Jetty Venkata Uma Maheswara Rao vs Hitesh Jagdish Keswani
2023 Latest Caselaw 12084 Bom

Bombay High Court

Jetty Venkata Uma Maheswara Rao vs Hitesh Jagdish Keswani on 4 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

 1                                                        19 ss 13-13 with sj 16-23-os.doc


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

                               SUMMARY SUIT NO.13 OF 2023
                                         WITH
                           SUMMONS FOR JUDGMENT NO.16 OF 2023
                                          IN
                               SUMMARY SUIT NO.13 OF 2023

 Jetty Venkata Uma Maheshwara Rao                      ... Plaintiff
        Vs.
 Hitesh Jagdish Keswani                                ... Defendant

                                       -------
 Ms. Sanjana Pandey with Mr. Mayank Sharma i/by M/s Krishnamurty and
 Company, Advocates for the Plaintiff.
 Mr. Rohit Vaishya h/f M/s YMK Legal, Advocate for the Defendant.

                                             -------
                             CORAM :     ABHAY AHUJA, J.

                             DATE :      04 DECEMBER, 2023.
 P.C. :

1. Both the learned counsel submit that despite best efforts the settlement

talks have failed.

2. Ms. Sanjana Pandey, learned counsel for the Plaintiff submits that the

Interim Application is wrongly on board as the same has already been disposed

on 4th July, 2023. Registry to accordingly act.

3. Learned counsel for the Plaintiff submits that the pleadings in the

Summons for Judgment are complete and the same be listed for hearing.

4. Accordingly, list on 12th December, 2023.

                                                               (ABHAY AHUJA, J.)




     Priya R. Soparkar                                                                       1 of 1