Idbi Trusteeship Services ... vs Hubtown Limited
2022 Latest Caselaw 484 Bom

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                             ORDINARY ORIGINAL CIVIL JURISDICTION

                                         COMMERCIAL SUMMARY SUIT NO. 127 OF 2014

                                                              WITH

                                          COMMERCIAL SUMMARY SUIT NO. 62 OF 2013

                                                              WITH

                                                NOTICE OF MOTION NO. 208 OF 2016



                        IDBI Trusteeship Services Ltd.                                ...       Plaintiff
                                 vs.
                        Hubtown Limited                                               ...       Defendant


                        Mr. Aditya Mehta a/w. Mr. Pritvish Shetty and Ms. Saloni Jain i/b. Cyril
                        Amarchand Mangaldas for the Plaintiff.
                        Mr. Prakash Shinde a/w. Ms. Niyati Merchant i/b. MDP & Partners for the
                        Defendant.


                                                                 CORAM : A. K. MENON, J.

DATED : 13th JANUARY, 2022 [ THROUGH VIDEO CONFERENCE ] P.C. :

1. Mr. Mehta and Mr. Shinde state that notwithstanding the suit being

expedited parties are in settlement talks and they seek an adjournment by

consent. The Supreme Court had directed that the suit be tried expeditiously

and should be disposed preferably within one year within the date of

judgment. Four years down the line the matter is still not settled. Digitally signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI 1/2 Date:

2022.01.14 15-COMSS-127-2014-COMSS-62-2013.odt 16:43:48 +0530 rrpillai

2. In these circumstances the plaintiff states that several suits between

these plaintiffs and defendants are subject matter of settlement talks. They

undertake to file affidavits setting out the stage of settlement and reasons why

they are unwilling to proceed with the suit as on date. Let such affidavits be

filed on or before 21st January, 2022.

3. List on 27th January, 2022.

(A. K. MENON, J.)

15-COMSS-127-2014-COMSS-62-2013.odt rrpillai