Ecap Equities Ltd vs Variegate Real Estate Private Limited
2024 Latest Caselaw 2068 Bom

Bombay High Court

Ecap Equities Ltd vs Variegate Real Estate Private Limited on 23 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                  22-SJ-3-2024.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                        IN ITS COMMERCIAL DIVISION
                    SUMMONS FOR JUDGMENT NO.3 OF 2024

 ECAP EQUITIES 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 a/w. Ms.Dhrishti Bhindara i/by Manilal Kher Ambalal
 & Co., Advocate for the Plaintiff.
 Ms.Sakshi Dube i/by Agarwal and Dhanuka Legal, Advocate for the
 Defendant.

                           CORAM    :     ABHAY AHUJA, J.

                           DATE     :     23rd JANUARY, 2024

 P.C. :

1. At the request of Ms.Dube, learned Advocate for the Defendant,

who seeks accommodation on the ground of Counsel

unavailability, list on 16th February 2024.

2. Mr.Mehta, learned Advocate for the Plaintiff does not raise any

particular objection.

(ABHAY AHUJA, J.)