Govindarajan Sankaran vs Messrs Shreeji Combine And 4 Ors
2023 Latest Caselaw 11184 Bom

                                                      24-SJ(L)-22051-2023.doc


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

            SUMMONS FOR JUDGMENT (L) NO.22051 OF 2023
                             IN
                  SUMMARY SUIT NO.6 OF 2023

GOVINDRAJAN SANKARAN                               )...PLAINTIFF

         V/s.

MESSRS SHREEJI COMBINE AND OTHERS                  )...DEFENDANTS

Ms.Nikita Vardhan and Ms.Nidhi Pathak i/by Kanga & Co., Advocate for
the Plaintiff.
Mr.Rubin Vakil a/w. Mr.Maulik P. Vora i/by Pramod Kumar & Co.,
Advocate for the Defendants No.1 to 4.
Mr.Yuvraj Choksi with Mr.Ranjit Shetty, Ms.Avina Karnad i/by Argus
Partners, Advocate for the Defendant no.5.

                         CORAM        :      ABHAY AHUJA, J.

                         DATE         :      31st OCTOBER 2023

P.C. :

1. When the matter is called out, Ms.Nikita Vardhan, learned

Counsel, appears for the Plaintiff and seeks some more time to file

rejoinder in the matter on the pretext that the rejoinder is ready but her

client was travelling and hence some more time be granted. Both the

learned Counsel for the other Defendants do not have any objection if

some accommodation is granted to file rejoinder.

avk 1/2 24-SJ(L)-22051-2023.doc

2. Let the rejoinder be filed by 30th November 2023 with a copy to

the other side. List on 12th December 2023.

                                                                         (ABHAY AHUJA, J.)




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

Designation: PS To Honourable Judge Date: 01/11/2023 11:09:58