Bombay High Court
Soni Vijay Kalal vs Vijay Nandu Kalal on 12 September, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
31-MCA-130-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS CIVIL APPLICATION NO.130 OF 2023
SONI VIJAY KALAL )...APPLICANT
V/s.
VIJAY NANDU KALA )...RESPONDENT
Mr.K.K.Dubey, Advocate for the Applicant.
Mr.Harshad Wagh, Advocate for the Respondent.
CORAM : ABHAY AHUJA, J.
DATE : 12th SEPTEMBER 2023
P.C. :
1. Mr.Dubey, learned Counsel for the Applicant seeks leave of this Court to amend the Application to bring in details of the Application filed on 23rd January 2023 for setting aside the ex-parte proceedings.
2. Let the amendment be carried out within a period of one week. Let the amended copy be served on the other side within a period of one week thereafter.
3. In the meanwhile, ad-interim order granted earlier to continue till the next date except to the extent of hearing of the Application for setting aside the ex-parte proceedings dated 23rd January 2023.
4. List on 6th October 2023.
(ABHAY AHUJA, J.) avk 1/1 Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 12/09/2023 19:21:03