63 Moons Technologies Limited vs Dewan Housing Finance ...
2022 Latest Caselaw 5242 Bom

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


                                        SUMMONS FOR JUDGMENT NO.87 OF 2019
                                                             IN
                                      COMMERCIAL SUMMARY SUIT NO.1332 OF 2019


                    63 Moons Technologies Limited                            .. Applicant/ Plaintiff
                             v/s.
                    Dewan Housing Finance Corporation Limited                       .. Defendant



                    Mr. Rahul Sarda a/w Manik Joshi, Manthul Bajpai, Vnishabh Vig for the
                    plaintiff.
                    Mr. Rujhabh Parekh i/b. ABH Law LLP for the defendant.


                                                               CORAM : A. K. MENON, J.

DATED : 9TH JUNE, 2022.

P.C. :

1. Mr. Sarda states that there is a resolution plan which had been

approved in the case of defendant that is not subject matter of

challenge. The challenge lies before the Supreme Court and the

matter is pending. He states that he is withdrawing the

application with liberty to file a fresh, if so advised.

Digitally signed by

SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.06.10 15:27:07 +0530

24.sj-87-19.doc wadhwa

2. Accordingly, Summons for Judgment is dismissed as withdrawn.

3. Liberty is granted to file a fresh Summons for Judgment if the

occasion so arises.

(A. K. MENON, J.)

24.sj-87-19.doc wadhwa