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Rinku Kalpesh Shah And Anr vs Vishal H. Gandhi And 2 Ors
2023 Latest Caselaw 10842 Bom

Citation : 2023 Latest Caselaw 10842 Bom
Judgement Date : 18 October, 2023

Bombay High Court
Rinku Kalpesh Shah And Anr vs Vishal H. Gandhi And 2 Ors on 18 October, 2023
Bench: Abhay Ahuja
                                                                    30. SS 5-21 with SJ 17-22 & IAL 11354-21.doc


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

                                                  SUMMARY SUIT NO. 5 OF 2021
                                                            WITH
                                            SUMMONS FOR JUDGMENT NO. 17 OF 2022
                                                             AND
                                           INTERIM APPLICATION (L) NO. 11354 OF 2021
                                                              IN
                                                  SUMMARY SUIT NO. 5 OF 2021
                               Rinku Kalpesh Shah and Anr.                 ...Plaintiffs
                                     V/s.
                               Vishal H. Gandhi and Ors.                   ...Defendants.

                               Mr. Anousak Davar with Mr. Nishit Tanna, Mr. Vikas Pandey and Mr.
                               Mahavir Deshlehra i/b M. D. Legal LLP for the Plaintiff.
                               Mr. Mahesh D. pol for Respondent No.1.
                               Ms. Karishni khanna with Mr. Pratik Jani and Mr. Prince Vaishnav i/b
                               Prime Legem for Defendants No. 2 and 3.


                                                      CORAM    :     ABHAY AHUJA, J.
                                                      DATE     :     18th October, 2023
                               P.C. :

1. This matter has been argued by Mr. Davar, on behalf of the

Plaintiff. Ms. Khanna, learned Counsel for Defendant No.1 has also

substantially concluded her arguments.

2. However, for the learned Counsel for the Plaintiff to furnish

information with respect to compulsory registration of documents

valued at 1 Cr and above and for the learned Counsel for Defendants

No. 2 and 3 to address this Court, list on 30th October, 2023.



                                                                     (ABHAY AHUJA, J.)

                               Nikita Gadgil                                                     1/1

Signed by: Nikita Gadgil

Designation: PA To Honourable Judge Date: 18/10/2023 18:07:31

 
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