Tikamdas Kukreja vs Deepak Raheja
2022 Latest Caselaw 9031 Bom

                                                                                       15-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

                      Tikamdas Kukreja                                       ...Plaintiff
                           vs.
VISHAL                Deepak Raheja                                          ...Defendant
SUBHASH
PAREKAR
                                                     WITH
Digitally signed by
VISHAL SUBHASH
                                       SUMMONS FOR JUDGMENT NO.37 OF 2021
PAREKAR
Date: 2022.09.08
                                                      IN
17:06:03 +0530                       COMMERCIAL SUMMARY SUIT NO.311 OF 2020

                      Mr. Shanay Shah, Mr. Ativ Patel, Ms. Viloma Shah and Mr. Harshad
                      Vyas i/b. M/s. AVP Partners, for the Plaintiff.
                      Mr. Yash Momaya a/w. Mr. Akash Agarwal i/b. ABH Law LLP, for the
                      Defendant.

                                                CORAM :     N. J. JAMADAR, J.

                                                DATE :      SEPTEMBER 08, 2022
                      P.C.:

1. The learned counsel for the plaintiff seeks leave to tender the

affidavit in rejoinder.

2. Leave granted.

3. Affidavit in rejoinder is taken on record.

4. The learned counsel submits that the copy of the affidavit in

rejoinder has already been served on the defendant.

5. At the request of the learned counsel for the defendant, by

way of final indulgence list on 19th September, 2022.

                                                                  (N. J. JAMADAR, J.)

                      Vishal Parekar, P.A.                                                          ...1