Babulalji Siremalji Maradia vs Sayed Nurulla Quadri And 4 Ors
2023 Latest Caselaw 8958 Bom

                                                                           MENTIONED-33-SJ(L)-18872-2022.doc


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

                                           SUMMONS FOR JUDGMENT (L) NO.18872 OF 2022
                                                             IN
                                             COMMERCIAL SUMMARY SUIT NO.29 OF 2022

                               BABULALJI SIREMALJI MARADIA                         )...PLAINTIFF

                                        V/s.

                               SAYED NURULLA QUADRI AND ORS.                       )...DEFENDANTS

                               Mr.Siddha Pamecha a/w. Mr.Amit Mehta and Mr.Hitesh Mishra i/by
                               Amit Mehta, Advocate for the Plaintiff.
                               Mr.Rajiv Narula i/by Jhangiani Narula & Associates, Advocate for the
                               Defendants.

                                                          CORAM       :     ABHAY AHUJA, J.

                                                          DATE        :     30th AUGUST 2023

                               P.C. :

                               1.       Mentioned out of turn.

2. On the last occasion, time was sought by the learned Counsel, to

take instructions if the matter could be amicably settled. Today, this

Court is informed that the matter cannot be settled and the learned

Counsel would proceed with the hearing of the matter. At their

request, list on 7th September 2023.

                                                                      (ABHAY AHUJA, J.)

                               avk                                                                 1/1

Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 30/08/2023 18:48:14