Bombay High Court
Galaxy Exotica Co-Operative Hsg. ... vs Aziz A. K. Barudgar And 2 Ors on 7 July, 2021
Bench: G.S. Patel
13-NMS-25-2020 IN S-18-2020+.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 25 OF 2020
IN
SUIT NO. 18 OF 2020
Galaxy Exotica CHSL ...Plaintiff
Versus
Aziz AK Barudgar & Ors ...Defendants
WITH
INTERIM APPLICATION NO. 2469 OF 2020
IN
NOTICE OF MOTION NO. 25 OF 2020
IN
SUIT NO. 18 OF 2020
WITH
APPEAL (L) NO. 55 OF 2020
IN
NOTICE OF MOTION NO. 25 OF 2020
IN
SUIT NO. 18 OF 2020
WITH
APPEAL (L) NO. 35 OF 2020
IN
NOTICE OF MOTION NO. 25 OF 2020
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7th July 2021
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13-NMS-25-2020 IN S-18-2020+.DOC
IN
SUIT NO. 18 OF 2020
Mr Mayur Khandeparkar, with Gauraj Shah, i/b Chitnis Vaithy &
Co, for the Applicant/Plaintiff.
Mr GS Godbole, with Aman Anad, i/b Harminder Anand &
Kaustubh Thipsay, for Respondent No.1/Defendant No.1.
Mr Amol B Jagtap, i/b Abhijeet Desai, for SRA, Defendant No.3.
Mr Sagar Patil, for MCGM.
CORAM: G.S. PATEL, J
(Through Video Conferencing)
DATED: 7th July 2021
PC:-
1. Heard through video conferencing.
2. There is a Plaintiff's principal Notice of Motion No. 25 of
2020. It appears that there was an ad-interim order or, at any rate, a
statement that seemed to serve as an ad-interim order. The 1st
Defendant has filed an Interim Application No. 2617 of 2020 for
recall. Under previous orders of this Court, both sides were directed
to file brief written submission.
3. Both sides seem to have completely ignored the qualifying
word 'brief'. They also seem to have taken the liberty a little to
liberally. The result is that I now find that there are multiple written
submissions of different dates.
7th July 2021
13-NMS-25-2020 IN S-18-2020+.DOC
4. I do not propose to spend time reconciling these. I have made
it clear to both sides that I will accept one fresh set of consolidated
written submissions from each side. These will indeed be brief: they
are not to exceed 15 pages. They will be in on A4 white paper with a
1.5 inch margin all around and a font size not less than Times New
Roman or Georgia 12 point. The written submissions are to be
signed and dated by arguing Counsel, not the attorneys. There are to
be no extracts from judgments or documents in the written
submissions. There will be cross references provided inline (not in
footnotes) to the relevant material.
5. A separate list of dates by each side is permitted, following the
same formatting parameters.
6. Both sides may prepare compilations of authorities. Loose
citations will not be accepted. The print outs must be on white A4
paper. Each compilation of authorities is to have an index and
running pagination. The index must note the running page number
in the compilation to the relevant authority (not the internal law
report page number) and also indicate the relevant paragraph
number(s).
7. I will also require soft copies in PDF and DOCX formats of
the written submissions and the list of dates, and a PDF of the
compilations of authorities.
8. All this is to be completed on or before 16th July 2021.
7th July 2021
13-NMS-25-2020 IN S-18-2020+.DOC
9. Rather than take up the recall Interim Application, I propose
to hear the main Notice of Motion No. 25 of 2020. Both sides agree
that a decision on the Notice of Motion will dispose of the recall
Interim Application.
10. List the matter on 25th July 2021.
11. All concerned will act on production of an ordinary copy of
this order.
(G. S. PATEL, J)
7th July 2021
