Ramesh Kedarmal Modi vs Ahuja Properties And Developers ...
2023 Latest Caselaw 11402 Bom

                                                              21-SJ-40-2021.doc


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

              SUMMONS FOR JUDGMENT NO.40 OF 2021
                             IN
           COMMERCIAL SUMMARY SUIT (L) NO.3714 OF 2021

RAMESH KEDARMAL MODI                                     )...PLAINTIFF

         V/s.

AHUJA PROPERTIES AND DEVELOPERS         )
AND ORS                                 )...DEFENDANTS
                          WITH
           INTERIM APPLICATION NO.2024 OF 2021
                           IN
          SUMMONS FOR JUDGMENT NO.40 OF 2021
                          WITH
         INTERIM APPLICATION (L) NO.7459 OF 2023

Mr.Kunal Kumbhat, Advocate for the Plaintiff in SJ/40/2021 and for
the Respondent in IA(L)/7459/2023.
Ms.Karishma Mungekar i/by Mr.Sahil Mahajan, Advocate for the
Defendants/Applicants in IA(L)/7459/2023.


                          CORAM           :         ABHAY AHUJA, J.

                          DATE            :         6th NOVEMBER 2023

P.C. :


1.       Ms.Karishma   Mungekar     for       the    Defendants   seeks     some

accommodation in the matter stating that the learned Counsel for the

Defendants is in personal difficulty.

avk 1/2 21-SJ-40-2021.doc

2. Mr.Kunal Kumbhat, learned Counsel for the Plaintiff, has no

objection and submits that a short accommodation be granted.

3. Accordingly, list on 11th December 2023.

(ABHAY AHUJA, J.)

avk 2/2 Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 07/11/2023 11:28:39