Samir Jagad vs Dhawalgiri Estates Pvt. Ltd
2024 Latest Caselaw 372 Bom

Bombay High Court

Samir Jagad vs Dhawalgiri Estates Pvt. Ltd on 8 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                             23-SJ-51-2022.doc


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

                  SUMMONS FOR JUDGMENT NO.51 OF 2022
                                 IN
                 COMMERCIAL SUMMARY SUIT NO.100 OF 2021

 DHAWALGIRI ESTATES PVT. LTD.                        )...PLAINTIFF

          V/s.
 SAMIR JAGAD                                      )...DEFENDANT
                                   WITH
                  INTERIM APPLICATION (L) NO.15321 OF 2023
                                    IN
                   SUMMONS FOR JUDGMENT NO.51 OF 2022

 Mr.Smit Shah through Video Conferencing a/w. Mr.Abdul Rehman i/by
 Farzeen Khambatta, Advocate for the Plaintiff.
 Mr.Venkatesh Dhond, Senior Advocate a/w. Mr.Darji i/by R.J.Law,
 Advocate for the Defendant.

                               CORAM   :    ABHAY AHUJA, J.

                               DATE    :    8th JANUARY 2024

 P.C. :

1. When the matter is called out, Mr.Dhond, learned Senior

Counsel, appears for the Defendant and submits that there is an Interim

Application seeking condonation of delay of 184 days in filing affidavit

of reply and in seeking leave to defend.

23-SJ-51-2022.doc

2. Mr.Shah, learned Counsel, appears for the Plaintiff through video

conferencing and submits that he has received a copy of the Application

only yesterday evening and seeks to file reply.

3. Let the reply be filed within a period of two weeks with a copy to

the other side. Rejoinder, if any, in two weeks thereafter, with a copy to

the other side.

4. List on 5th February 2024.

(ABHAY AHUJA, J.)