Nitin Dattaram Samant vs K G Millennium Realtors Private ...
2023 Latest Caselaw 2972 Bom

2023:BHC-OS:2002-DB                                       1/2            15-IAL-7171-2023 @ IAL-7481-2023.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                PURTI                 ORDINARY ORIGINAL CIVIL JURISDICTION
                PRASAD
                PARAB
                Digitally signed
                by PURTI
                                     INTERIM APPLICATION (L) NO. 7171 OF 2023
                PRASAD PARAB
                Date: 2023.03.29
                10:28:44 +0530
                                                       IN
                                     COMMERCIAL APPEAL (L) NO. 6906 OF 2023

           Samarth Erectors And Developers
           and Ors.                                                   ....Applicant/Appellant
                 V/s.
           K.G. Millennium Realtors Private Limited
           and Ors.                                                   ...Respondents

                                                   ALONGWITH
                                     INTERIM APPLICATION (L) NO. 7481 OF 2023
                                                       IN
                                     COMMERCIAL APPEAL (L) NO. 7340 OF 2023

           Nitin Dattaram Samant                                      ....Applicant/Appellant
                 V/s.
           K.G. Millennium Realtors Private Limited
           and Ors.                                                   ...Respondents

                                                 ----
           Mr. Milan Desai i/b Mr. T.R. Patel for Applicant/Appellant in IA (L) No.7171
           of 2023.
           Mr. Y.R. Shah for Applicant/Appellant in IA No. 7481 of 2023.
           Mr. Kevic Setalvad, Senior Counsel a/w Mr. Vimal Khandare i/b M.V. Kini &
           Co. for Respondent Nos.1 to 3.
                                                 ----

                                                       CORAM : K.R. SHRIRAM &
                                                               RAJESH S. PATIL, JJ.

DATED : 27th MARCH 2023

P.C. :

1. Both the appeals are impugning an order passed by the learned

single Judge in a Commercial Summons for Judgment granting conditional

leave to defend. Mr. Desai and Mr. Shah state that in view of the judgment

of the Division Bench of this court in Skill Himachal Infrastructure &

Purti Parab

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Tourism Ltd. And Ors. Vs. IL & FS Financial Services Ltd.1 liberty be given to

appellants to withdraw the appeals with liberty to take such further steps as

adviced in accordance with law.

2. Both the Appeals dismissed as withdrawn with liberty as

prayed.

3. Consequently, all Interim Applications stand disposed.

(RAJESH S. PATIL, J.) (K.R. SHRIRAM, J.)

1 2022 SCC Online Bom 3152 Purti Parab