Samrat Associates And 2 Others vs Ramesh Pandurang Mali And 3 Others
2024 Latest Caselaw 1137 Bom

Bombay High Court

Samrat Associates And 2 Others vs Ramesh Pandurang Mali And 3 Others on 17 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                             4-COMSS-36-2022.doc


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

                 COMMERCIAL SUMMARY SUIT NO.36 OF 2022

 SAMRAT ASSOCIATES AND OTHERS                          )...PLAINTIFFS
          V/s.
 RAMESH PANDURANG MALI AND OTHERS        )...DEFENDANTS
                           WITH
            INTERIM APPLICATION NO.2847 OF 2022
                            IN
          COMMERCIAL SUMMARY SUIT NO.36 OF 2022
                           WITH
           SUMMONS FOR JUDGMENT NO.53 OF 2022
                            IN
          COMMERCIAL SUMMARY SUIT NO.36 OF 2022
                           WITH
            INTERIM APPLICATION NO.1914 OF 2023
                            IN
          COMMERCIAL SUMMARY SUIT NO.36 OF 2022

 Mr.S.M.Seegarla a/w. Mr.Swapnil S. i/by RMG Law Associates,
 Advocate for the Plaintiffs.
 Mr.Rahul Singh a/w. Mr.Yash Naik i/by Legal Catalyst, Advocate for the
 Defendants No.1, 2, 3 and 4.

                               CORAM    :     ABHAY AHUJA, J.

                               DATE     :     17th JANUARY 2024

 P.C. :

1. Pursuant to order dated 3rd January 2024, this Court had allowed

the Interim Application directing that the amendments be carried out

4-COMSS-36-2022.doc

within a period of one week. Mr.Seegarla, learned Counsel, appears for

the Plaintiffs and submits that the amendments could not be carried

out within one week and therefore some more time be granted.

2. Accordingly, let the amendments allowed pursuant to order dated

3rd January 2024 be carried out by 24th January 2024. A copy of the

amended plaint and Summons for Judgment and other applications, if

any, be served on the other side and to the newly added Defendants by

7th February 2024 and an appropriate affidavit of service be filed to that

effect.

3. The newly added Defendants to file reply to the Summons for

Judgment within a period of two weeks of service with a copy to the

other side. Rejoinder, if any, be filed within one week thereafter with a

copy to the other side. Accordingly, list on 28th February 2024.

(ABHAY AHUJA, J.)