Smita Shahin Shah vs Ahuja Properties And Associates ...
2023 Latest Caselaw 9890 Bom

                                                       21-SJ-57-2019.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

               ORDINARY ORIGINAL CIVIL JURISDICTION

               SUMMONS FOR JUDGMENT NO.57 OF 2019
                              IN
             COMMERCIAL SUMMARY SUIT NO.1168 OF 2018

SHAHIN VASANJI SHAH HUF                          )...PLAINTIFF

      V/s.

AHUJA PROPERTIES AND DEVELOPERS & ORS. )...DEFENDANTS

                             WITH
               SUMMONS FOR JUDGMENT NO.59 OF 2019
                              IN
             COMMERCIAL SUMMARY SUIT NO.1169 OF 2018
                             WITH
               SUMMONS FOR JUDGMENT NO.62 OF 2019
                              IN
             COMMERCIAL SUMMARY SUIT NO.1171 OF 2018
                             WITH
               SUMMONS FOR JUDGMENT NO.61 OF 2019
                              IN
             COMMERCIAL SUMMARY SUIT NO.1195 OF 2018
                             WITH
               SUMMONS FOR JUDGMENT NO.58 OF 2019
                              IN
             COMMERCIAL SUMMARY SUIT NO.1188 OF 2018

Mr.Sachin Mandlik i/by Mandlik & Partners, Advocate for the Plaintiff.
None for the Defendants.

                        CORAM        :     ABHAY AHUJA, J.

                        DATE         :     25th SEPTEMBER 2023




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                                                                                          21-SJ-57-2019.doc


                               P.C. :

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

the Plaintiff, draws the attention of this Court to order dated 7 th

December 2022. Learned Counsel would submit that pursuant to the

said order, additional affidavits have been filed in each of these

matters. Learned Counsel would urge this Court to hear the matters in

as much as the order dated 7 th December 2022 clearly mentions that if

none appears on behalf of the Defendants and the Court is satisfied that

the Plaintiff has made out a case for grant of reliefs, the summons for

judgment will be taken up for hearing. Mr.Mandlik, however, seeks

some time to prepare tabular chart in respect of all the five suits to

assist the Court. At his request, list on 4th October 2023.

                                                                      (ABHAY AHUJA, J.)




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Signed by: Mrs.Arti V. Khatate

Designation: PS To Honourable Judge Date: 25/09/2023 18:00:41