Green Square vs Red Bricks Pvt. Ltd
2024 Latest Caselaw 487 Bom

Bombay High Court

Green Square vs Red Bricks Pvt. Ltd on 9 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        1              27 sj 5-24 in comss 19-23-os.doc


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

                        SUMMONS FOR JUDGMENT NO.5 OF 2024
                                       IN
                       COMMERCIAL SUMMARY SUIT NO.19 OF 20 23

 Green Square                                     ... Plaintiff
       Vs.
 Red Bricks Private Limited and anr.              ... Defendants
                                       -------
 Mr. V. S. Kapse with Mr. Sameer R. Bhalekar, Advocates for the Plaintiff.
 Ms. Vijaya Ingule i/by Mr. Rupesh Mandhare, Advocates for the Defendants.
                                     -------
                            CORAM :   ABHAY AHUJA, J.

                            DATE :    09 JANUARY, 2024.
 P.C. :

1. When the matter is called out, Ms. Vijaya Ingule, learned counsel

for the Defendants points out that there is an Interim Application under

Order VII Rule 11 of the Code of Civil Procedure, 1908 ("CPC") seeking

rejection of the plaint on the ground that mandatory pre-institution

mediation has not been complied with prior to the filing of the suit. Mr. V.

S. Kapse, learned counsel for the Plaintiff seeks some time to consider his

position and to revert on the same.

2. Registry to accept the reply to the Summons for Judgment.

3. At the request of the learned counsel for the Plaintiff, list on 17 th

January, 2024.

                                                  (ABHAY AHUJA, J.)


   Priya R. Soparkar                                                                  1 of 1