Suresh Amulakh Valani And 3 Ors vs Girish Rajnikant Shah And Anr
2023 Latest Caselaw 11310 Bom

                                                        24-SJ-21-2021.doc


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

                  SUMMONS FOR JUDGMENT NO.21 OF 2021
                                 IN
                COMMERCIAL SUMMARY SUIT NO.1184 OF 2019

SURESH AMULAKH VALANI AND ORS.                    )...PLAINTIFFS

         V/s.

GIRISH RAJNIKANT SHAH AND ANR.                    )...DEFENDANTS

Mr.Rumi Mirza a/w. Mr.Kaushal Thakker i/by Mr.Prashant P. Kulkarni,
Advocate for the Plaintiffs.
Mr.Anukul Seth, Advocate for the Defendants.

                           CORAM      :     ABHAY AHUJA, J.

                           DATE       :     2nd NOVEMBER 2023

P.C. :

1. Mr.Rumi Mirza, learned Counsel, appears for the Plaintiffs and

submits that reply has been filed in the Interim Application seeking to

dismiss the suit under Order 7 Rule 11 of the Code of Civil Procedure,

1908.

2. Mr.Anukul Seth, learned Counsel for the Defendants/Interim

Applicants, seeks some time to file rejoinder in the matter submitting

that there are several factual aspects referred to in the reply that the

Defendants/Interim Applicants would need to rejoind on.

avk 1/2 24-SJ-21-2021.doc

3. Let the rejoinder be filed within a period of two weeks.

4. List the Interim Application on 14th December 2023.

                                                                     (ABHAY AHUJA, J.)




                               avk                                                               2/2
Signed by: Mrs.Arti V. Khatate

Designation: PS To Honourable Judge Date: 03/11/2023 10:59:38