Ahuja Properties And Developers ... vs Ramesh Kedarmal Modi
2023 Latest Caselaw 10894 Bom

                                                       40-SJ-40--2021.doc


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

              SUMMONS FOR JUDGMENT NO.40 OF 2021
                             IN
           COMMERCIAL SUMMARY SUIT (L) NO.3714 OF 2021

RAMESH KEDARMAL MODI                              )...PLAINTIFF

         V/s.
AHUJA PROPERTIES AND DEVELOPERS & ORS. )...DEFENDANTS
                          WITH
           INTERIM APPLICATION NO.2024 OF 2021
                           IN
          SUMMONS FOR JUDGMENT NO.40 OF 2021

Mr.Kunal Kumbhat a/w. Ms.Rasika Mandale, Advocate for the Plaintiff.
Mr.Sahil Mahajan, Advocate for the Defendants.

                         CORAM       :     ABHAY AHUJA, J.

                         DATE        :     19th OCTOBER 2023

P.C. :

1. When the matter is called out, Mr.Kunal Kumbhat, learned

Counsel for the Plaintiff, informs that there is an Interim Application

for rejection of plaint taken out by the Defendant no.5. It is submitted

that reply has already been filed on behalf of the Plaintiff to the said

Application. Learned Counsel submit that the earlier Bench had desired

that both the Summons for Judgment as well as the Interim Application

be heard together.

avk 1/2 40-SJ-40--2021.doc

2. Be that as it may, list the Interim Application (L) No.7459 of

2023 on 30th October 2023.

                                                                   (ABHAY AHUJA, J.)




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

Designation: PS To Honourable Judge Date: 19/10/2023 20:37:32