Shahrukh Adi Khan And Anr vs Skylink Hospitality Llp And 4 Ors
2023 Latest Caselaw 8646 Bom

                                           1              22 sj 13-23 in ss 7-23-os.doc


                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        ORDINARY ORIGINAL CIVIL JURISDICTION

                       SUMMONS FOR JUDGMENT NO.13 OF 2023
                                       IN
                           SUMMARY SUIT NO.7 OF 2023

Shahrukh Adi Khan and anr.                         ... Plaintiffs
       Vs.
Skylink Hospitality LLP and ors.                   ... Defendants

                                               -------

Mr.Pramod Bhosle i/by Ms.Devika Nigade and Ms.Dilpreen Kaur, Advocates for
the Plaintiffs.
Ms.Saakshi Saboo with Mr.Mustafa Nalwala i/by M/s DSK Legal, Advocates for
the Defendants No.1 and 5.

                                               -------

                          CORAM :        ABHAY AHUJA, J.

                          DATE :         23 AUGUST, 2023.


P.C. :

1. When the matter is called out, Ms.Saakshi Saboo, learned counsel for the

Defendants No.1 and 5 seeks to tender across the Bar a reply in the matter.

2. Let the reply be filed in the Registry.

3. Ms.Saakshi Saboo submits that a copy of the reply has already been

served upon the Plaintiffs.

Priya R. Soparkar                                                                         1 of 2
                                                                          2           22 sj 13-23 in ss 7-23-os.doc

4. Mr.Pramod Bhosle, learned counsel for the Plaintiffs would submit that

there are admitted dues of approximately Rs.83,84,000/- alongwith interest at

the rate of 9% p.a. and the Respondents be directed to atleast deposit the same

in the court.

5. Ms.Saakshi Saboo would submit that her client has raised preliminary

issues on maintainability and jurisdiction in the reply and urges the court to hear

her first. However, learned counsel seeks some time in the matter.

6. It appears that this matter can be amicably settled between the parties.

7. Accordingly, list this matter on 6th September, 2023 so that the parties

can sit together and work out the settlement.

                                                                                    (ABHAY AHUJA, J.)




                                Priya R. Soparkar                                                                    2 of 2


Signed by: Priya Soparkar
Designation: PA To Honourable Judge
Date: 23/08/2023 18:15:00