Sanjay R. Sharma vs B. Chopda Construction Pvt Ltd And 6 Ors
2023 Latest Caselaw 11771 Bom

Bombay High Court

Sanjay R. Sharma vs B. Chopda Construction Pvt Ltd And 6 Ors on 28 November, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                            47-SJ-21-2022.doc


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

                  SUMMONS FOR JUDGMENT NO.21 OF 2022
                                 IN
                 COMMERCIAL SUMMARY SUIT NO. 16 OF 2022

 B. CHOPDA CONSTRUCTION PVT LTD                      )...PLAINTIFF

          V/s.

 SAUR JAGAT AND ORS                                  )...DEFENDANTS
                                   WITH
                  INTERIM APPLICATION (L) NO.30995 OF 2022
                                    IN
                   SUMMONS FOR JUDGMENT NO.21 OF 2022

 None for the Plaintiff.
 Mr. Arun Panickar a/w Mr.Vinay Nair, Advocates for the Defendants
 No.1 to 3.
 Mr. Vikas K. Salgia, Advocate for the Defendant No.6.


                               CORAM   :     ABHAY AHUJA, J.

                               DATE    :     28th NOVEMBER 2023

 P.C. :

1. None appears for the Plaintiff. None appears for the Defendant

no.5.

2. On the last occasion, Mr.Sinha, learned Counsel, had appeared

for the Plaintiff and sought time on the ground that the arguing

47-SJ-21-2022.doc

Counsel was not available. Mr.Salgia, learned Counsel for the

Defendant no.6, had pointed out on the last occasion that there was an

Interim Application taken out by the Defendant no.5 seeking

condonation of delay in entering appearance, which is pending. As

none had appeared for the Defendant no.5, this Court had adjourned

the matter.

3. As noted above, none appears for the Defendant no.5 even today.

4. As and by way of last chance, list on 12th December 2023.

5. It is made clear that, if none appears for the Plaintiff on the next

date, or for the Defendant no.5, this Court will consider dismissing the

suit as well as the Interim Application.

(ABHAY AHUJA, J.)