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Bombay High Court

Variegate Realestate Pvt. Ltd. vs Ecap Equities Limited on 11 February, 2026

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                   12-SJ-3-2024.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               IN ITS COMMERCIAL DIVISION
                    SUMMONS FOR JUDGMENT NO. 3 OF 2024
                                           IN
                 COMMERCIAL SUMMARY SUIT NO. 35 OF 2023
 Ecap Equities Ltd.                                                ... Plaintiff
          Versus
 Variegate Real Estate Private Limited                             ... Defendant
                                         WITH
                     INTERIM APPLICATION NO. 5210 OF 2025
                                           IN
                    SUMMONS FOR JUDGMENT NO. 3 OF 2024
                                         WITH
                 COMMERCIAL SUMMARY SUIT NO. 35 OF 2023
                                         WITH
                     INTERIM APPLICATION NO. 2963 OF 2025
                                           IN
                 COMMERCIAL SUMMARY SUIT NO. 35 OF 2023
                                         WITH
                     INTERIM APPLICATION NO. 2527 OF 2023
                               ............
 Mr. Shadab Jan alongwith Ms. Dhrishti Bhindora instructed by Manilal
 Kher Ambalal & Co., Advocate for the Plaintiff.
 Mr. Aman Kacheria alongwith Mr. Rishabh Dhanuba, Mr. Murtuza
 Bohra, Mr. Zaki Ansari, Ms. Khushi Nandu and Mr. Gopal Meghani
 instructed by Agarwal and Dhanuka Legal, Advocate for the Defendant.
                               ............




 Kanchan Dhuri                                                                        1/2




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                                                                    12-SJ-3-2024.doc


                                    CORAM        :        ABHAY AHUJA, J.
                                    DATE         :        11 FEBRUARY 2026

 P.C. :


1. Mr. Jan, learned Counsel, appears for the Plaintiff and submits that the proposal to refer the matter to mediation has been submitted to the higher authorities and the decision is awaited. That the matter be suitably adjourned.

2. Mr. Kacheria, learned Counsel appearing for the Defendant, submits that while he has no objection to the time being granted for settling the matter, an Interim Application under Order VII Rule 11 of the Code of Civil Procedure, 1908 seeking rejection of the plaint has already been filed, however, the same is not on board.

3. At the joint request, list on 25th March 2026.

4. Mr. Kacheria, learned Counsel, requests that the matter be adjourned to 27th March 2026.

5. Since on 27th March 2026 this Court takes up Admiralty matters, list the matter on 1st April 2026.

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