Bombay High Court
Urban Infrastructure Venture ... vs Neelkanth Soham Developers ... on 8 November, 2023
Bench: Abhay Ahuja
20-IA-2189-2020@CONNECTED APPLNS-.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.2189 OF 2020
IN
SUMMONS FOR JUDGMENT NO.51 OF 2014
URBAN INFRASTRUCTURE VENTURE )
CAPITAL LIMITED )...APPLICANT
V/s.
NEELKANTH SOHAM DEVELOPERS PVT. LTD. )
AND OTHERS )...RESPONDENTS
WITH
INTERIM APPLICATION NO.2185 OF 2020
IN
SUMMONS FOR JUDGMENT NO.54 OF 2014
WITH
INTERIM APPLICATION NO.2187 OF 2020
IN
SUMMONS FOR JUDGMENT NO.53 OF 2014
Mr.Shyam Mehta, Senior Advocate a/w. Mr.Aditya Bapat, Mr.Arup
Pereira, Mr.Sandeep Junnarkar, Mr.H.Bhat i/by Junnarkar & Associates,
Advocate for the Applicant/Plaintiff.
Mr.Dinyar Madon, Senior Advocate a/w. Mr.J.S.Kini a/w. Mr.Aum Kini
i/by Ms.Sapna Krishnappa, Advocate for the Respondents no.2 to 7 in
Interim Application.
Mr.Gaurav Joshi, Senior Advocate a/w. Mr.Kazan Shroff,
Mr.M.S.Federal, Mr.Murtuza Federal, Ms.Rashne Mulla-Feroze,
Mr.Aaroha Kulkarni and Mr.Nikhil Jalan i/by Federal & Co., Advocate
for the Respondent no.1/Original Defendant no.1 in IA/2185/2020 in
SJ/54/2014 in COMSS/63/2014.
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20-IA-2189-2020@CONNECTED APPLNS-.doc
CORAM : ABHAY AHUJA, J.
DATE : 8th NOVEMBER 2023 P.C. :
1. Mr.Gaurav Joshi, learned Senior Counsel for Defendant no.1 and Respondent no.1 in the Interim Application has concluded his arguments on the issue of maintainability in response to learned Senior Counsel Mr.Shyam Mehta's submission on behalf of Plaintiff/Applicant.
2. Mr.Dinyar Madan/ learned Senior Counsel for the Respondents no.2 to 7 in the Interim Application, has also concluded his arguments.
3. For Mr.Shyam Mehta, learned Senior Counsel for the Plaintiff/Applicant, to rejoind, list on 9th November 2023 as "Part Heard".
(ABHAY AHUJA, J.)
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