Atul Arvind Khedkar vs Devang Amulakh Mehta
2024 Latest Caselaw 290 Bom

Bombay High Court

Atul Arvind Khedkar vs Devang Amulakh Mehta on 5 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                  44-SS-1-2022.doc


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


                               SUMMARY SUIT NO.1 OF 2022
 ATUL ARVIND KHEDKAR                                      )...PLAINTIFF
          V/s.
 DEVANG AMULAKH MEHTA                                     )...DEFENDANT
                                 WITH
              SUMMONS FOR JUDGMENT (L) NO.14975 OF 2023
                                  IN
                      SUMMARY SUIT NO.1 OF 2022
                                 WITH
                INTERIM APPLICATION (L) NO.38948 OF 2022
                                  IN
                      SUMMARY SUIT NO.1 OF 2022

 Mr.Karansingh Shekhawat, Advocate for the Plaintiff.
 None for the Defendant.

                                  CORAM     :    ABHAY AHUJA, J.

                                  DATE      :    5th JANUARY 2024

 P.C. :

1. Mr.Shekhawat, learned Counsel, appears for the Plaintiff and

submits that no reply has been filed as yet by the Defendant and seeks

some time to take appropriate steps in the matter. At his request, list

on 1st February 2024.

(ABHAY AHUJA, J.)