Avinash Khater And 3 Ors vs Ashwin Khater And Anr
2023 Latest Caselaw 10012 Bom

                                                            10-SJ-8-2021.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                 ORDINARY ORIGINAL CIVIL JURISDICTION

                 SUMMONS FOR JUDGMENT NO.8 OF 2021
                                IN
                COMMERCIAL SUMMARY SUIT NO.12 OF 2021

ASHWIN KHATER AND ANOTHER                           )...PLAINTIFFS

         V/s.

AVINASH KHATER AND OTHERS                           )...DEFENDANTS
                                 WITH
                INTERIM APPLICATION (L) NO.17409 OF 2021
                                  IN
                COMMERCIAL SUMMARY SUIT NO.12 OF 2021

Mr.Rashmin Khandekar, Ms.Shaheda Madraswala and Ms.Shikha
Dharia i/by Vashi and Vashi, Advocate for the Plaintiffs.
Mr.Mihir Nerurkar i/by Aagam Doshi & Co., Advocate for the
Defendant No.1.
Mr.Jayesh Mestry, Advocate for the Defendants no.2 and 3.


                           CORAM       :      ABHAY AHUJA, J.

                           DATE        :      27th SEPTEMBER 2023

P.C. :

1. When this matter is called out, Mr.Mihir Nerurkar appears for the

Defendant no.1 and seeks some accommodation in the matter.

Mr.Khandekar, learned Counsel for the Plaintiffs, would submit that if

some time is being sought, then let the Application under Section 8 of

avk 1/2 10-SJ-8-2021.doc

the Arbitration and Conciliation Act, 1996, also be argued on the next

date.

2. Accordingly, at the joint request of the learned Counsel for the

parties, list on 4th October 2023.

                                                                     (ABHAY AHUJA, J.)




                               avk                                                              2/2

Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 27/09/2023 16:41:55