Nirupa Thacker vs Citygold Investments Private ...
2023 Latest Caselaw 10764 Bom

                                                       34-SJ-47-2022.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                 ORDINARY ORIGINAL CIVIL JURISDICTION

                 SUMMONS FOR JUDGMENT NO.47 OF 2022
                                IN
                COMMERCIAL SUMMARY SUIT NO.68 OF 2022

NIRUPA THACKER                                    )...PLAINTIFF

         V/s.

CITYGOLD INVESTMENT PRIVATE LIMITED               )...DEFENDANT

Ms.Hita Chandarana, Advocate for the Plaintiff.
Mr.Ashish Kamat, Senior Advocate a/w. Ms.Simanthini Mohite i/by
Mr.Anil Mishra, Advocate for the Defendant.


                             CORAM   :     ABHAY AHUJA, J.

                             DATE    :     17th OCTOBER 2023

P.C. :

1. When the matter is called out, Ms.Ms.Hita Chandarana appears

and submits that she has already returned the brief and also given "No

Objection" in this matter.

2. The Plaintiff-in-person also appears and seeks some time to

appoint another Advocate in the matter.

avk 1/2 34-SJ-47-2022.doc

3. Mr.Ashish Kamat, learned Senior Counsel, appears for the

Defendant and submits that he has no objection if some time is granted

to the Plaintiff to appoint an Advocate.

4. Let the Plaintiff appoint an Advocate by the next date and let the

Advocate so appointed, intimate the Advocate for the Defendant.

5. List on 12th December 2023.

                                                                     (ABHAY AHUJA, J.)




                               avk                                                               2/2

Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 18/10/2023 16:01:45