Ecap Equities Ltd vs Variegate Real Estate Private Limited
2024 Latest Caselaw 24482 Bom

Bombay High Court

Ecap Equities Ltd vs Variegate Real Estate Private Limited on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                   910. SJ 3-24 in COMSS 35-23 @ IAL 29159-23 in SJ 3-24.doc


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

                                       SUMMONS FOR JUDGMENT NO. 3 OF 2024
                                                      IN
                                      COMMERCIAL SUMMARY SUIT NO. 35 OF 2023

                     ECAP Eqities Ltd.                                                       ...Plaintiff
                           V/s.
                     Variegate Real Estate Private Limited                                   ...Defendant

                                                        WITH
                                      INTERIM APPLICATION (L) NO. 29159 OF 2023
                                                         IN
                                        SUMMONS FOR JUDGMENT NO. 3 OF 2024

                     Mr. Jehaan Mehta with Mr. Sunil Tilokchandani and Ms. Dhrishti
                     Bhindora i/b Manilal Kher Ambalal, Advocate for the Plaintiff.
                     Mr. Ashwin Hirulkar i/b Agarwal and Dhanuka Legal , Advocate for the
                     Defendant.

                                               CORAM       :        ABHAY AHUJA, J.

DATE : 20th AUGUST, 2024

P.C. :

1. Mr. Hirulkar, learned Counsel appears for the Defendant and

once again seeks some time to take instructions in the matter.

2. Mr. Mehta, learned Counsel appears for the Plaintiff and submits

that he is ready to go on with the matter.

Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2024.08.20 18:30:55

3. List on 12th September, 2024.

+0530

910. SJ 3-24 in COMSS 35-23 @ IAL 29159-23 in SJ 3-24.doc

4. Mr. Mehta, learned Counsel for the Applicant submits that 12 th

September, 2024 is inconvenient for the Counsel and some other date

be granted. Accordingly, list on 19th September, 2024 along with

Interim Application No.2527 of 2023.

(ABHAY AHUJA, J.)

Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2024.08.20 18:30:03 +0530