Nilesh Mulji Dodhia And 6 Others vs Welvan Securities Pvt. Ltd. And ...
2024 Latest Caselaw 345 Bom

Bombay High Court

Nilesh Mulji Dodhia And 6 Others vs Welvan Securities Pvt. Ltd. And ... on 8 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                             12-IA-756-2019.doc


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

                   INTERIM APPLICATION NO.756 OF 2019
                                   IN
                 COMMERCIAL SUMMARY SUIT NO.583 OF 2017

 NILESH MULJI DODHIA AND OTHERS                       )...APPLICANTS
          V/s.
 WELVAN SECURITIES PVT. LTD. AND TULSIDAS )
 KHIMJI PATEL AND OTHERS                  )...RESPONDENTS

 None for the Applicants.
 Mr.Ashok Dhanuka, Advocate for the Respondents/Defendants.

                               CORAM   :      ABHAY AHUJA, J.

                               DATE    :      8th JANUARY 2024

 P.C. :

1. When the matter is called out, Mr.Dhanuka, learned Advocate,

appears for the Defendants and submits that although the Summons for

Judgment has been disposed granting unconditional leave to the

Defendants and the Defendants have filed Written Statement, an

Interim Application under Order VII Rule 11 of the Code of Civil

Procedure, 1908, is still pending. Learned Advocate submits that the

Interim Application on board is not with him. A perusal of the Court

record also indicates that the said Interim Application is not part of the

record. Registry to verify and place the Interim Application on board.

12-IA-756-2019.doc

2. It is observed that there is one Interim Application filed for

amendment of the plaint which appears to have been lodged after the

date of disposal of the Summons for Judgment.

3. Let all the Interim Applications be listed together on 29th January

2024.

4. Let the learned Advocate for the Defendant intimate the

Advocate for the Plaintiff of the next date.

(ABHAY AHUJA, J.)