Manoj Jagdish Prasad Saraf vs Shree Kishan Joshi
2024 Latest Caselaw 591 Bom

Bombay High Court

Manoj Jagdish Prasad Saraf vs Shree Kishan Joshi on 10 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                  10-SJ- 27-2023.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                       IN ITS COMMERCIAL DIVISION
                  SUMMONS FOR JUDGMENT NO.27 OF 2023
                                 IN
                 COMMERCIAL SUMMARY SUIT NO.32 OF 2023

 MANOJ JAGDISH PRASAD SARAF                               )...PLAINTIFF

          V/s.
 SHREE KISHAN JOSHI                                       )...DEFENDANT

 Mr.Girish Kedia a/w. Mr. Krushang Kedia, Advocates for the Plaintiff.
 Mr.Anand Mishra i/by Mr.Ashok M. Saraogi, Advocates for the
 Defendant.
                               CORAM      :      ABHAY AHUJA, J.

                               DATE       :      10th JANUARY 2024

 P.C. :

1. Mr.Kedia, learned Counsel for the Plaintiff, submits that rejoinder

has already been filed. However, the same has not been accepted

as yet. Registry to accept the same.

2. Mr.Mishra, learned Counsel for the Defendant, submits that the

rejoinder has been served upon him only yesterday, therefore,

some time be granted.

3. Accordingly, at the joint request of the learned Counsel for the

parties, list on 30th January 2024.

(ABHAY AHUJA, J.)