Manish Nagindas Doshi vs Kavya Constructin Company
2022 Latest Caselaw 10679 Bom

          Digitally signed by
SWAROOP   SWAROOP
SHARAD    SHARAD PHADKE

PHADKE    Date: 2022.10.14
          14:56:31 +0530                                                           28 sj 15 of 2022.doc

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION
                                IN ITS COMMERCIAL DIVISION
                            SUMMONS FOR JUDGMENT NO.15 OF 2022
                                            IN
                                SUMMARY SUIT NO.790 OF 2019

Manish Nagindas Doshi                                                ...     Plaintiff
      Versus
Kavya Construction Company                                           ...   Defendant

Mr. Darshan Asher with Mr. Rahul Sanghavi i/by M/s. Sanjay Udeshi and Co., for
Plaintiff.
None for Defendant.


                                  CORAM:        N.J.JAMADAR, J.

                                  DATE:         13th OCTOBER, 2022

P.C.:

1. Heard the learned Counsel for the Plaintiff.

2. The learned Counsel seeks time to file Affidavit in Rejoinder and also

place on record copy of the partnership deed.

3. The Plaintiff shall file Affidavit in Rejoinder and place copy of the

partnership deed on record within a period of two weeks.

4. List Summons for Judgment for hearing on 16th November, 2022.

                                                                     ( N.J.JAMADAR, J. )




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