Bombay High Court
Tiscon Realty Private Limited vs C. G. Edifice And 2 Ors on 29 November, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
12-sj-73-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUMMONS FOR JUDGMENT NO.73 OF 2021
IN
COMMERCIAL SUMMARY SUIT NO.34 OF 2021
Tiscon Realty Private Limited ...Plaintiff
vs.
VISHAL C.G. Edifice and Others ...Defendants
SUBHASH
PAREKAR
Digitally signed by
Ms. Aditi Naikare i/b. Mr. Pradeep Thorat, for the Plaintiff
VISHAL SUBHASH
PAREKAR
Mr. Aditya Pratap, for the Defendants.
Date: 2022.11.30
10:43:22 +0530
CORAM : N. J. JAMADAR, J.
DATE : NOVEMBER 29, 2022
P.C.:
1. Heard the learned counsel for the parties.
2. The learned counsel for the defendants seeks time to file affidavit in sur-rejoinder as, according to him, new facts have been pleaded in the affidavit in rejoinder.
3. One weeks time is granted to the defendants to file affidavit in sur-rejoinder.
4. Let the affidavit in sur-rejoinder be filed and copy served on the plaintiff.
5. Summons for Judgment be listed for hearing on 2 nd January, 2023.
(N. J. JAMADAR, J.)
Vishal Parekar, P.A. ...1