Suresh Amulakh Valani And 3 Ors vs Girish Rajnikant Shah And Anr
2023 Latest Caselaw 10597 Bom

                                           27. SJ 21-21 in COMSS 1184-19.doc


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

                  SUMMONS FOR JUDGMENT NO. 21 OF 2021
                                 IN
                COMMERCIAL SUMMARY SUIT NO. 1184 OF 2019

Suresh Amulakh Valani and Ors                          ...Plaintiff

         V/s.

Girish Rajnikant Shah and Anr.                         ...Defendants


Mr. Kaushal Thakker i/b Mr. Prashant Kulkarni for Plaintiffs.
Mr. Aayushya Geruja i/b Mr. Mital Shah for Defendants.


                       CORAM     :     ABHAY AHUJA, J.

                       DATE      :     11th October, 2023
P.C. :

1. When the matter is called out, Mr. Geruja, learned Counsel for

the Defendants submits that they have taken out an Interim Application

under Order 7 Rule 11 of the Code of Civil Procedure for dismissal of

the Summons for Judgment as well as the Suit.

2. Mr. Thakker, learned Counsel for the Plaintiffs would submit that

he has just received the copy of the said Interim Application and needs

some time to go through the same and if necessary to file the reply.

Nikita Gadgil 1/2

27. SJ 21-21 in COMSS 1184-19.doc

3. Let the reply, if any, be filed within a period of two weeks, with a

copy to the other side. Rejoinder, if any, be filed within a period of one

week thereafter, with a copy to the other side.

4. List on 1st November, 2023 for hearing of Interim Application.

                                                                       (ABHAY AHUJA, J.)




                               Nikita Gadgil                                                     2/2

Signed by: Nikita Gadgil

Designation: PA To Honourable Judge Date: 11/10/2023 18:04:27