Tiscon Realty Private Limited vs C. G. Edifice And 2 Ors
2022 Latest Caselaw 9026 Bom

                                                                                       22-sj-73-2021.doc




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

                                       SUMMONS FOR JUDGMENT NO.73 OF 2021
                                                      IN
                                      COMMERCIAL SUMMARY SUIT NO.34 OF 2021

                      Tiscon Realty Private Limited                          ...Plaintiff
                            vs.
VISHAL                C.G. Edifice and Others                                ...Defendants
SUBHASH
PAREKAR
                      Ms. Aditi Naikare, for the Plaintiff.
Digitally signed by
VISHAL SUBHASH
PAREKAR
Date: 2022.09.08
                                                CORAM :     N. J. JAMADAR, J.

17:06:03 +0530 DATE : SEPTEMBER 08, 2022

P.C.:

1. Heard the learned counsel for the parties.

2. The learned counsel for the plaintiff seeks time to file an

affidavit in rejoinder to the affidavit in reply filed on behalf of the

defendant Nos. 1 to 3.

3. Two weeks time is granted to the plaintiff to file the affidavit

in rejoinder and serve its copy on the defendant Nos. 1 to 3.

4. List on 6th October, 2022.

                                                                  (N. J. JAMADAR, J.)




                      Vishal Parekar, P.A.                                                          ...1