Amit Bhargava vs Alka Prakash Agarwal
2023 Latest Caselaw 12337 Bom

Bombay High Court

Amit Bhargava vs Alka Prakash Agarwal on 6 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                  3-SJ-79-2021.doc


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

                  SUMMONS FOR JUDGMENT NO.79 OF 2021
                                 IN
                 COMMERCIAL SUMMARY SUIT NO.936 OF 2019

 ALKA PRAKASH AGARWAL                            )...PLAINTIFF

          V/s.
 AMIT BHARGAVA                              )...DEFENDANT
                                   WITH
                  INTERIM APPLICATION (L) NO.11327 OF 2022
                                    IN
                   SUMMONS FOR JUDGMENT NO.79 OF 2021

 Mr.Kunal Dalal, Advocate for the Plaintiff.
 Mr.Sunil Prem Lalla, Advocate for the Defendant.

                               CORAM      :      ABHAY AHUJA, J.

                               DATE       :      6th DECEMBER 2023

 P.C. :

1. This matter is listed under the caption for dismissal.

2. When the matter is called out, Mr.Dalal, learned Counsel,

appears for the Plaintiff and apologizes for not remaining present on

the earlier occasions submitting that only today his client has contacted

him to give some instructions in the matter to appear. Learned Counsel

seeks some time in order to take complete instructions from his client.

3-SJ-79-2021.doc

3. Mr.Lalla, learned Counsel, appears for the Defendant and submits

that there is an Interim Application filed on behalf of the Defendant

seeking condonation of delay in filing leave to defend.

4. Let the Interim Application along with the Summons for

Judgment be listed on the next date.

5. It is made clear that if either of the parties are not represented on

the next date, this Court will consider imposing costs.

6. List on 18th January 2024.

(ABHAY AHUJA, J.)