Kantilal Nanalal Trivedi And 3 Ors vs Messrs Ami Corporation
2024 Latest Caselaw 488 Bom

Bombay High Court

Kantilal Nanalal Trivedi And 3 Ors vs Messrs Ami Corporation on 9 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        1                        19 ss 16-22 and ors-os.doc


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

                            SUMMARY SUIT NO.16 OF 2022
                                        WITH
                        SUMMONS FOR JUDGMENT NO.57 OF 2022
                                          IN
                            SUMMARY SUIT NO.16 OF 2022
                                        WITH
                        INTERIM APPLICATION NO.1214 OF 2023
                                          IN
                        SUMMONS FOR JUDGMENT NO.57 OF 2022

 Kantilal Nanalal Trivedi and ors.                    ... Plaintiffs
       Vs.
 Amit Corporation                                     ... Defendant

                                            -------

 Mr. Tarang Jagtiani h/f Mr. Rajiv Narula i/by M/s Jhangiani Narula and
 Associates, Advocate for the Plaintiffs.
 Mr. Simil Purohit with Mr. Piyush Raheja, Mr. Bhuvan Singh and Mr. Vasim
 Shaikh i/by M/s Pravin Mehta and Mithi and Company, Advocates for the
 Defendant.
                                     -------
                    CORAM : ABHAY AHUJA, J.

DATE : 09 JANUARY, 2024.

P.C. :

1. Mr. Simil Purohit, learned counsel has concluded his arguments on

behalf of the Defendant. For Mr. Rajiv Narula, learned counsel to rejoind

on behalf of the Plaintiffs, list on 11th January, 2024 as part-heard.

(ABHAY AHUJA, J.)

Priya R. Soparkar 1 of 1