Himatlal Malkan And Ors vs Prakash Estates And 3 Ors
2024 Latest Caselaw 355 Bom

Bombay High Court

Himatlal Malkan And Ors vs Prakash Estates And 3 Ors on 8 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                           24-SJ(L)- 36471-2022.doc


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

              SUMMONS FOR JUDGMENT (L) NO. 36471 OF 2022
                                IN
                COMMERCIAL SUMMARY SUIT NO.8 OF 2023

 HIMATLAL MALKAN AND ORS.                              )...PLAINTIFFS

          V/s.
 M/S PRAKASH ESTATES AND ORS.                          )...DEFENDANTS

 Mr. Dinesh Shinde, Advocate for the Plaintiffs.
 Mr. Dishang. J. Shah, Advocate for the Defendants.

                               CORAM    :      ABHAY AHUJA, J.

                               DATE     :      8th JANUARY 2024

 P.C. :

1. When the matter is called out, both the learned Counsel submit

that matter is wrongly on board as the same has already been

disposed on 5th April 2023 in terms of the Consent Terms.

2. Accordingly, remove from board, as disposed.

(ABHAY AHUJA, J.)