Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ahuja Properties And Developers ... vs Chandrakant Sajanlal Choksi
2023 Latest Caselaw 10425 Bom

Citation : 2023 Latest Caselaw 10425 Bom
Judgement Date : 9 October, 2023

Bombay High Court
Ahuja Properties And Developers ... vs Chandrakant Sajanlal Choksi on 9 October, 2023
Bench: Abhay Ahuja
1                          22 sj 39-21 in comss 20-21 with ial 18452-21 in sj 39-21-os.doc.doc


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

                          SUMMONS FOR JUDGMENT NO.39 OF 2021
                                           IN
                        COMMERCIAL SUMMARY SUIT NO. 20 OF 2021
                                          WITH
                         INTERIM APPLICATION (L) NO.18452 OF 2021
                                           IN
                          SUMMONS FOR JUDGMENT NO.39 OF 2021

Chandrakant Sajanlal Choksi                                                 ... Plaintiff
      Vs.
Ahuja Properties and Developers and Ors                                     ... Defendants
                                    -------

Mr. Pradeep Thorat i/by Mr. Pravin D Kadam, Advocates for the Plaintiff.
None for the Defendants.
                                      -------

                            CORAM :         ABHAY AHUJA, J.
                            DATE :          09 OCTOBER, 2023.


P.C. :


1. When the matter is called out, Mr. Pradeep Thorat, learned counsel for

the Plaintiff would submit that although the Interim Application has been filed

on behalf of the Defendants seeking condonation of delay in filing leave to

defend, however, the Defendants have already been declared as insolvents.

Learned counsel seeks some time to furnish judgments in support of his

contention that this Court hear the matter and after the decree is passed, the

decree will be lodged before the learned Official Assignee to prove Plaintiff's

claim.

    Priya R. Soparkar                                                                            1 of 2
                                2                        22 sj 39-21 in comss 20-21 with ial 18452-21 in sj 39-21-os.doc.doc




2. Since this matter pertains to the insolvency of the Defendants, list on 17 th

October, 2023, when this Court will also be taking up the Insolvency board.





                                                                                         (ABHAY AHUJA, J.)




                                   Priya R. Soparkar                                                                          2 of 2


Signed by: Nikita Gadgil
Designation: PA To Honourable Judge
Date: 11/10/2023 13:37:40
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter