Anchor Leasing Pvt Ltd vs Ruparel Infra And Realty Pvt Ltd
2024 Latest Caselaw 24968 Bom

Bombay High Court

Anchor Leasing Pvt Ltd vs Ruparel Infra And Realty Pvt Ltd on 28 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                              926-SJ-9-2024.doc


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

                    SUMMONS FOR JUDGMENT NO. 9 OF 2024

 ANCHOR LEASING PVT. LTD.                             )...PLAINTIFF
          V/s.
 RUPAREL INFRA AND REALTY PVT. LTD.                   )...DEFENDANT

 Mr.Abhishek Adke, Advocate for the Plaintiff.
 Ms.Ishani Khanwilkar i/by Ms.Alvina Castelino, Advocate for the
 Defendant.

                               CORAM   :      ABHAY AHUJA, J.

                               DATE    :      28th AUGUST 2024

 P.C. :

1. Ms.Khanwilkar, learned Counsel, appears for the Defendant and

submits that while she has received copy of the rejoinder filed on

behalf of the Plaintiff, however, she has instructions to propose a

settlement.

2. Mr.Adke, learned Counsel for the Plaintiff, submits that the

proposal for settlement is coming up for the first time, and that, this

Court grant some time to take instructions in the matter. Let

instructions to settle the matter be taken by the next date.

926-SJ-9-2024.doc

3. List on 18th September 2024 on the Supplementary board.

4. Let the parties exchange without prejudice proposals.

5. Registry to accept the reply and rejoinder.

(ABHAY AHUJA, J.)