Subhash Ramnath Pandey vs Madhuvanti Subhash Pandey
2022 Latest Caselaw 10677 Bom

                                                                          5. IAL 8904-22 in COMSS 49-22.doc

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

                                        INTERIM APPLICATION (L) NO. 8904 OF 2022
                                                          IN
                                        COMMERCIAL SUMMERY SUIT NO. 49 OF 2022

                      Subhash Ramnath Pandey                                     ...Applicant/Plaintiff
                           Versus
                      Madhu Pandey                                               ...    Defendant

                      Mr. Atharva Dandeka with Mr. Raj Dani i/b Thodur Law and Associates for
                      Plaintiff.
                      Mr. Akhilesh Dubey with Mr. Taubon Irani for Defendant.


                                                        CORAM:    N.J.JAMADAR, J.

th DATE:13 OCTOBER, 2022 P.C.:

1. Heard learned counsel for the parties.

2. Learned counsel for the Defendant seeks leave to tender the affidavit in

reply to the interim application. Affidavit in reply is taken on record.

3. Learned counsel for the Plaintiff seeks leave to take out the summons for

NIKITA YOGESH Digitally signed by NIKITA YOGESH GADGIL judgment. Let the summons for judgment be taken out and served upon the GADGIL Date:

2022.10.14 15:24:15 +0530

Defendant.

Nikita Gadgil 1/2

5. IAL 8904-22 in COMSS 49-22.doc

4. In the event the Defendant does not file affidavit seeking leave to defend

the suit within the stipulated period, liberty to the Plaintiff to move the

summons for judgment for hearing.

                                                   ( N.J.JAMADAR, J. )




Nikita Gadgil                                                              2/2