Ivp Ltd vs Deepak Iron Stores
2022 Latest Caselaw 9491 Bom

                                                             35-SJ13-22INCOMSS74-21.DOC

                                                                                 Santosh
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
                                  SUMMONS FOR JUDGMENT NO. 13 of 2022
                                                 IN
                                    COMM SUMMARY SUIT NO. 74 OF 2021
SANTOSH
SUBHASH
KULKARNI              IVP Limited                                           ...Plaintiff
Digitally signed by
SANTOSH SUBHASH
                                             Versus
KULKARNI
Date: 2022.09.20
                      Deepak Iron Stores                                  ...Defendant
11:23:07 +0530


                      Mr. Rahul Soman, for the Plaintiff.
                      Mr. Ankit Rajput, for the Defendant.

                                                  CORAM:     N. J. JAMADAR, J.

                                                  DATED :    19th SEPTEMBER, 2022
                      PC:-

1. The learned Counsel for the defendant submits that the

defendant has filed an affidavit-in-reply.

2. Copy of affidavit-in-reply is served on the Counsel for the

plaintiff across the bar.

3. The learned Counsel for the plaintiff seeks time to

consider the affidavit-in-reply and file affidavit-in-rejoinder, if

required.

Let such affidavit-in-rejoinder be filed within a period of

two weeks and copy served on the defendant.

4. The Summons for Judgment be listed for hearing on 17 th

October, 2022.

[N. J. JAMADAR, J.]