K. M. M. Prasanna vs Meenal Baghel And 4 Ors
2025 Latest Caselaw 3776 Bom

Bombay High Court

K. M. M. Prasanna vs Meenal Baghel And 4 Ors on 21 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                22-S-610-2017.doc


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

                               SUIT NO. 610 OF 2017

 K. M.M. PRASANNA                                       )...PLAINTIFF
          V/s.
 MEENAL BAGHEL AND OTHERS                               )...DEFENDANTS

 Mr.Pratik Thakkar a/w. Mr.Vikrantsingh Negi and Mr.Sourabh Arora
 i/by DSK Legal, Advocate for the Plaintiff.
 Mr.Surel Shah, Senior Advocate i/by Mr.Swaraj Jadhav, Advocate for
 the Defendants.

                               CORAM      :    ABHAY AHUJA, J.

                               DATE       :    21st AUGUST 2025
 P.C. :

1. When the matter is called out, Mr.Pratik Thakkar, learned

Counsel, appears for the Plaintiff and submits that the matter be listed

for ex-parte judgment under Order VIII Rule 10 of the Code of Civil

Procedure, 1908 ("CPC") as no written statement has been filed.

2. Mr.Surel Shah, learned Senior Counsel, appearing for the

Defendants submits that since objections could not be removed in time,

the Interim Applications seeking condonation of delay in filing the

written statements have been dismissed, as the objections have been

notified later and that some time be granted to have the same restored.

22-S-610-2017.doc

3. It is observed that none of the Interim Applications are on board.

4. The learned Court Associate informs that the Interim

Applications have been disposed of pursuant to the self operative order.

5. Be that as it may, list on 9th October 2025.

(ABHAY AHUJA, J.)

ARTI VILAS KHATATE