Ajmera Realty And Infra India Limited vs Nikhil Dharamdas Shah
2026 Latest Caselaw 5153 Bom

Bombay High Court

Ajmera Realty And Infra India Limited vs Nikhil Dharamdas Shah on 15 May, 2026

Author: R. I. Chagla

Bench: R. I. Chagla

  2026:BHC-OS:12429
                                                                                     P1-COMM. SUIT-49-2025 OS.doc
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2026.05.15
           19:25:16
           +0530
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                ORDINARY ORIGINAL CIVIL JURISDICTION

                                                       COMMERCIAL SUIT NO.49 OF 2025

                              Ajmera Realty and Infra India Limited                  ...Plaintiff
                                    Versus
                              Nikhil Dharamdas Shah & Ors.                           ...Respondents
                                                            __________

                              Adv. Archit Rao for the Plaintiff.
                              Mr. Dhavall Gandhy i/b. Tushar Goradia, for the Defendant No.1.
                              Adv. Fatena Kothari for Defendant No.2.
                              Ms. Aarushi Yadav i/b. R.S. Justicia Law Chambers for Defendant No.3.
                                                              __________

                                                             CORAM :    ADVAIT M. SETHNA, J.

DATE : 15 MAY 2026 (VACATION COURT)

P.C.:

1. Mentioned. Not on board. Taken on board.

2. The Appellant has moved an application/praecipe for speaking to

the minutes of the order dated 14 May 2026.

3. In paragraph 1 line 2 of the said order, delete the words, "the

Plaintiff (Original Defendant No.1)" which may be substituted by

"Defendant No.1" to be read accordingly.

4. In paragraph 6 line 3, delete the words, "the Original" before the

word, "Defendant No.1" and the word, "the Plaintiff". The said line

would now read as

"Learned counsel for the parties invite the attention of this Court to paragraph 6 of the Consent Terms which refers to a pending suit No.317 of 2025, filed against Defendant No.1

P1-COMM. SUIT-49-2025 OS.doc

which is pending in this Court."

5. Let the order dated 14 May 2026 be corrected and be made

available to the parties.

6. All concerned to act on an authenticated copy of this order.

[ADVAIT M. SETHNA, J.]