Jetty Venkata Uma Maheswara Rao vs Micky Chottu Panjwani
2024 Latest Caselaw 1828 Bom

Bombay High Court

Jetty Venkata Uma Maheswara Rao vs Micky Chottu Panjwani on 22 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                          25. SJ 15-23 in SS 11-23.doc


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

                   SUMMONS FOR JUDGMENT NO. 15 OF 2023
                                  IN
                       SUMMARY SUIT NO. 11 OF 2023

 Jetty Venkata Uma Maheswara Rao                ...Plaintiff/Applicant
        V/s.
 Micky Chottu Panjwani                          ...Defendant/Respondent

 Ms. Sanjana Pandey with Mr.Mayank Sharma i/b Krishnamurty & Co.
 for Plaintiff.
 None for Defendant.

                           CORAM   :    ABHAY AHUJA, J.

                           DATE    :    22nd JANUARY, 2024
 P.C. :

1. Ms. Pandey, learned Counsel appears for the Plaintiff and submits

that since no appearance has been entered on behalf of the Defendant

despite service, this Court list the matter for ex-parte decree.

2. Accordingly, the affidavit of evidence along with compilation of

documents be filed by the next date. List on 4th March, 2024.

(ABHAY AHUJA, J.)