Citation : 2023 Latest Caselaw 9952 Bom
Judgement Date : 26 September, 2023
12-IA(L)-24353-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.24353 OF 2023
IN
COMMERCIAL SUMMARY SUIT NO.12 OF 2023
VISHWAKARTA BUILD SOLUTIONS )
PVT. LTD. )...APPLICANT
V/s.
KISHOR TUKARAM KADAM )...RESPONDENT
Ms.Sunita Sonawane, Advocate for the Applicant/Defendants no.1 & 2.
Ms.Megha Gupta a/w. Ms.Shweta Rathod i/by Elixir Legal Services,
Advocate for the Respondent/Plaintiff.
CORAM : ABHAY AHUJA, J.
DATE : 26th SEPTEMBER 2023 P.C. :
1. When the matter is called out, Ms.Megha Gupta, learned Counsel
for the Plaintiff - Respondent in the Interim Application, seeks some
time to file reply in the matter. Learned Counsel also submits that
there is also an Application filed by the same Defendant seeking leave
to defend, which matter is listed on 5 th October 2023 and this matter
also be listed along with that matter.
avk 1/2 12-IA(L)-24353-2023.doc
2. Ms.Sunita Sonawane, learned Counsel for the Defendant,
however, submits that the hearing on 5th October 2023 is for hearing of
summons for judgment and before the hearing of summons for
judgment, this Interim Application filed by the Defendant for rejection
of the plaint be decided.
3. Be that as it may, let a reply to this Interim Application be filed
by the next date. List on 5th October 2023.
(ABHAY AHUJA, J.)
avk 2/2
Signed by: Mrs.Arti V. Khatate
Designation: PS To Honourable Judge Date: 26/09/2023 15:05:42
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