Urban Infrastructure Venture ... vs Neelkanth Kalindi Realtors ...
2021 Latest Caselaw 6474 Bom

sg                                                               4. comss63-14.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                             ORDINARY ORIGINAL CIVIL JURISDICTION

                      COMMERCIAL SUMMARY SUIT NO.63 OF 2014
                                     WITH
                      COMMERCIAL SUMMARY SUIT NO.64 OF 2014
                                     WITH
                      COMMERCIAL SUMMARY SUIT NO.119 OF 2014
                                     WITH
                      INTERIM APPLICATION NO.2185 OF 2020
                                      IN
                        SUMMONS FOR JUDGMENT NO.54 OF 2014
                                     WITH
                      INTERIM APPLICATION NO.2187 OF 2020
                                      IN
                        SUMMONS FOR JUDGMENT NO.53 OF 2014
                                     WITH
                      INTERIM APPLICATION NO.2189 OF 2020
                                      IN
                        SUMMONS FOR JUDGMENT NO.51 OF 2014

Urban Infrastructure Venture Capital Ltd.                     ...Plaintiff
           vs.
Neelkanth Soham Developers Pvt. Ltd. And 6 Ors.               ...Defendants

                                      .....
Mr. N.H. Seervai, Senior Advocate, a/w. Mr. Aditya Bapat, i/b. Junnarkar &
Associates, for the Plaintiff/Applicant.

Mr. Gaurav Joshi, Senior Counsel, a/w. Mr. Rohaan Cama, Counsel, Mr.
Kazan Shroff and Mr. Murtuza Federal, i/b. M/s. Federal and Company, for
Defendant No.1/Respondent No.1.

Mr. Dinyar Madon, Senior Counsel, a/w. Mr. J.S. Kini, i/b. Suresh Dubey,
for Defendant Nos. 2 to 7.
                                 ....

                                      CORAM : S.C. GUPTE, J.

DATED : 19 APRIL 2021

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sg 4. comss63-14.doc

P.C. :

. These commercial summary suits and interim applications have been wrongly shown on board for settlement/consent terms. The interim applications in these three suits, which seek recall of orders of unconditional leave to defend, passed on summonses for judgment taken out in the suits, have to be argued. Mr. Seervai, learned Senior Counsel appearing for the Applicant/original Plaintiff, seeks time to file a rejoinder. Rejoinder to be filed within three weeks. The commercial summary suits together with the interim applications to come up on board for hearing on 8 June 2021.

( S.C. GUPTE, J. )

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