Housing Development Finance ... vs Solaris Development Private Limited ...
2023 Latest Caselaw 12082 Bom

Bombay High Court

Housing Development Finance ... vs Solaris Development Private Limited ... on 4 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                           1      23 sj 19-21 in comss 46-21-os.doc


                       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 Development Finance Corporation Limited ... Plaintiff
        Vs.
 Solaris Developers Private Limited and anr.     ... Defendants

                                      -------
 Mr. Nikhil Rajani with Mr. Shreyansh Desai i/by M/s V. Deshpande and Company,
 Advocates for the Plaintiff.
 None for the Defendants.
                                      -------

                           CORAM :       ABHAY AHUJA, J.

                           DATE :        04 DECEMBER, 2023.
 P.C. :

1. Mr. Nikhil Rajani, learned counsel appears for the Plaintiff and submits

that the debts have been assigned by the Plaintiff in favour of ACRE pursuant to

a Deed of Assignment and the learned counsel seeks to file an Interim

Application in this regard.

2. Let the Interim Application be taken out by the next date with a copy to

the other side.

3. List on 8th January, 2024.

                                                    (ABHAY AHUJA, J.)



   Priya R. Soparkar                                                                    1 of 1