Seth G. S. Medical College And Kem ... vs Rajan Keshav Rawool
2023 Latest Caselaw 10897 Bom

                                                               43-SJ-14-2023.doc


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

                  SUMMONS FOR JUDGMENT NO.14 OF 2023
                                 IN
                      SUMMARY SUIT NO.5 OF 2023

SETH G.S. MEDICAL COLLEGE AND KEM      )
HOSPITAL DIAMOND JUBILEE SOCIETY TRUST )...PLAINTIFF

         V/s.
RAJAN KESHAV RAWOOL AND ANR.                             )...DEFENDANTS

Mr.Anoshak Daver a/w. Mr.Abhishek Matkar and Mr.Malhar Bageshwar,
Advocate for the Plaintiff.
Mr.Amogh Karandikar, Advocate for the Defendant no.1.

                              CORAM        :       ABHAY AHUJA, J.

                              DATE         :       19th OCTOBER 2023

P.C. :


1.       Mr.Amogh        Karandikar,   learned    Counsel,   appears    for    the

Defendant no.1 and submits that he has recently received instructions

to file Vakalatnama in the matter and seeks some time.

2. Mr.Anoshak Daver, learned Counsel for the Plaintiff, would

submit that the Defendant no.1 owes to the Plaintiff-Trust

Rs.1,20,00,000/- excluding interest and the Defendant no.2 owes

Rs.3,20,00,000/- excluding interest. Learned Counsel for the Plaintiff

avk 1/2 43-SJ-14-2023.doc

submits that he is ready to go on with the matter. However, since

Mr.Amogh Karandikar appears for the first time for the Defendant no.1

and seeks some time, list on 9th November 2023.

                                                                   (ABHAY AHUJA, J.)




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

Designation: PS To Honourable Judge Date: 19/10/2023 20:25:17