Bombay High Court
Dr. Jasmine Ajayan vs Swastik Realtors And 5 Ors. on 25 February, 2026
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
902. APP 290-2013.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL APPELLATE JURISDICTION
APPEAL NO.290 OF 2013
IN
NOTICE OF MOTION NO.3440 OF 2011
WITH
NOTICE OF MOTION NO.968 OF 2013
IN
APPEAL NO.290 OF 2013
Dr. Jasmine Ajayan )... Appellant/Applicant
Versus
Swastik Realtors And Ors. )... Respondents
WITH
INTERIM APPLICATION NO.8042 OF 2025
IN
APPEAL NO.290 OF 2013
Jasmine Ajayan )... Appellant/Applicant
Versus
Swastik Heavy Structures )
Pvt. Ltd. And Ors. )... Respondents
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Mr. Ishan Gambhir a/w Mr. Aletea Fernandes i/b Indialaw LLP for the
Appellant/Applicant.
Mr. Maulik P. Vora i/b M/s Pramodkumar & Co. for Respondent Nos.2, 3
and 5.
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CORAM : SARANG V. KOTWAL &
SANDESH D. PATIL, JJ.
DATE : 25th FEBRUARY 2026 RaJesh Chittewan, PS 1/2 ::: Uploaded on - 25/02/2026 ::: Downloaded on - 25/02/2026 21:33:17 ::: 902. APP 290-2013.doc P.C. 1) Vide Order dated 2nd February 2026, Mr. Maulik Vora, learned 2,
3 and 5 was directed to file his Vakalatnama for Respondent Nos.2, 3 and 4, within two weeks from 2 nd February 2026. He could not file his Vakalatnama within the stipulated time. He is seeking permission to file the same by tomorrow, i.e. 26 th February 2026. Permission is granted.
2) Stand over 26th February 2026.
(SANDESH D. PATIL, J.) (SARANG V. KOTWAL, J.) RaJesh Chittewan, PS 2/2 ::: Uploaded on - 25/02/2026 ::: Downloaded on - 25/02/2026 21:33:17 :::