Minal Enterprises vs Kavya Byuildcon Pvt Ltd And Ors
2024 Latest Caselaw 490 Bom

Bombay High Court

Minal Enterprises vs Kavya Byuildcon Pvt Ltd And Ors on 9 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                          7-SJ(L)-10327-2023.doc


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

              SUMMONS FOR JUDGMENT (L) NO.10327 OF 2023
                               IN
                    SUMMARY SUIT NO.2 OF 2023

 MINAL ENTERPRISES                           )...PLAINTIFF
          V/s.
 KAVYA BYUILDCOM PVT. LTD. & ORS.            )...DEFENDANTS

 Ms.Samiksha Kanani a/w. Mr.Prasanna Pawar, Advocate for the
 Plaintiff.
 Mr.Yash Dhakad i/by Mr.Tushar Goradia, Advocate for the Defendants.

                               CORAM   :     ABHAY AHUJA, J.

                               DATE    :     9th JANUARY 2024

 P.C. :

1. Mr.Dhakad, learned Counsel, appears for the Defendants and

submits that they are in process of taking instructions to file an

application for condonation of delay in filing leave to defend and

affidavit in reply to the Summons for Judgment.

2. Ms.Kanani, learned Counsel for the Plaintiff, submits that the

Defendants have twice taken inspection and yet have not filed any

application for over nine months and this Court consider these facts

while granting indulgence to the Defendants.

7-SJ(L)-10327-2023.doc

3. Be that as it may, list on 12th February 2024 for the Defendants to

take out an Application, if any, in the matter.

(ABHAY AHUJA, J.)