Kamla G. Javeri vs Ranjan Javeri And 2 Ors
2023 Latest Caselaw 10840 Bom

                                                                                         27-COMSS-37-2013.doc


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

                                             COMMERCIAL SUMMARY SUIT NO.37 OF 2013

                               KAMLA G. JAVERI                                 )...PLAINTIFF
                                    V/s.
                               RANJAN JAVERI AND OTHERS                        )...DEFENANTS

                               Mr.Ashish Kamat, Senior Advocate a/w. Mr.Gaurav Mehta, Mr.Abhijeet
                               Mahadeokar, Advocate for the Plaintiff.
                               Mr.Zain Mookhi a/w. Mr.Yazad Udwadia a/w. Mr.Bijal Gandhi a/w.
                               Ms.Clarissa Miranda i/by D.M.Legal Associates, Advocate for the
                               Defendant no.1.
                               Mr.Darshan Mehta a/w. Ms.Sonali Aggarwal i/by M/s.Druve Liladhar
                               and Company, Advocate for the Defendants no.2 and 3.

                                                           CORAM        :      ABHAY AHUJA, J.

                                                           DATE         :      18th OCTOBER 2023

                               P.C. :

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

submit that the matter is due for final hearing and may be fixed

on a particular day.

2. At the joint request of the learned Counsel for the parties, list on

7th December 2023 at 2.30 p.m.

3. Learned Counsel are at liberty to circulate brief propositions and

judgments in support thereof.

                                                                        (ABHAY AHUJA, J.)


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Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 18/10/2023 16:46:41