Vivek Chopra vs Tpg Capital India Pvt. Ltd
2022 Latest Caselaw 9478 Bom

                                                             9-SJ28-2020INCOMSS767-18.DOC

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


SANTOSH                         SUMMONS FOR JUDGMENT NO. 28 OF 2020
SUBHASH                                         IN
KULKARNI                          COMM SUMMARY SUIT NO. 767 OF 2018
Digitally signed by
SANTOSH SUBHASH
KULKARNI
Date: 2022.09.20
11:23:08 +0530        Vivek Chopra                                           ...Applicant
                      In the matter between
                      Vivek Chopra                                            ...Plaintiff
                                           Versus
                      TPG Capital India Pvt. Ltd.                           ...Defendant


                      Mr. Kaustubh Patil, for the Plaintiff.
                      Mr. Venkatesh Dhond, a/w Meghna Rajadhyaksha, Rishabh
                           Jaisani, Harit Lakhani, i/b Shardul Amarchand
                           Mangaldas & Co., for the Defendant.


                                                 CORAM:       N. J. JAMADAR, J.

                                                 DATED :      19th SEPTEMBER, 2022
                      PC:-

1. 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.

Let the affidavit-in-rejoinder be filed within a period of two

weeks and copy served on the defendant.

2. List on 17th October, 2022.

[N. J. JAMADAR, J.]