Naresh Laxmidas Bhatia And 6 Ors vs S.D. Bhalerao Associates And 4 Ors
2022 Latest Caselaw 9481 Bom

                                                              34-SJ10-22INCOMSS98-21.DOC

                                                                                     Santosh
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                        IN ITS COMMERCIAL DIVISION
                                SUMMONS FOR JUDGMENT NO. 10 OF 2022
SANTOSH                                        IN
SUBHASH                           COMM SUMMARY SUIT NO. 98 OF 2021
KULKARNI
Digitally signed by
SANTOSH SUBHASH
KULKARNI
                      Naresh Laxmidas Bhatia & ors.                            ...Plaintiffs
Date: 2022.09.20
11:23:09 +0530                             Versus
                      S. D. Bhalerao Asso. & ors.                        ...Defendants


                      Mr. Jamsheed Master, i/b Rajesh Vanzara, for the Plaintiffs.
                      Mr. Tahir Prande, i/b Juris Consillis, for Defendant nos.1 to 4.


                                                  CORAM:      N. J. JAMADAR, J.

                                                  DATED :     19th SEPTEMBER, 2022
                      PC:-

1. At the request of the learned Counsel for the defendants,

by way of final indulgence, list on 3rd October, 2022.

2. It is hereby made clear that no request for further

adjournment shall be entertained on any count whatsoever.

3. Mr. Master, the learned Counsel for the plaintiff, seeks

leave to file affidavit-in-rejoinder.

Leave granted.

Let the copy of the affidavit-in-rejoinder be served on the

defendants on or before 30th September, 2022.

[N. J. JAMADAR, J.]