Dheeraj Dineshkumar Agarwal vs Kiran Ravie Lalpurria
2023 Latest Caselaw 10441 Bom

                                                                                        37-COMSS-30-2023.doc


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

                                               COMMERCIAL SUMMARY SUIT NO.30 OF 2023

                               DHEERAJ DINESHKUMAR AGARWAL                          )...PLAINTIFF

                                        V/s.

                               KIRAN RAVIE LALPURRIA                                )...DEFENDANT
                                                              WITH
                                                SUMMONS FOR JUDGMENT NO.26 OF 2023
                                                               IN
                                               COMMERCIAL SUMMARY SUIT NO.30 OF 2023

                               Mr.Girish Kedia a/w. Mr.Krushang Kedia, Advocate for the Plaintiff.
                               Mr.Amit Dubey i/by Mr.A.M.Saraogi, Advocate for the Defendant.

                                                           CORAM       :      ABHAY AHUJA, J.

                                                           DATE        :      9th OCTOBER 2023

                               P.C. :

1. When the matter is called out, Mr. Kedia, learned Counsel, seeks

some time to file rejoinder to the reply filed by the Defendant in the

summons for judgment. At his request, to file rejoinder, list on 18th

October 2023.

2. Let the rejoinder be filed by 18 th October 2023 with a copy to the

other side.

(ABHAY AHUJA, J.)

avk 1/1 Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 09/10/2023 20:52:13