Ekta Housing Pvt Ltd vs Shradha Shelters Private Limited
2024 Latest Caselaw 13950 Bom

Bombay High Court

Ekta Housing Pvt Ltd vs Shradha Shelters Private Limited on 3 May, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                   942-comss-47-2023.doc


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

                                       COMMERCIAL SUMMARY SUIT NO.47 OF 2023

                       EKTA HOUSING PVT LTD                                  )...PLAINTIFF
                            V/s.
                       SHRADHA SHELTERS PRIVATE LIMITED                      )...DEFENDANT

                                                          WITH
                                           INTERIM APPLICATION NO.920 OF 2024
                                                          WITH
                                         INTERIM APPLICATION (L) NO.2333 OF 2024
                                                          WITH
                                          SUMMONS FOR JUDGMENT NO.4 OF 2024
                                                          WITH
                                        INTERIM APPLICATION (L) NO.21357 OF 2023
                                                          WITH
                                           INTERIM APPLICATION NO.920 OF 2024

                       Mr. Zal Andhyarujina, Senior Advocate (through VC) with Mr. Mani
                       Thevar i/b Ganesh & Co. for Plaintiff.
                       Mr. Gaurav Joshi, Senior Advocate (through VC) with Ms. Pooja
                       Kshirsagar, Ms. Tanisha Choudhary and Mr. Laxman Jain i/b Mr. Yogesh
                       Adhia for Defendant No. 1.
                       Mr. Yash Manaya with Mr. Krishkumar Jain, Mr. Kalpesh Bondre i/b Mr.
                       Ritesh Jain for Defendants No. 2 and 3.


 NIKITA                                              CORAM    :     ABHAY AHUJA, J.

YOGESH GADGIL DATE : 3rd MAY, 2024

P.C. :

1. Pursuant to the order dated 19th April, 2024, when the matter is

called out, since it is 6.20 p.m., both the learned Senior Counsel agree

that the matter be listed after vacation on 12 th June, 2024 for Mr. Joshi,

942-comss-47-2023.doc

learned Senior Counsel to conclude his arguments and for Mr.

Andhyarujina and Mr. Kapadia, learned Senior Counsel to respond.

2. List on 12th June, 2024 at 2.30 p.m.

3. Registry is directed to accept the affidavits in interim application

no. 920 of 2024 and interim application (L) no. 2333 of 2024.

(ABHAY AHUJA, J.)