Kalpana J. Vakharia And 4 Ors vs Ashvina Trading And 4 Ors
2022 Latest Caselaw 10449 Bom

                                                   34-IA-27583-22+.DOC

                                                       Sayali Upasani


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

       INTERIM APPLICATION (L) NO.27583 OF 2022
                         IN
     COMMERCIAL SUMMARY SUIT (L) NO.27577 OF 2017

Kalpana J. Vakharia & Ors                         ...Applicants
In the matter between
Kalpana J. Vakharia & Ors                           ...Plaintiffs
                    Vs
M/s. Ashvini Trading & Ors.                       ...Defendants

Mr. Muttahar Khar a/w J. D' S., for Plaintiffs.
Mr. Prasad Helkar, for Defendants.

                        CORAM:        N. J. JAMADAR, J.

DATED : 10th OCTOBER, 2022

PC:-

1. Mr. Helkar, submits that he has instructions to appear on

behalf of the defendant Nos. 1 to 4.

2. The learned Counsel waives writ of summons on behalf of

the defendant Nos. 1 to 4.

3. The learned Counsel seeks time to file an affidavit-in-reply

to the Interim Application.

4. The plaintiffs are at liberty to take out the Summons for

Judgment.

34-IA-27583-22+.DOC

5. Affidavit-in-reply may be filed on or before 11 th November,

2022.

6. List on 17th November, 2022.

[N. J.

JAMADAR, J.]