Mayank Jaswantlal Shah vs Prime Developers And 2 Ors
2024 Latest Caselaw 448 Bom

Bombay High Court

Mayank Jaswantlal Shah vs Prime Developers And 2 Ors on 9 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        1                        23 sj 57-21 with ors.doc


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

                         SUMMONS FOR JUDGMENT NO.57 OF 2021
                                          IN
                        COMMERCIAL SUMMARY SUIT NO.57 OF 2021
                                         WITH
                       INTERIM APPLICATION (L) NO.5085 OF 2023
                                          IN
                       COMMERCIAL SUMMARY SUIT NO.57 OF 2021
                                         WITH
                       INTERIM APPLICATION (L) NO.5090 OF 2023
                                          IN
                       COMMERCIAL SUMMARY SUIT NO.58 OF 2021
                                         WITH
                         SUMMONS FOR JUDGMENT NO.56 OF 2021
                                          IN
                       COMMERCIAL SUMMARY SUIT NO.58 OF 2021

 Mayank Jaswantlal Shah                        ... Plaintiff/Respondent
       Vs.
 Prime Developers and ors.                     ... Defendants/Applicants

                                            -------

 Mr. Mani Thevar with Ms. Gauri Joshi i/by M/s Ganesh & Co., Advocates
 for the Plaintiff/Respondent.

 Mr. Shlok Bodas i/by M/s Parinam Law Associates, Advocates for the
 Defendants/Applicants.
                               -------
                  CORAM : ABHAY AHUJA, J.

DATE : 09 JANUARY, 2024.

P.C. :

1. Both the learned counsel submit that the pleadings of the Interim

Applications seeking return of the plaint under Order VII Rule 10 of the

Priya R. Soparkar 1 of 2

2 23 sj 57-21 with ors.doc

Code of Civil Procedure, 1908 ("CPC") are complete so are the pleadings

in the Summons for Judgment. However, Mr. Mani Thevar learned

counsel for the Plaintiff in the two suits seeks some accommodation on the

ground of counsel difficulty. Mr. Shlok Bodas, learned counsel for the

Defendants has no objection, if some short accommodation is granted.

2. At the joint request of the learned counsel for the parties, list on 5 th

February, 2024.

                                                   (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                    2 of 2