Runwal Developers Pvt. Ltd vs Accord Estates Pvt. Ltd
2024 Latest Caselaw 22652 Bom

Bombay High Court

Runwal Developers Pvt. Ltd vs Accord Estates Pvt. Ltd on 5 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

2024:BHC-OS:11740


                                                                             958-COMSS-89-2021.doc


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

                                    COMMERCIAL SUMMARY SUIT NO. 89 OF 2021

                    RUNWAL DEVELOPERS PVT. LTD                           )...PLAINTIFF
                             V/s.
                    ACCORD ESTATES PVT. LTD                              )...DEFENDANT
                                                     WITH
                                     SUMMONS FOR JUDGMENT NO.80 OF 2021
                                                      IN
                                    COMMERCIAL SUMMARY SUIT NO.89 OF 2021
                                                     WITH
                                      INTERIM APPLICATION NO.1751 OF 2021
                                                      IN
                                    COMMERCIAL SUMMARY SUIT NO.89 OF 2021

                    Mr.Devansh Shah i/b Vidhi Partners, Advocate for the Plaintiff.
                    Mr.Nirav Shah i/b Little and Co., Advocate for the Defendant.

                                               CORAM       :     ABHAY AHUJA, J.

                                               DATE        :     5th AUGUST 2024

                    P.C. :

1. Mr.Devansh Shah, learned Counsel, appears for the Plaintiff and

submits that he has instructions to withdraw the suit and to file an

appropriate application before the National Company Law Tribunal.

2. Mr.Nirav Shah, learned Counsel, appearing for the Defendant has

no objection.

958-COMSS-89-2021.doc

3. The suit is, accordingly, disposed as withdrawn.

4. Connected Summons for Judgment and Interim Application also

to stand accordingly disposed.

5. Refund of Court fees as per Rules.

(ABHAY AHUJA, J.)