Citation : 2023 Latest Caselaw 9771 Bom
Judgement Date : 20 September, 2023
31. SSL 21444-23 @ Others.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUMMARY SUIT (L) NO. 21444 OF 2023
WITH
SUMMONS FOR JUDGMENT NO. 21 OF 2023
IN
SUMMARY SUIT (L) NO. 21444 OF 2023
Saumya Pathik Gandotra ...Plaintiff
V/s.
Pathik Shyamsundar Gandotra ...Defendant
WITH
INTERIM APPLICATION NO. 3130 OF 2023
IN
SUMMARY SUIT (L) NO. 21444 OF 2023
Pathik Shyamsundar Gandotra ...Applicant
V/s.
Saumya Pathik Gandotra ...Respondent
Mr. Samarth Moray with Ms. Shivani Shinde i/b Ms. Vandana
Shah for the plaintiff.
Mr. Aadil Parsurampuria with Mr. Rahul Jalan and Ms. Mayuri
Donwalkar i/b Pooja Jalan for Defendant.
CORAM : ABHAY AHUJA, J.
th DATE : 20 SEPTEMBER 2023
P.C. :
1. When the matter is called out, Mr. Moray, learned Counsel
for the plaintiff seeks time to file reply to the interim application
Nikita Gadgil 1/2
31. SSL 21444-23 @ Others.doc
filed by the defendant for rejection of plaint and also seeks time to
file rejoinder to the reply filed by the defendant to the summons
for judgment.
2. Let the reply and the rejoinder on behalf of the plaintiff be
filed by 4th October, 2023. Rejoinder, if any, within two weeks
thereafter.
3. List on 18th October, 2023.
4. In the meanwhile, parties to pursue amicable settlement in
the matter as well as for appointment of a mediator. Liberty to
mention.
5. It is made clear that no further adjournments will be
granted.
(ABHAY AHUJA, J.)
Nikita Gadgil 2/2 Signed by: Nikita Gadgil Designation: PA To Honourable Judge Date: 21/09/2023 10:24:48
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