T. Umashanker Shenava vs Birla Arts Private Limited
2023 Latest Caselaw 9355 Bom

1                              36 comss 134-21 with ia 1281-23 with sj 16-22-os.doc


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

                        COMMERCIAL SUMMARY SUIT NO.134 OF 2021
                                         WITH
                          INTERIM APPLICATION NO.1281 OF 2023
                                           IN
                        COMMERCIAL SUMMARY SUIT NO.134 OF 2021
                                          AND
                         SUMMONS FOR JUDGMENT NO.16 OF 2022
                                           IN
                        COMMERCIAL SUMMARY SUIT NO.134 OF 2021

T. Umashanker Shenava and ors.                    ... Plaintiffs/Applicants
       Vs.
Birla Arts Private Limited and ors.                ... Defendants/Respondents
                                               -------

Ms.Simanthini with Ms.Shruthi Dandu i/by Ms.Mansi Patel, Advocates for the
Plaintiffs/Applicants.
Ms.Kavita     Dhanuka   i/by    Ms.Ekta  Dalvi,   Advocates     for    the
Defendants/Respondents No.1 to 15.
                                 -------

                            CORAM :       ABHAY AHUJA, J.

                            DATE :        06 SEPTEMBER, 2023.


P.C. :
Mentioned out of turn.

1. On 23rd August, 2023 time was sought by the learned counsel for the

Defendants to ascertain whether she appeared for all the Defendants. Today

Ms.Kavita Dhanuka, learned counsel confirms that she appears for all the

Defendants.

2. Ms.Simanthini, learned counsel for the Plaintiff seeks time to serve the

Priya R. Soparkar 1 of 2 2 36 comss 134-21 with ia 1281-23 with sj 16-22-os.doc

Summons for Judgment on the learned counsel for the Defendants No.7 to 12

and Defendant No.14. The learned counsel for the Plaintiffs furnishes copy of the

Summons for Judgment to the learned counsel for the Defendants in the court.

3. Let reply be filed in accordance with law within a period of 10 days and

let the rejoinder, if any, be filed within a period of one week thereafter.

4. List on 9th October, 2023.

                                                                                        (ABHAY AHUJA, J.)




                                   Priya R. Soparkar                                                                2 of 2


Signed by: Priya Soparkar
Designation: PA To Honourable Judge
Date: 08/09/2023 10:44:32