Bombay High Court
Jasmine Ajayan vs Swastik Heavy Structures Pvt. Ltd. And 5 ... on 2 February, 2026
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
5. IA 8042-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.8042 OF 2025
IN
APPEAL NO.290 OF 2013
IN
NOTICE OF MOTION NO.3440 OF 2011
IN
SUIT NO.2792 OF 2010
Dr. Jasmine Ajayan ... Applicant
V/s.
M/s. Swastik Realtors & Ors. ... Respondents
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Mr. Ishan Gambhir i/b Indialaw LLP for the Applicant/
Mr. Maulik P. Vora i/b Pramodkumar & Co. (Regd.) for Respondent
Nos.2, 3 and 5.
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CORAM : SARANG V. KOTWAL &
SANDESH D. PATIL, JJ.
DATE : 2nd FEBRUARY 2026 P.C. 1) Issue notice to the Respondents. Mr. Maulik P. Vora, learned
Counsel waives notice on behalf of Respondent Nos.2, 3 and 5. He is permitted to file his Vakalatnama within two weeks from today. For service on Respondent Nos.1, 4 and 6, issue notice to them. Notices are made returnable on 26th February 2026.
RvC 1/2::: Uploaded on - 04/02/2026 ::: Downloaded on - 04/02/2026 20:31:31 :::
5. IA 8042-2025.doc
2) Stand over to 26th February 2026.
(SANDESH D. PATIL, J.) (SARANG V. KOTWAL, J.) RvC 2/2 Digitally signed by RAJESH RAJESH VASANT VASANT CHITTEWAN CHITTEWAN Date: 2026.02.04 12:08:28 +0530 ::: Uploaded on - 04/02/2026 ::: Downloaded on - 04/02/2026 20:31:31 :::