Chetan Shah vs Dharmesh Arvindkumar Munvar
2023 Latest Caselaw 11178 Bom

                                                           22-SJ-27-2021.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                 ORDINARY ORIGINAL CIVIL JURISDICTION

                 SUMMONS FOR JUDGMENT NO.27 OF 2021
                                IN
                COMMERCIAL SUMMARY SUIT NO.277 OF 2020

CHETAN SHAH                                    )...PLAINTIFF

         V/s.

DHARMESH ARVINDKUMAR MUNVAR                    )...DEFENDANT

Mr.Rushabh        Seth   a/w.   Mr.Jay   Chheda,   Ms.Shruti   Dandu       and
Ms.Khushboo Bhatt i/by Ms.Mansi Patel, Advocate for the Plaintiff.
Mr.Gaurav Nankar, Advocate for the Defendant.

                            CORAM        :     ABHAY AHUJA, J.

                            DATE         :     31st OCTOBER 2023

P.C. :

1. Mr.Gaurav Nankar, learned Counsel, appears for the Defendant

today and seeks time to file reply in the matter. Mr.Seth, learned

Counsel for the Plaintiff, vehemently opposes such a request stating

that although time had been granted to the Defendants to file reply

since 19th September 2022, no reply has been filed till date, and

therefore, this Court has listed the matter for ex-parte decree.

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                                                                                         22-SJ-27-2021.doc

2. For Mr.Nankar to take out an appropriate Application for

condonation of delay in filing reply and for the Defendants to file reply,

list on 6th December 2023 subject to payment of costs of Rs.15,000/- to

the High Court Law Library, Original Side.

                                                                     (ABHAY AHUJA, J.)




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Signed by: Mrs.Arti V. Khatate

Designation: PS To Honourable Judge Date: 02/11/2023 11:27:29