Shaunak Harshad Choksi vs Nishit Kishordas Mehta
2024 Latest Caselaw 105 Bom

Bombay High Court

Shaunak Harshad Choksi vs Nishit Kishordas Mehta on 3 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                             1. IAL 25804-23 in COMSS 8-06 @ COMSS 8-06.doc


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

                                        INTERIM APPLICATION (L) NO. 25804 OF 2023
                                                          IN
                                         COMMERCIAL SUMMARY SUIT NO. 8 OF 2006

                       Shaunak Harshad Choksi & Ors.              ...Applicants
                       In the matter between
                       Nishit K Mehta and Ors.                    ...Plaintiffs
                              V/s.
                       Chokshi Tube Company Limited and Ors.      ...Defendants.
                                                     WITH
                                         JUDGES ORDER NO. 416 OF 2006
                                                      IN
                                   COMMERCIAL SUMMARY SUIT NO. 8 OF 2006
                                                     WITH
                                SUMMONS FOR JUDGMENT (L) NO. 35327 OF 2023
                                                      IN
                                   COMMERCIAL SUMMARY SUIT NO. 8 OF 2006
                                                     AND
                                   COMMERCIAL SUMMARY SUIT NO. 8 OF 2006

                       Mr. Gaurang Mehta with Ms. Vidhi Dharia i/b Mr. Amit Shroff,
                       Advocate for the Applicants No. 2, 3B and 3C.
                       Mr. Rubin Vakil with Ms. Dimple Vora i/b Makrand Gandhi & Co. for
                       Plaintiffs.

 NIKITA                                          CORAM   :      ABHAY AHUJA, J.

YOGESH GADGIL DATE : 3RD JANUARY, 2024

P.C. :

. This application has been substantially argued by Mr. Mehta,

learned Counsel for the Applicants. For Mr. Mehta to conclude his

arguments and for Mr. Vakil to reply, list on 5th January, 2024 at 3.30

p.m.

(ABHAY AHUJA, J.)