Amit Bhargava vs Alka Prakash Agarwal
2024 Latest Caselaw 1332 Bom

Bombay High Court

Amit Bhargava vs Alka Prakash Agarwal on 18 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                           16. SJ 79-21.doc


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

                   SUMMONS FOR JUDGMENT NO. 79 OF 2021
                                  IN
                  COMMERCIAL SUMMARY SUIT NO.936 OF 2019


 Alka Prakash Agarwal                                ...Plaintiff
       V/s.
 Amit Bhargava                                       ...Defendant

                                   WITH
                  INTERIM APPLICATION (L) NO.11327 OF 2022
                                    IN
                   SUMMONS FOR JUDGMENT NO.79 OF 2021

 Mr. Kunal Dalal, Advocate for the Plaintiff.
 Mr. Sunil Lalla a/w Ms. Amruta Kundap, Advocate for the Defendant.

                               CORAM   :     ABHAY AHUJA, J.

                               DATE    :     18th JANUARY, 2024


 P.C. :

1. Mr. Lalla learned Counsel for the Defendant appears and seeks

some time to remove office objections to the interim application.

2. Let the office objections be removed within a period of two

weeks. List on 9th February, 2024.

(ABHAY AHUJA, J.)