Chanchal Damji Savla vs Pearl Infras
2024 Latest Caselaw 148 Bom

Bombay High Court

Chanchal Damji Savla vs Pearl Infras on 3 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                          19-IAL-19096-2023.doc


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

                  INTERIM APPLICATION (L) NO.19096 OF 2023
                                    IN
                 COMMERCIAL SUMMARY SUIT NO. 15 OF 2023

 PEARL INFRAS AND OTHERS                             )...APPLICANTS

                    IN THE MATTER OF
 CHANCHAL DAMJI SAVLA                                )...PLAINTIFF

          V/s.

 PEARL INFRAS AND OTHERS                             )...DEFENDANTS

 Mr.Nigel Quraishy i/by Mr.Garfield Mendonca, Advocate for the
 Plaintiff.
 Ms.Sakina Electricwala i/by Dhruve Liladhar & Co., Advocate for the
 Defendants no.1 to 5 (Applicant in IA).
 Mr.Dushyant Krishnan i/by Mr.Sushmit Phatale, Advocate for the
 Defendant no.6.

                               CORAM   :     ABHAY AHUJA, J.

                               DATE    :     3rd JANUARY 2024

 P.C. :

1. When the matter is called out, learned Counsel for the parties

submit that Mediation is still under way and the parties are optimistic

about working out the settlement and that this Interim Application be

listed along with the Suit on 31st January 2024.

19-IAL-19096-2023.doc

2. List on 31st January 2024 along with Commercial Summary Suit

No.15 of 2023 and connected Summons for Judgment.

3. Let replies / rejoinders be filed by the next date with copies to

the other side.

(ABHAY AHUJA, J.)