Mamta Anish Saraf vs Shree Kishan Joshi
2024 Latest Caselaw 2807 Bom

Bombay High Court

Mamta Anish Saraf vs Shree Kishan Joshi on 30 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        1                   8 sj 19-23-os.doc


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

                         SUMMONS FOR JUDGMENT NO.19 OF 2023
                                         IN
                        COMMERCIAL SUMMARY SUIT NO.31 OF 2023

  Mamta Anish Saraf                                       ... Plaintiff
       Vs.
  Shree Kishan Joshi                                      ... Defendant

                                  -------
 Mr. Girish Kedia with Mr. Krushang Kedia and Mr. Manoj Agre, Advocates
 for the Plaintiff.
 Mr. Ashok M. Saraogi, Advocate for the Defendant.
                                  -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    30 JANUARY, 2024.
 P.C. :

1. When the matter is called out, Mr. Saraogi, learned counsel for the

Defendant submits that he has just had a word with Mr. Kedia, learned

counsel for the Plaintiff for making an endeavour to settle the mater

amicably and some time be granted. Mr. Kedia, learned counsel for the

Plaintiff has no objection, if some time is granted to settle the matter

amicably.

2. Accordingly, at the joint request of the learned counsel for the

parties, list on 12th February, 2024.

                                                  (ABHAY AHUJA, J.)


   Priya R. Soparkar                                                                  1 of 1