Housing Development Finance ... vs Solaris Development Private ...
2023 Latest Caselaw 10394 Bom

                                          1             16 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 i/by M/s V. Deshpande and Company, Advocate for the Plaintiff.
None for the Defendants.

                                              -------

                          CORAM :      ABHAY AHUJA, J.

                          DATE :       09 OCTOBER, 2023.


P.C. :

1. On 18th August, 2022, the following order was passed :-

"1. None present for the defendants.

2. By an order dated 2nd August, 2021, this Court had granted two weeks time to the defendants to file an affidavit-in-reply seeking leave to defend.

3. The learned Counsel for the plaintiff submits that the plaintiff has not been served with copy of the affidavit-in-reply seeking leave to defend the suit.

4. With a view to provide another opportunity to the defendants, the summons for judgment be posted on 14th September, 2022.

5. It is made clear that if none appears for the defendants, the Court would be constrained to pass an appropriate order.

  Priya R. Soparkar                                                                         1 of 2
                                                                          2         16 sj 19-21 in comss 46-21-os.doc


                                            6. List on 14th September, 2022."

2. When the matter is called out, Mr.Nikhil Rajani, learned counsel appears

for the Plaintiff and submits that till date no reply has been filed and the matter

be listed for hearing of the Summons for Judgment.

3. List on 23rd October, 2023 for hearing of the Summons for Judgment.

4. Mr. Rajani to intimate the Defendants of the next date.

                                                                                   (ABHAY AHUJA, J.)




                                  Priya R. Soparkar                                                                    2 of 2


Signed by: Nikita Gadgil

Designation: PA To Honourable Judge Date: 11/10/2023 13:34:51