Seth G. S. Medical College And Kem ... vs Rajan Keshav Rawool
2024 Latest Caselaw 1651 Bom

Bombay High Court

Seth G. S. Medical College And Kem ... vs Rajan Keshav Rawool on 19 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                20-SJ-14-23.doc


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

                   SUMMONS FOR JUDGMENT NO.14 OF 2023
                                  IN
                       SUMMARY SUIT NO.5 OF 2023
 SETH G. S. MEDICAL COLLEGE AND KEM     )
 HOSPITAL DIAMOND JUBILEE SOCIETY TRUST )...PLAINTIFF
          V/s.
 RAJAN KESHAV RAWOOL                                   )...DEFENDANT

 Mr.Anoshak Daver a/w. Mr.Abhishek Matkar and Mr.Malhar Bageshwar,
 Advocate for the Plaintiff.
 Mr.J. Jamkhandi i/by Mr.Amogh Karandikar, Advocate for the
 Defendant no.1.
 Mr.Amol Joshi i/by Mr.Chetan Pawar, Advocate for the Defendant no.2.

                               CORAM    :      ABHAY AHUJA, J.

                               DATE     :      19th JANUARY 2024

 P.C. :

1. Pursuant to order dated 9th January 2024, the Plaintiff has filed

rejoinder which has also been served upon the Defendant. However,

when the matter is called out, Advocate Jamkhandi appears and

submits that the Advocate on record for the Defendant no.1 could not

remain present due to a personal emergency and the matter be suitably

adjourned.

20-SJ-14-23.doc

2. Mr.Daver, learned Counsel for the Plaintiff and Mr.Joshi, learned

Counsel for the Defendant no.2 have no objection if some

accommodation is granted.

3. Accordingly list on 5th February 2024.

(ABHAY AHUJA, J.)