Yogmaya Constructions Through ... vs Rajsanket Realty Limited
2023 Latest Caselaw 10992 Bom

                                                    40-IA(L)-39773-2022.doc


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

                INTERIM APPLICATION (L) NO.39773 OF 2022
                                  IN
                COMMERCIAL SUMMARY SUIT NO.10 OF 2023

YOGMAYA CONSTRUCTIONS                             )...APPLICANT

         V/s.
RAJSANKET REALTY LIMITED                          )...RESPONDENT

Mr.Shanay Shah a/w. Mr.Deep Madnani and Mr.Dhaval Panchal i/by S L
Partners, Advocate for the Applicant/Plaintiff.
Mr.Aseem Naphade a/w. Ms.Kausar Banatwala a/w. Mr.Yash Dhakad
a/w. Ms.Riya Thakkar i/by Mr.Tushar Goradia, Advocate for the
Respondent/Defendant.

                          CORAM       :      ABHAY AHUJA, J.

                          DATE        :      23rd OCTOBER 2023

P.C. :

1. Although the matter is listed under the caption of hearing of

summons for judgment, Mr.Shah, learned Counsel for the Plaintiff,

submits that in view of some recent development, the plaint as well as

the summons for judgment need to be amended. The Plaintiff has

already taken out an Interim Application in that regard, a copy whereof

is furnished to Mr.Aseem Naphade, learned Counsel for the Defendant.

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2. Let the learned Counsel for the Defendant take instructions in the

matter.

3. List on 6th November 2023.

                                                                     (ABHAY AHUJA, J.)




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Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 23/10/2023 19:55:59