Coppershmith Energies And ... vs Dimension Housing Realty Llp And 2 ...
2022 Latest Caselaw 10131 Bom

                                                                          19-SJ-67-21+.DOC

                                                                              Sayali Upasani



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   ORDINARY ORIGINAL CIVIL JURISDICTION
SANTOSH
SUBHASH
KULKARNI
Digitally signed by
                               SUMMONS FOR JUDGMENT NO. 67 OF 2021
SANTOSH SUBHASH
KULKARNI
Date: 2022.10.07
                                              IN
11:44:53 +0530
                              COMMERCIAL SUMMARY SUIT NO. 47 OF 2021

                      M/s Coppersmith Energies & Project Pvt Ltd           ...Applicant
                      In the matter between
                      M/s Coppersmith Energies & Project Pvt Ltd            ...Plaintiff
                                            Vs
                      Dimension Housing Realty LLP & Ors                  ...Defendant

                      Mr. J. P. Sen, Senior Advocate a/w Vaibhav Ghogre i/b Govind
                            Solanke, for Plaintiff.
                      Mangal Bhandari i/b Pranjali Bhandari, for Defendant.

                                             CORAM:       N. J. JAMADAR, J.

                                             DATED :      3rd OCTOBER, 2022

                      PC:-

1 Heard the learned Counsels for the parties.

2 Mr. Sen, the learned Senior Counsel for the plaintiff, on

instructions, submits that the plaintiff is not averse to

grant unconditional leave to the defendant to defend the

suit.

3 In view of the aforesaid statement, unconditional leave is

granted to the defendant to defend the suit.

4 The defendant shall file written statement within a period of

30 days.

19-SJ-67-21+.DOC

5 All the defences including the issue of payment of

appropriate Court fees are kept open and the defendant is

at liberty to take all the defences available in law.

6 It is further clarified that in view of the grant of

unconditional leave, the provisions of Order XXXVII Rule 7

of the Code, shall govern the further proceedings in the

suit.

7 Summons for judgment stands disposed.

[N. J. JAMADAR, J.]