Kashmira Bhupendra Saraiya vs Vipul Himatlal Shah
2023 Latest Caselaw 12563 Bom

Bombay High Court

Kashmira Bhupendra Saraiya vs Vipul Himatlal Shah on 11 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

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

                        SUMMONS FOR JUDGMENT NO.4 OF 20 23
                                        IN
                       COMMERCIAL SUMMARY SUIT NO.35 OF 2022

 Kashmira Bhupendra Saraiya                      ... Plaintiff
        Vs.
 Vipul Himatlal Shah                             ... Defendant

                                              -------

 Mr. Mohan Rao, Advocate for the Plaintiff.
 Mr. Aniruddha Lad i/by M/s KLT Law Associates, Advocate for the Defendant.

                                              -------

                           CORAM :     ABHAY AHUJA, J.

                           DATE :      11 DECEMBER, 2023.


 P.C. :

1. This matter has been listed for the speaking to the minutes of the order

dated 6th November, 2023.

2. Both the learned counsel point out that in paragraph No.1 of the said

order the amount of Rs.60,000/- should be Rs.60,00,000/-. It is also pointed out

that in operative part of the order on page 8 in (i), the amount should be

Rs.60,00,000/- instead of Rs.1,10,40,000/-.

3. Let the order be corrected as aforesaid. Rest of the order remains as it is.

   Priya R. Soparkar                                                                         1 of 2



                                      2          2 sj 4-23 in comss 35-22-os.doc

Let the corrected order be uploaded as soon as possible. Time to deposit to start

from the date of uploading of the corrected order.

                                                (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                2 of 2