No. 311 of

2020.

2. The learned Counsel submit that the facts in Summons for

Judgment No.36 of 2021 in Commercial Summary Suit

21 & 40-SJ- 37-21+.DOC

No.293 of 2020 with Interim Application(L) No.29792 of 2022,

are almost identical.

3. Hence, the learned Counsel seek a week's time to place

written notes/submissions, in both these suits.

4. List on 17th October, 2022.

[N. J. JAMADAR, J.]