Pravin Bhudeoprasad Agarwal And Smita ... vs Suryodaya Estates And 5 Ors
2024 Latest Caselaw 579 Bom

Bombay High Court

Pravin Bhudeoprasad Agarwal And Smita ... vs Suryodaya Estates And 5 Ors on 10 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

 1                              19 ial 27613-22 in comss 180-19 with sj10-19-os.doc


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

                         INTERIM APPLICATION (L) NO.27613 OF 2022
                                           IN
                         COMMERCIAL SUMMARY SUIT NO.180 OF 2019
                                          WITH
                          SUMMONS FOR JUDGMENT NO.10 OF 2019
                                           IN
                         COMMERCIAL SUMMARY SUIT NO.180 OF 2019

 Pravin Bhudeoprasad Agrawal and ors.                       ... Plaintiffs/Applicants
       Vs.
 Suryodhaya Estates and ors.                                ... Defendants/Respondents
                                -------

 Mr. Mutahar Khan with Mr. J. D'souza i/by M/s Bulwark Solicitors,
 Advocates for the Plaintiffs/Applicants.
 Ms. Sanaya Patel i/by M/s Indus Law, Advocate for the Defendant No.2.
 Mr. Yash Dhakad i/by Mr. Tushar A. Goradia, Advocates for the proposed
 Defendants No.3(a) to 3(c).
 Ms. Akanksha Agrawal with Mr. Gaurav Gopal and Mr. Mohit Goyal i/by
 M/s Wadia Ghandy & Co., Advocates for the Defendants No. 5 and 6.
                                    -------

                              CORAM :        ABHAY AHUJA, J.

                              DATE :         10 JANUARY, 2024.
 P.C. :

1. After this matter has been argued for some time, Ms. Akanksha

Agrawal, learned counsel for the Defendant No. 5 and for the proposed

Defendants seeks some time to file a further affidavit explaining as to

how the said Defendants were not partners of Defendant No.4 at the time

of arising of the cause of action that is on 17th July, 2018.

     Priya R. Soparkar                                                                           1 of 2



  2                             19 ial 27613-22 in comss 180-19 with sj10-19-os.doc

2. Let the further affidavit be filed within a period of two weeks.

Rejoinder, if any, be filed one week thereafter with a copy to the other

side.

3. List on 7th February, 2024.

                                                           (ABHAY AHUJA, J.)




     Priya R. Soparkar                                                                          2 of 2