Tikamdas Kukreja vs Deepak Raheja
2022 Latest Caselaw 10865 Bom

                                                                                   26 & 27-sj-36-2021.doc




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

                                       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

                                                      WITH
                                       SUMMONS FOR JUDGMENT NO.37 OF 2021
                                                       IN
                                     COMMERCIAL SUMMARY SUIT NO.311 OF 2020
VISHAL
SUBHASH                                               WITH
PAREKAR                              INTERIM APPLICATION (L) NO.29790 OF 2022
Digitally signed by
VISHAL SUBHASH        Mr. Shanay Shah a/w. Mr. A. Patel, Ms. V. Shah, Mr. N.Vyas, Mr. D.
PAREKAR
Date: 2022.10.19      Dave i/b. AVP Partners, for the Plaintiff.
14:12:10 +0530
                      Mr. Yash Momaya a/w. Mr. M. Virjee, Mr. A. Agarwal i/b.ABH Law
                      LLP for the Defendant.

                                                CORAM :    N. J. JAMADAR, J.

                                                DATE :     OCTOBER 17, 2022
                      P.C.:

1. Heard the learned counsels for the parties.

2. The learned counsels for the parties seek leave to tender the

notes of arguments.

3. Leave granted.

4. The notes of arguments are taken on record.

5. Closed for orders.

(N. J. JAMADAR, J.)

Vishal Parekar, P.A. ...1