Kantilal Nanalal Trivedi And 3 Ors vs Ami Corporation
2023 Latest Caselaw 10014 Bom

                                         29. SS 16-22 @ SJ 57-22 in SS 16-22.doc


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

                    SUMMARY SUIT NO. 16 OF 2022
                              WITH
                SUMMONS FOR JUDGMENT NO. 57 OF 2022
                               IN
                    SUMMARY SUIT NO. 16 OF 2022

Kantilal Nanalal Trivedi and Ors.                 ...Plaintiffs
      V/s.
Ami Corporation                                   ...Defendant


Mr. Rajiv Narula with Ms. Tarang Jagtiani i/b Jhantiani Narula
and Associates for Plaintiffs.
Mr. Vasim Shaikh with Ms. Mansi Utekar i/b Mr. Pravin Mehta for
Defendant.

                     CORAM     :    ABHAY AHUJA, J.

                     DATE      :    27th SEPTEMBER 2023

P.C. :

1. When the matter is called out, Mr. Shaikh, learned Counsel

for the defendant seeks some accommodation on the ground that

Ms. Utekar, advocate appearing in the matter, is not available. Mr.

Narula has no objection if some accommodation is granted.

Nikita Gadgil 1/2

29. SS 16-22 @ SJ 57-22 in SS 16-22.doc

2. Mr. Narula, submits that in the rejoinder that has been filed

there is some error in the pagination which he seeks to correct.

Let the error in the pagination be corrected. Let the corrected

rejoinder be filed by the next date, with a copy to the other side.

3. List on 12th October, 2023.

                                                                     (ABHAY AHUJA, J.)




                               Nikita Gadgil                                                  2/2

Signed by: Nikita Gadgil

Designation: PA To Honourable Judge Date: 27/09/2023 19:48:20