Satish Madhusudan Bhat vs Ador Welding Limited And 12 Ors
2023 Latest Caselaw 11773 Bom

Bombay High Court

Satish Madhusudan Bhat vs Ador Welding Limited And 12 Ors on 28 November, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                          37-SS-10-2022.doc


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

                    SUMMARY SUIT NO.10 OF 2022
                              WITH
                SUMMONS FOR JUDGMENT NO.31 OF 2023
                               IN
                    SUMMARY SUIT NO.10 OF 2022

SATISH MADHUSUDAN BHAT                              )...PLAINTIFF

         V/s.
ADOR WELDING LIMITED AND OTHERS                     )...DEFENDANTS

Mr.Chanchal Choudhary a/w. Mr.Nandkumar i/by Xpress Legal,
Advocate for the Plaintiff.
Mr.Prathamesh Kamat a/w. Mr.Ahetesham A. Thaver, Ms.Prachi Raval,
Mr.Meherdad Kavarana, Advocate for the Defendants through Video
Conferencing.

                           CORAM        :     ABHAY AHUJA, J.

                           DATE         :     28th NOVEMBER 2023

P.C. :

1. Pursuant to order dated 31st October 2023, the Plaintiff has taken

out summons for judgment.

2. Mr.Prathamesh Kamat, learned Counsel for the Defendants,

submits that only one page of the affidavit in support of the summons

for judgment has been received and a complete copy be furnished.

37-SS-10-2022.doc

Mr.Chanchal Chowdhary, learned Counsel for the Plaintiff, undertakes

to furnish a complete copy of the summons for judgment and affidavit

in support during the course of the day.

3. Let the reply be filed within a period of two weeks with a copy to

the other side. Rejoinder, if any, in the week thereafter.

4. List on 20th December 2023.

. (ABHAY AHUJA, J.)

Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 29/11/2023 15:05:44