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Gutka Exports Through Its Proprietor ... vs Ahuja Properties And Associates And 3 ...
2023 Latest Caselaw 12826 Bom

Citation : 2023 Latest Caselaw 12826 Bom
Judgement Date : 14 December, 2023

Bombay High Court

Gutka Exports Through Its Proprietor ... vs Ahuja Properties And Associates And 3 ... on 14 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                 13-sj-11-2020.doc


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

                  SUMMONS FOR JUDGMENT NO.11 OF 2020
                                 IN
                 COMMERCIAL SUMMARY SUIT NO.40 OF 2019

 GUTKA EXPORTS THROUGH ITS
 PROPRIETOR HITESH CHUNILAL GUTKA         )...PLAINTIFF
     V/s.
 AHUJA PROPERTIES AND ASSOCIATES AND ORS )...DEFENDANTS
                          WITH
            SUMMONS FOR JUDGMENT NO.5 OF 2020
                            IN
           COMMERCIAL SUMMARY SUIT NO.58 OF 2019
                          WITH
            SUMMONS FOR JUDGMENT NO.6 OF 2020
                            IN
           COMMERCIAL SUMMARY SUIT NO.63 OF 2019
                          WITH
            SUMMONS FOR JUDGMENT NO.7 OF 2020
                            IN
          COMMERCIAL SUMMARY SUIT NO.1522 OF 2018

 Ms. Preeti Gada, Advocate for the Plaintiff.
 None for the Defendant

                               CORAM    :       ABHAY AHUJA, J.
                               DATE     :       14th DECEMBER 2023
 P.C. :


1. Ms. Gada, learned Counsel for the Plaintiff appears and submits

that although the time was granted by this Court to obtain certified

copies of documents filed in the lower Court, however, the copies have

been obtained without appropriate stamp of the lower Court and

therefore, some more time be granted to obtain appropriately stamped

13-sj-11-2020.doc

certified copies and to file affidavit of evidence along with compilation

of documents.

2. Accordingly, list on 2nd February, 2024.

(ABHAY AHUJA, J.) I

 
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