Good Value Financial Services ... vs P And P Associates
2022 Latest Caselaw 9420 Bom

                                                         27-SJ23-2021INCOMSS1477-19.DOC

                                                                                   Santosh
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                        IN ITS COMMERCIAL DIVISION


SANTOSH                         SUMMONS FOR JUDGMENT NO. 23 OF 2021
SUBHASH
KULKARNI                                       IN
Digitally signed by
SANTOSH SUBHASH
                                 COMM SUMMARY SUIT NO. 1477 OF 2019
KULKARNI
Date: 2022.09.22
11:10:35 +0530
                      Good Value Financial Services Pvt. Ltd.                 ...Plaintiff
                                          Versus
                      P&P Associates                                       ...Defendant


                      Mr. Mikhail Behl, a/w Abhishek Adke & Vibha Joshi, for the
                           Plaintiff.
                      Mr. Hemal, a/w Navdeep Vora, i/b Navdeep Vora & Asso., for
                           the Defendant.

                                                 CORAM:      N. J. JAMADAR, J.

                                                 DATED :     19th SEPTEMBER, 2022
                      PC:-

1. Heard the learned Counsels for the parties.

2. The learned Counsel for the defendant submits that the

affidavit-in-reply is ready and seeks leave to file the affidavit-in-

reply in the Registry.

Leave granted.

Affidavit-in-reply be filed in the Registry during the course

of the day.

27-SJ23-2021INCOMSS1477-19.DOC

3. At the request of the learned Counsels for the parties, the

parties are referred to mediation to be conducted at the main

Mediation Centre, High Court, Bombay.

(i) The Plaintiff and Defendant shall attend the office of

the Member Secretary, Maharashtra State Legal Services

Authority, on 3rd October, 2022, for initiating the mediation

process.

(ii) No separate notice to the parties shall be required of

the said mediation.

(iii) Upon completion of the mediation, the Member

Secretary shall forward the report of the same to the

Prothonotary and Senior Master of this Court with copies to the

parties.

4. List on 20th November, 2022 for Mediation Report.

5. In the meanwhile, the plaintiff is at liberty to take out an

application for amendment in the plaint and serve its copy on

the defendant.

[N. J. JAMADAR, J.]