Anchor Leasing Pvt Ltd vs Ruparel Infra And Realty Pvt Ltd
2025 Latest Caselaw 3707 Bom

Bombay High Court

Anchor Leasing Pvt Ltd vs Ruparel Infra And Realty Pvt Ltd on 20 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                        5 SJ 9-24 @ COMSS 73-23.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         ORDINARY ORIGINAL CIVIL JURISDICTION
                                        SUMMONS FOR JUDGMENT NO. 9 OF 2024

                     Anchor Leasing Pvt. Ltd.                                       ...Plaintiff
                          V/s.
                     Ruparel Infra and Realty Pvt. Ltd.                             ...Defendant

                                                     WITH
                                      COMMERCIAL SUMMARY SUIT NO. 73 OF 2023

                     Mr. Cyrus Ardeshir, Senior Advocate with Mr. Abhishek Adke for the
                     Plaintiff.
                     Mr. Parimal K. Shroff with Mr. D. V. Deokar and Mr. D. Parikh i/b Ms.
                     Punam Shinde for the Defendant.
                     Mr. Amit Ruparel, Director present.

                                                   CORAM    :      ABHAY AHUJA, J.

                                                   DATE     :      20th AUGUST 2025
                     P.C. :

1. When the matter is called out, Mr. Shroff, learned Counsel

appears for the Defendant and seeks some accommodation in the

matter submitting that the lead Counsel is not available at the moment.

2. Mr. Ardeshir, learned Senior Counsel appearing for the Plaintiff

has no particular objection, however, submitting that some time be

granted to file further rejoinder to the further affidavit in reply filed on

behalf of the Defendant.

3. Let the further rejoinder be filed within a period of two weeks

Digitally signed by with copy to the other side. List the Summons for Judgment on 1st NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2025.08.20 16:23:12 October, 2025. +0530

5 SJ 9-24 @ COMSS 73-23.doc

4. It is made clear that no further extension of time would be

granted.

5. After this order has been passed, Mr. Shroff, learned Counsel

appearing for the Defendant submits that if the Plaintiff were to give no

objection, the ready flats in the building can be sold and the monies

can be deposited in the Court to the credit of the Plaintiff.

6. Mr. Ardeshir, learned Senior Counsel appearing for the Plaintiff

submits that let the Defendant maintain status-quo in respect of the

flats in the building and to make a proposal with respect to the

submissions made by Mr. Shroff.

7. Having heard the learned Counsel, this Court directs that the

status-quo be maintained with respect to the flats in the subject

buiding, which is mortaged to the Plaintiff and in the meanwhile and

without prejudice the rights and contentions of the parties, the parties

are at liberty to amicably settle the matter.

(ABHAY AHUJA, J.)