Ahuja Properties And Developers And 4 ... vs Ramesh Kedarmal Modi
2024 Latest Caselaw 493 Bom

Bombay High Court

Ahuja Properties And Developers And 4 ... vs Ramesh Kedarmal Modi on 9 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                  22. SJ 40-21 in COMSSL 3714-21 @ IA 2024-21 in SJ @ IAL 7459-23 in COMSSL.doc


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

                SUMMONS FOR JUDGMENT NO. 40 OF 2021
                               IN
             COMMERCIAL SUMMARY SUIT(L) NO. 3714 OF 2021


 Ramesh Kedarmal Modi                                              ...Plaintiff
       V/s.
 Ahuja Properties and Developers and Ors.                          ...Defendants

                                WITH
                 INTERIM APPLICATION NO. 2024 OF 2021
                                  IN
                SUMMONS FOR JUDGMENT NO. 40 OF 2021
                                WITH
               INTERIM APPLICATION (L) N O. 7459 OF 2023
                                  IN
             COMMERCIAL SUMMARY SUIT (L) NO. 3714 OF 2021

 Ms. Titiksha Phadnis h/f Mr. Kumbat, Advocate for the Plaintiff
 Mr. Saurabh S. Godbole i/b Mr. Sahil Mahajana, Advocate for the
 Defendants.

                                   CORAM           :       ABHAY AHUJA, J.

                                   DATE            :       9th JANUARY, 2024


 P.C. :

1. This matter was kept back in the morning session as the learned

Counsel for the Defendant was not present. In the afternoon session

when the matter is called out, learned Counsel for the Defendant

submits that some time be granted.

22. SJ 40-21 in COMSSL 3714-21 @ IA 2024-21 in SJ @ IAL 7459-23 in COMSSL.doc

2. Be that as it may, list the matter for hearing on interim

application as well as summons for judgment on 31st January, 2024.

(ABHAY AHUJA, J.)