Bombay High Court
Savita Hemrajani vs Abhishek Satish Agicha And Anr on 4 March, 2021
Author: K.R.Shriram
Bench: K.R.Shriram
1/1 14 COMSS-4-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUMMARY SUIT NO. 4 OF 2021
Savita Hemrajani ... Plaintiff
V/s.
Abhishek Satish Agicha and Anr. ...Defendants
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Ms. Lata Dhruv a/w Ms. Heenal Desai i/b Dhru and Co. for plaintiff.
None for defendant.
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CORAM : K.R.SHRIRAM, J.
DATED : 4th MARCH, 2021. P.C. :
. Ms. Dhruv is praying that suit be listed for Ex-parte decree because the summons which were sent, came back as "unclaimed intimation posted" and defendants have not filed vakalatnama within ten days. In my view "unclaimed intimation posted" is not good service. I find that defendants are based in Mumbai. Plaintiff shall serve summons on defendants within three weeks from today and file affidavit of service. Registry to assign the returnable date suitably. Liberty to plaintiff to serve defendants through their registered clerk.
(K.R. SHRIRAM, J.) Purti Parab ::: Uploaded on - 05/03/2021 ::: Downloaded on - 05/03/2021 21:51:20 :::