Kanchan Transport Service ... vs Omkar Realtors And Developers ...
2023 Latest Caselaw 11297 Bom

                                                            33-SJ-39-2022.doc


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

                 SUMMONS FOR JUDGMENT NO.39 OF 2022
                                IN
                COMMERCIAL SUMMARY SUIT NO.51 OF 2022

KANCHAN TRANSPORT SERVICE
THROUGH PROPRIETOR LALJI GUPTA                        )...PLAINTIFF

         V/s.

OMKAR REALTORS AND DEVELOPERS
AND ORS                                               )...DEFENDANTS

Mr.Nishigandh Patil, Advocate for the Plaintiff.
Ms.Alfiya Diamondwala i/by Diamondwala & Co., Advocate for the
Defendants.

                            CORAM        :       ABHAY AHUJA, J.

                            DATE         :       2nd NOVEMBER 2023

P.C. :


1.       Pursuant   to   order   dated    11th   October   2023,    Ms.Alfiya

Diamondwala appears and submits that the sur-sur-rejoinder has

already been served on the learned Counsel for the Plaintiff, however,

since the same is beyond time, this Court may direct the Registry to

accept the same.

2. Registry to accept the sur-sur-rejoinder.

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                                                                                       33-SJ-39-2022.doc


                               3.     Learned   Counsel   for   the   Defendants   also   seeks     some

accommodation on the ground that the Counsel is not available.

4. Accordingly, list on 14th December 2023.

                                                                      (ABHAY AHUJA, J.)




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Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 04/11/2023 18:59:59