Bombay High Court
Ecgc Limited vs Mrs. Annamma Philip The Trustee Of ... on 17 March, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
14 & 15.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 623 OF 2026
IN
SUIT NO. 2177 OF 2001
ECGC Limited ...Applicant/Plaintiff
vs.
Mr. T. Mathew and Ors. ...Respondents/Defendant
WITH
INTERIM APPLICATION NO. 626 OF 2026
AND
INTERIM APPLICATION NO. 625 OF 2026
WITH
INTERIM APPLICATION NO. 847 OF 2026
IN
SUIT NO. 2178 OF 2001
Mr. Nabeel Malik with Ms. Nikisha Shukla i/b Tuli & Co. for the
Applicant/Plaintiff.
Mr. Vishal Raman with Mr. Manish Doshi and Ms. Anjali Ajmera i/b
Vimadalal & Co. for the Defendants No. 3,5 and 6 in S 2177/01 and
for the Defendants No. 7,8 and 9 in S 2178/01.
CORAM : ABHAY AHUJA, J.
DATE : 17th MARCH, 2026
P.C. :
1. Mr. Malik, learned Counsel appears for the Interim Applicants in both the Suits and submits that the four Interim Applications seek filing of additional affidavit of evidence and additional documents.
2. Mr. Raman, learned Counsel appears for the Defendants No. 3,5 NIKITA YOGESH and 6 in Suit No. 2177 of 2001 and for the Defendants No. 7,8 and 9 in GADGIL Digitally signed by NIKITA YOGESH GADGIL Date: 2026.03.18 10:33:06 +0530 Nikita Gadgil 1/2 ::: Uploaded on - 18/03/2026 ::: Downloaded on - 18/03/2026 20:38:42 ::: 14 & 15.doc Suit No. 2178 of 2001 and seeks some time to consider the said Interim Applications and if necessary, to file reply.
3. Let reply be filed within a period of three weeks with copy to the other side. Rejoinder in two weeks thereafter with copy to the other side.
4. List on 28th April, 2026.
(ABHAY AHUJA, J.) Nikita Gadgil 2/2 ::: Uploaded on - 18/03/2026 ::: Downloaded on - 18/03/2026 20:38:42 :::