Ashwin Khater And Anr vs Avinash Khater And 3 Ors
2025 Latest Caselaw 2237 Bom

Bombay High Court

Ashwin Khater And Anr vs Avinash Khater And 3 Ors on 13 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                           2-SJ-8-2021.doc


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           Digitally
           signed by
                                            ORDINARY ORIGINAL CIVIL JURISDICTION
           KANCHAN
KANCHAN    PRASHANT
PRASHANT   DHURI
DHURI      Date:
           2025.08.13
                                                       IN ITS COMMERCIAL DIVISION
           19:46:08
           +0530
                                            SUMMONS FOR JUDGMENT NO. 8 OF 2021
                                                                   IN
                                         COMMERCIAL SUMMARY SUIT NO. 12 OF 2021
                         Ashwin Khater and another                                ... Plaintiff
                                  Versus
                         Avinash Khater and others                                ... Defendants
                                                                 WITH
                                             INTERIM APPLICATION NO. 2720 OF 2025
                                                                   IN
                                            SUMMONS FOR JUDGMENT NO. 8 OF 2021
                                                         ............
                         Mr. Rashmin Khandekar alongwith Ms. Rajvi Mehta instructed by Vashi
                         and Vashi, Advocate for the Plaintiffs.
                         Mr. Dharam Jumani alongwith Mr. Akash Agarwal instructed by Aagam
                         Doshi, Advocate for Defendant No.1.
                         Mr. Nausher Kohli instructed by Mr. Manoj Pandit, Advocate for
                         Defendant No. 4.
                                                         ............

                                                                CORAM     :       ABHAY AHUJA, J.

                                                                DATE      :       13 AUGUST 2025

                         P.C. :

1. Pursuant to the earlier orders of this Court, today when the

matter is called out, Mr. Kolhi, learned Counsel, has concluded his

arguments on behalf of the Defendant No.4.

2-SJ-8-2021.doc

2. Mr. Khandekar, learned Counsel, has also substantially

concluded his arguments in rejoinder.

3. For Mr. Khandekar to conclude, list on 15th September 2025 as

part-heard.

(ABHAY AHUJA, J.)