Bombay High Court
Ecap Equities Ltd. vs Variegate Real Estate Private Limited on 1 April, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
231-SJ-3-2024 @ CONNECTED MATTERS.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUMMONS FOR JUDGMENT NO. 3 OF 2024
IN
COMMERCIAL SUMMARY SUIT NO. 35 OF 2023
ECAP EQUITIES LIMITED )...PLAINTIFF
V/s.
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
SUMMONS FOR JUDGMENT NO. 3 OF 2024
IN
COMMERCIAL SUMMARY SUIT NO. 35 OF 2023
WITH
INTERIM APPLICATION NO.2527 OF 2023
Mr.Jehaan Mehta a/w. Ms.Dhrishti Bhindora i/by Manilal Kher Ambalal
& Co., Advocate for the Plaintiff.
Mr.Aman Kachoria a/w. Mr.Rishabh Dhanuka, Mr.Murtuza Bohra,
Mr.Zaki Ansari, Ms.Khushi D., Mr.Krupanshu Nandu i/by Agarwal and
Dhanuka Legal, Advocate for the Defendant and for the Applicant in
IA/2963/2025.
CORAM : ABHAY AHUJA, J.
DATE : 1st APRIL 2026 avk 1/2 ::: Uploaded on - 01/04/2026 ::: Downloaded on - 01/04/2026 21:36:41 ::: 231-SJ-3-2024 @ CONNECTED MATTERS.doc P.C. :
1. Pursuant to order dated 11th February 2026, today when the matter is called out, Mr.Mehta, learned Counsel, appears for the Plaintiff and submits that the decision to appoint mediator is yet awaited and this Court may suitably adjourn the matter.
2. Mr.Aman Kachoria, learned Counsel for the Defendant appears and submits that the Interim Application under Order VII Rule 11 of the Code of Civil Procedure, 1908 is on board and the pleadings are complete and this Court may, therefore, proceed to hear the matter.
3. List on 6th May 2026.
(ABHAY AHUJA, J.) ARTI VILAS KHATATE Digitally signed by ARTI VILAS KHATATE Date: 2026.04.01 17:48:19 +0530 avk 2/2 ::: Uploaded on - 01/04/2026 ::: Downloaded on - 01/04/2026 21:36:41 :::