Yogmaya Constructions vs Rajsanket Realty Limited
2024 Latest Caselaw 2247 Bom

Bombay High Court

Yogmaya Constructions vs Rajsanket Realty Limited on 24 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

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

                           INTERIM APPLICATION (L) NO.2354 OF 2024
                                             IN
                          COMMERCIAL SUMMARY SUIT NO.10 OF 2023
                                            WITH
                          COMMERCIAL SUMMARY SUIT NO.10 OF 2023
                                            WITH
                          INTERIM APPLICATION (L) NO.39773 OF 2022
                                             IN
                          COMMERCIAL SUMMARY SUIT NO.10 OF 2023
                                            WITH
                          INTERIM APPLICATION (L) NO.10973 OF 2023
                                             IN
                          COMMERCIAL SUMMARY SUIT NO.10 OF 2023
                                            AND
                            SUMMONS FOR JUDGMENT NO.24 OF 2023
                                             IN
                          COMMERCIAL SUMMARY SUIT NO.10 OF 2023

 Yogmaya Constructions                            ... Plaintiff
       Vs.
 Rajsanket Realty Limited                          ... Defendant
                                               -------

 Mr. Gopal Nirban i/by M/s SL Partners, Advocates for the Plaintiff.
 Ms. Kausar Banatwala with Mr. Yash Dhakad i/by Mr. Tushar A. Goradia,
 Advocates for the Defendant.
                                 -------
                   CORAM : ABHAY AHUJA, J.

DATE : 24 JANUARY, 2024.

P.C. :

1. Ms. Kausar Banatwala , learned counsel for the Defendant seeks

some time to file reply to Interim Application (L) No. 2354 of 2024.

     Priya R. Soparkar                                                                        1 of 2



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2. Let the reply be filed by 7th February, 2024 with a copy to the other

side. Rejoinder, if any, be filed by 14th February, 2024 with a copy to the

other side.

3. List on 15th February, 2024.

4. Registry is directed to trace and place the papers before this Court

by the next date.

(ABHAY AHUJA, J.)

Priya R. Soparkar 2 of 2