Chetan Shah vs Dharmesh Arvindkumar Munvar
2024 Latest Caselaw 376 Bom

Bombay High Court

Chetan Shah vs Dharmesh Arvindkumar Munvar on 8 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                             40.SJ 27-21in COMSS 277-20.doc


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

                  SUMMONS FOR JUDGMENT NO. 27 OF 2021
                                 IN
                 COMMERCIAL SUMMARY SUIT NO. 277 OF 2020

 Chetan Shah                                            ...Applicant
      V/s.
 Dharmesh Arvindkumar Munvar                            ...Respondent

 Mr. Rushabh Seth with Ms. Mansi Patel, Mr. Jay Chheda and Ms.
 Shruthi Dandu i/b Ms. Mansi Patel for Plaintiff.
 Mr. Sumit Vhanbatte i/b Mr. Gaurav Nankar for Defenadant.

                               CORAM     :     ABHAY AHUJA, J.

                               DATE      :     8th JANUARY, 2024


 P.C. :

1. Mr. Vhanbhatte, learned Counsel appears for the Defendant and

submits that he is holding for Mr. Gaurav Nankar and seeks some

accommodation on the ground that Mr. Nankar has a personal

engagement.

2. Mr. Seth, learned Counsel for the Plaintiff submits that till date

no application has been filed seeking condonation of delay for seeking

leave to defend and for filing reply, despite cost having been imposed

on the earlier occasion.

40.SJ 27-21in COMSS 277-20.doc

3. Mr. Vhanbatte, informs that costs have been paid in the matter

and some accommodation be granted.

4. Accordingly, list on 29th January, 2024.

5. Let an appropriate application be taken out by the next date.

(ABHAY AHUJA, J.)