Arora Fibres Limited vs Shree Tirupati Greenfield Developers
2025 Latest Caselaw 2236 Bom

Bombay High Court

Arora Fibres Limited vs Shree Tirupati Greenfield Developers on 13 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                           16-COMSS-24-2024.doc


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

                 COMMERCIAL SUMMARY SUIT NO.24 OF 2024

 ARORA FIBRES LIMITED                                 )...PLAINTIFF
          V/s.
 SHREE TIRUPATI GREENFIELD DEVELOPERS  )
 AND OTHERS                            )...DEFENDANTS
                            WITH
            SUMMONS FOR JUDGMENT NO. 1 OF 2025
                             IN
          COMMERCIAL SUMMARY SUIT NO.24 OF 2024

 Ms.Ankita Singhania a/w. Ms.Aishwaryajeeta Tawde i/by Kanga & Co.,
 Advocate for the Plaintiff.
 Mr.Simil Purohit i/by Mr.Saurabh Oka, Advocate for the Defendants.


                               CORAM    :     ABHAY AHUJA, J.

                               DATE     :     13th AUGUST 2025

 P.C. :

1. When the matter is called out, Mr.Simil Purohit, learned Senior

Counsel, appears for the Defendants and seeks some time to file an

application seeking condonation of delay in filing a reply to the

Summons for Judgment under Order 37 Rule 3(7) of the Code of Civil

Procedure, 1908 ("CPC").

16-COMSS-24-2024.doc

2. Ms.Singhania, learned Counsel appearing for the Plaintiff, does

not raise any particular objection.

3. At their joint request, list on 24th September 2025.

(ABHAY AHUJA, J.)

ARTI VILAS KHATATE