Suneel Dattatraya Mogre vs Prabhakar Baburao Thorat
2022 Latest Caselaw 10863 Bom

                                                                                     31-sj-27-2022.doc




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

                                       SUMMONS FOR JUDGMENT NO.27 OF 2022
                                                      IN
                                      COMMERCIAL SUMMARY SUIT NO.45 OF 2022

                      Suneel Dattatraya Mogre                              ...Plaintiff
                           vs.
                      Prabhakar Baburao Thorat                             ...Defendant

                      Mr. Prem Gidwani a/w. Ms. Gauri Deshpande, for the Plaintiff
                      Mr. Sanjay Gawde, for the Defendant.

                                                CORAM :   N. J. JAMADAR, J.

                                                DATE :    OCTOBER 17, 2022
VISHAL
SUBHASH               P.C.:
PAREKAR

Digitally signed by 1. The learned counsel for the plaintiff seeks leave to file VISHAL SUBHASH PAREKAR Date: 2022.10.19 14:12:10 +0530 affidavit in rejoinder.

2. Let the affidavit in rejoinder be filed in the Registry on or

before 21st October, 2022.

3. The learned counsels for the parties make a joint submission

that the parties are exploring the possibility of an amicable

resolution of the dispute.

4. At the request of the counsels for the parties, list on 28 th

November, 2022.

(N. J. JAMADAR, J.)

Vishal Parekar, P.A. ...1