Danishmand Merchant And 2 Ors vs Preity Zinta And Anr
2023 Latest Caselaw 1413 Bom

                                                                34-SJL-37547-22+.DOC


                                                                        Sayali Upasani


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


              SUMMONS FOR JUDGMENT (L) NO- 37547 OF 2022
                                       IN
                  COMMERCIAL SUMMARY SUIT NO-17 OF 2017
                                      WITH
                  INTERIM APPLICATION (L) NO-39175 OF 2022
                                       IN
              SUMMONS FOR JUDGMENT (L) NO- 37547 OF 2022



Danishmand Merchant and Ors                                          ...Plaintiffs
                     Vs.
Preity Zinta and Ors                                              ...Defendants


Mr. Shanay Shah with Ms. Shradha Achliya i/b Sapana Rachure, for
Plaintiff.
Mr. Gaurav Mehta a/w D. Mehta Desai, for Defendants/Applicants.




                                      CORAM:- N. J. JAMADAR, J.

DATED:- 9th FEBRUARY, 2023

PC:-

1) Heard the learned Counsel for the parties.

2) The learned Counsel for the plaintiffs seeks leave to tender an

34-SJL-37547-22+.DOC

affidavit-in-reply.

Leave granted.

3) Affidavit-in-reply is taken on record.

4) Post the Summons for Judgment for hearing on 9th March, 2023.

INTERIM APPLICATION (L) NO-39175 OF 2022

1) This application is filed seeking condonation of two days delay in

filing affidavit in reply to the Summons for Judgment, on behalf of the

defendants

2) For the reasons assigned in the application and to advance the cause

of substantive justice, the delay in filing affidavit-in-reply deserves to be

condoned.

3) Delay in filing affidavit-in-reply stands condoned.

Application disposed.

[N. J. JAMADAR, J.]