Guloo Perviz Dastur vs Murad Anwar Jetha
2024 Latest Caselaw 157 Bom

Bombay High Court

Guloo Perviz Dastur vs Murad Anwar Jetha on 3 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                  37-SS-17-2023.doc


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

                               SUMMARY SUIT NO.17 OF 2023

 GULOO PERVIZ DASTUR                              )...PLAINTIFF
     V/s.
 MURAD ANWAR JETHA                                )...DEFENDANT
                                 WITH
                 SUMMONS FOR JUDGMENT (L) NO.30224 OF 2023
                                  IN
                       SUMMARY SUIT NO.17 OF 2023

 Mr. Vaibhav Charalwar a/w Mr. Ishwar Nankani, Mr.Huzefa
 Khokhawala, Mr.Aryaman Ghag i/b M/s. Nankani & Associates,
 Advocates for the Plaintiff.
 Ms. Sualeh Nagvadaria, Advocate for the Defendant.

                                   CORAM     :    ABHAY AHUJA, J.

                                   DATE      :    3rd JANUARY 2024

 P.C. :

1. Mr. Charalwar, appears for the Plaintiff and submits that

rejoinders as permitted by this Court vide order dated 17 th October,

2023, have been served upon the Advocate for the Defendant, however,

since there was a certain delay and therefore, the Registry is not

accepting the same.

2. Registry to accept the rejoinders.

37-SS-17-2023.doc

3. Mr. Nagvadaria, learned Counsel for the Defendant seeks some accommodation submitting that rejoinder has been served upon him yesterday evening and he needs some time to take instructions in the matter.

4. Accordingly, list on 17th January, 2024.

(ABHAY AHUJA, J.)