Kantilal Nanalal Trivedi And 3 Ors vs Ami Corporation
2024 Latest Caselaw 704 Bom

Bombay High Court

Kantilal Nanalal Trivedi And 3 Ors vs Ami Corporation on 11 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        1                  22 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
                                          IN
                            SUMMARY SUIT NO.16 OF 2022

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

                                     -------
 Mr. Rajiv Narula with Mr. Tarang Jagtiani i/by M/s Jhangiani Narula and
 Associates, Advocate for the Plaintiffs.
 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 : 11 JANUARY, 2024.

P.C. :

1. Mr. Narula, learned counsel for the Plaintiffs has commenced his

arguments in rejoinder. For Mr. Narula to conclude his arguments, list on

29th January, 2024.

(ABHAY AHUJA, J.)

Priya R. Soparkar 1 of 1