Manoj Dattatray Mestry vs Faisal Mohd. Hussain Agarabattiwala ...
2023 Latest Caselaw 12401 Bom

Bombay High Court

Manoj Dattatray Mestry vs Faisal Mohd. Hussain Agarabattiwala ... on 7 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                             2-SJ-40-2022.doc


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

                   SUMMONS FOR JUDGMENT NO.40 OF 2022
                                  IN
                       SUMMARY SUIT NO.9 OF 2022

 MANOJ DATTATRAY MESTRY                             )...PLAINTIFF

          V/s.

 FAISAL MOHD. HUSSAIN AGARBATTIWALA       )
 AND ANR.                                 )...DEFENDANTS
                           WITH
            SUMMONS FOR JUDGMENT NO.3 OF 2023
                            IN
                SUMMARY SUIT NO.13 OF 2022
                           WITH
          INTERIM APPLICATION (L) NO.38179 OF 2022
                            IN
            SUMMONS FOR JUDGMENT NO.3 OF 2023

 Mr.Alaukik R. Pai a/w Mr. Akshay R. Pai i/b Bina R. Pai, Advocate for
 the Plaintiff.
 Ms.Alisha Pinto a/w Mr.Yashaswi Avhad i/b Mr.Pranav Avhad, Advocate
 for the Defendants.

                               CORAM   :   ABHAY AHUJA, J.

                               DATE    :   7th DECEMBER, 2023

 P.C. :

1. This matter has been listed for hearing of the Summons for

Judgment. However, when the matter is called out, Ms.Alisha Pinto,

learned Counsel, appears on behalf of the Defendants through video

2-SJ-40-2022.doc

conferencing and submits that both the Attorney as well as the Counsel

appearing in the matter are indisposed and some accommodation be

granted.

2. Mr.Pai, learned Counsel for the Plaintiff, would submit that

although he cannot object to the request for time on health ground,

however, he points out that earlier on similar grounds, time has been

sought on behalf of the Defendants and a short accommodation be

granted.

3. Accordingly, list this matter on 11th January 2024 at 2.30 p.m.

4. Let alternate arrangements for Counsel be made in advance.

(ABHAY AHUJA, J.)