Mayfair Housing Private Limited vs Nikhil Dharamdas Shah
2026 Latest Caselaw 5330 Bom

Bombay High Court

Mayfair Housing Private Limited vs Nikhil Dharamdas Shah on 20 May, 2026

2026:BHC-OS:12474




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                           ORDINARY ORIGINAL CIVIL JURISDICTION

                                            SUIT NO.317 OF 2025

          Mayfair Housing Private Limited                          .. Plaintiff.

                            Vs.

          Nikhil Dharamdas Shah & Anr.                             .. Defendants.


          Ms. Arushi Yadav i/b R.S. Justicia Law Chambers, Advocates for the
          Plaintiff.
          Mr. Dhavall Gandhy i/b Mr. Tushar Garodia, Advocates for Defendant
          no.1.
          Ms. Mitali Dube i/b Vidhi Partners, Advocates for Defendant no.2.


                                                   CORAM : GAUTAM A. ANKHAD, J.

                                                   DATE     : 20TH MAY 2026
                                                              [ VACATION COURT ]

          P.C. :

1. Ms. Arushi Yadav, learned counsel appearing for the Plaintiff in

this suit invites my attention to the Consent Terms executed between the

parties in Commercial Suit No.49 of 2025 wherein, the Plaintiff

herein/Defendant no.3 in the Consent Terms has undertaken to

unconditionally withdraw the present suit. Mr. Dhavall Gandhy, learned

counsel appearing for Defendant no.1 has no objection to this

1 S-317-25.doc bdpsps

withdrawal.

2. Hence, Suit No.317 of 2025 is disposed of as withdrawn. Refund

of court fees shall be processed as per Rules.

BHARAT [ GAUTAM A. ANKHAD, J. ] DASHARATH PANDIT

1 S-317-25.doc bdpsps