Murlidhar Jalan And 14 Ors vs Central Bank Of India
2023 Latest Caselaw 10839 Bom

                                                      28-COMSS-296-2019.doc


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

                SUMMONS FOR JUDGMENT (L) NO. 80 OF 2019
                                IN
                COMMERCIAL SUMMARY SUIT NO.296 OF 2019
                               WITH
                COMMERCIAL SUMMARY SUIT NO.296 OF 2019

MURLIDHAR JALAN AND OTHERS                  )...PLAINTIFFS

         V/s.
CENTRAL BANK OF INDIA                       )...DEFENDANT

Ms.Kalpana Desai a/w. Ms.Jyotsana Kondhalkar, Ms.Karuna Sapkal i/by
VBA Legal, Advocate for the Plaintiffs.
Mr.V.K.Nair, Advocate for the Defendant.

                           CORAM      :     ABHAY AHUJA, J.

                           DATE       :     18th OCTOBER 2023

P.C. :

1. This is a summons for judgment in a commercial summary suit of

the year 2019. By orders dated 10 th August 2023 as well as 20 th

September 2023, the learned Counsel were to exchange list of dates

and events, synopsis and judgments. However, today, when the matter

is called out, once again time is sought on the ground that the list of

dates and events etc. are in the process of being prepared.

avk 1/2 28-COMSS-296-2019.doc

2. Be that as it may, list for hearing of summons for judgment on 2nd

November 2023.

3. It is made clear that even if the list of dates and events etc. is not

filed, this Court will proceed to hear the summons for judgment.

                                                                       (ABHAY AHUJA, J.)




                               avk                                                                  2/2
Signed by: Mrs.Arti V. Khatate

Designation: PS To Honourable Judge Date: 18/10/2023 16:47:47