Prime Developers And Anr vs Mayank Jaswantlal Shah
2023 Latest Caselaw 12963 Bom

Bombay High Court

Prime Developers And Anr vs Mayank Jaswantlal Shah on 18 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

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

                       INTERIM APPLICATION (L) NO.5085 OF 2023
                                          IN
                       COMMERCIAL SUMMARY SUIT NO.57 OF 2021
                                         WITH
                       INTERIM APPLICATION (L) NO.5090 OF 2023
                                          IN
                       COMMERCIAL SUMMARY SUIT NO.58 OF 2021
                                         WITH
                         SUMMONS FOR JUDGMENT NO.57 OF 2021
                                          IN
                        COMMERCIAL SUMMARY SUIT NO.57 OF 2021
                                         WITH
                         SUMMONS FOR JUDGMENT NO.56 OF 2021
                                          IN
                       COMMERCIAL SUMMARY SUIT NO.58 OF 2021

 Mayank Jaswantlal Shah                        ... Plaintiff/Respondent
       Vs.
 Prime Developers and ors.                     ... Defendants/Applicants

                                            -------

 Mr. Kunal Vaishnav with Mr. Mani Thevar i/by M/s Ganesh                                & Co.,
 Advocates for the Plaintiff/Respondent.

 Mr. Zal T. Andhyarujina, Senior Advocate with Mr. Shayan Bisney, Ms.
 Serena Jethmalani, Ms. Rima Desai and Mr. Shlok Bodas i/by M/s
 Parinam Law Associates, Advocates for the Defendants/Applicants.

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

                            DATE :    18 DECEMBER, 2023.
 P.C. :

 1.         Mr. Andhyarujina, learned senior counsel for the Applicants submits


   Priya R. Soparkar                                                                       1 of 2



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that the Applicants would not be filing rejoinder and the matter can be

proceeded with.

2. Mr. Kunal Vaishnava, learned counsel for the Respondent seeks

some time on the ground that he is being led by Mr. Sanjay Jain and some

accommodation be granted.

3. Accordingly, list for hearing of the Interim Applications on 9 th

January, 2024.

                                                    (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                     2 of 2