Subhash Ramnath Pandey vs Madhuvanti Subhash Pandey
2023 Latest Caselaw 8957 Bom

                                                       37COMSS-49-2022.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                 ORDINARY ORIGINAL CIVIL JURISDICTION

                COMMERCIAL SUMMARY SUIT NO.49 OF 2022

SUBHASH RAMNATH PANDEY                             )...PLAINTIFF

         V/s.

MADHUVANTI SUBHASH PANDEY                          )...DEFENDANT

                                   WITH

            SUMMONS FOR JUDGMENT (L) NO.16165 OF 2023
                                WITH
               INTERIM APPLICATION (L) NO.8904 OF 2022
                                 IN
              COMMERCIAL SUMMARY SUIT NO.49 OF 2022

Ms.Siddha Pamecha a/w. Mr.Raj Dani i/by Thodur Law Associates,
Advocate for the Plaintiff.
Mr.Akhilesh Dubey a/w. Mr.Dharmesh Joshi i/by T.D.Joshi & Associates,
Advocate for the Defendant.

                            CORAM      :     ABHAY AHUJA, J.

                            DATE       :     30th AUGUST 2023

P.C. :

1. Ms.Siddha Pamecha, learned Counsel for the Plaintiff, seeks time

to file rejoinder to the reply filed by the Defendant to the summons for

judgment. Let the rejoinder be filed within a period of two weeks with

a copy to the other side.

avk 1/2 37COMSS-49-2022.doc

2. In the meanwhile, parties to explore possibility of amicable

settlement.

3. List on 25th September 2023.

(ABHAY AHUJA, J.)

avk 2/2 Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 30/08/2023 18:35:42