Chetan Shah vs Dharmesh Arvindkumar Munvar
2022 Latest Caselaw 9489 Bom

                                                             28-SJ27-21INCOMSS277-20.DOC

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


SANTOSH                         SUMMONS FOR JUDGMENT NO. 27 OF 2021
SUBHASH                                        IN
KULKARNI                         COMM SUMMARY SUIT NO. 277 OF 2020
Digitally signed by
SANTOSH SUBHASH
KULKARNI
Date: 2022.09.20
11:23:07 +0530        Chetan Shah                                            ...Plaintiff
                                        Versus
                      Dharmesh Arvindkumar Munvar                         ...Defendant


                      Mr. Rushabh Sheth, i/b Mansi Patel, Mr. Devendra Oak and
                           Khushboo Bhatt, for the Plaintiff.
                      None for the Defendant.

                                                  CORAM:      N. J. JAMADAR, J.

                                                  DATED :     19th SEPTEMBER, 2022
                      PC:-

1. The learned Counsel for the plaintiff submits that after the

defendant entered appearance, the plaintiff took out Summons

for Judgment No.27 of 2021 and it has been served on the

defendant on 7th June, 2021.

2. The learned Counsel for the plaintiff submits that the

plaintiff has not been served with affidavit-in-reply seeking leave

to defend the suit.

3. The suit be listed for ex parte order.

28-SJ27-21INCOMSS277-20.DOC

4. The plaintiff shall file an affidavit in support of the claim

along with compilation of original documents and affidavit of

documents.

5. List on 10th October, 2022.

[N. J. JAMADAR, J.]