Housing Development Finance ... vs Solaris Development Private ...
2022 Latest Caselaw 8006 Bom

                                                  26-SJ-19-21+.DOC

                                                   Sayali Upasani


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


          SUMMONS FOR JUDGMENT NO.19 OF 2021
                                IN
        COMMERCIAL SUMMARY SUIT NO.46 OF 2021


Housing Develpment Finance Corporation               ... Plaintiff
Ltd
                   Versus
Solaris Developers Pvt Ltd & Anr                  ...Defendants

Ms. Jyoti Sanap i/b Ms. S.V. Deshpande & Co., for Plaintiff
None for Defendants

                             CORAM:     N. J. JAMADAR, J.

                             DATED :    18th August, 2022

PC:-

1. None present for the defendants.

2. By an order dated 2nd August, 2021, this Court had granted

two weeks time to the defendants to file an affidavit-in-reply

seeking leave to defend.

3. The learned Counsel for the plaintiff submits that the

plaintiff has not been served with copy of the affidavit-in-reply

seeking leave to defend the suit.

4. With a view to provide another opportunity to the

defendants, the summons for judgment be posted on 14 th

26-SJ-19-21+.DOC

September, 2022.

5. It is made clear that if none appears for the defendants, the

Court would be constrained to pass an appropriate order.

6. List on 14th September, 2022.

[N. J. JAMADAR, J.]