Bombay High Court
Edelweiss Investment Adviser ... vs Wondervalue Realty Developers ... on 12 July, 2021
Bench: G.S. Patel
29-IAL12622-2021 IN COMSL12616-2021.DOC
Atul
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 12622 OF 2021
IN
COMMERCIAL SUIT (L) NO. 12616 OF 2021
Edelweiss Investment Adviser Ltd ...Plaintif
Versus
Wondervalue Realty Developers Pvt Ltd & Ors ...Defendants
Mr VV Tulzapurkar, Senior Advocate, with Shyam Kapadia,
Vikram Trivedi, Sunil Tilokchandani, Priya Diwadkar, & Neha
Javeri, i/b Manilal Kher Ambalal & Co., for the Plaintif.
Dr BB Saraf, Senior Advocate, with Rohan Savant, Mohan Jayakar,
Nikhil Wable, Priyank Daga, & Anand Lalwani, i/b Jayakar &
Partners, for Defendants Nos. 1 and 5 to 11.
Mr VR Dhond, Senior Advocate, with Pooja Kshirsagar, i/b M/s.
Prakash & Co., for Defendant No. 3.
Mr RJ Cama, with Pheroze Mehta, Krishna Moorthy, Abinath
Pradhan & Garima Agrawal, i/b Wadia Ghandy & Co., for
Defendant No. 4.
Ms S Sardesai, with Ativ Patel, & Darshit Dave, i/b AVP Partners,
for Defendants Nos. 12 and 13.
CORAM: G.S. PATEL, J
(Through Video Conferencing)
DATED: 12th July 2021
PC:-
Page 1 of 3
12th July 2021
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29-IAL12622-2021 IN COMSL12616-2021.DOC
1.
Heard through video conferencing.
2. All Afdavits in Reply are to be fled and served on or before
26th July 2021. Afdavit in Rejoinder, if any, is to be fled and served
on or before 2nd August 2021. No further Afdavits are to be fled
without leave of the Court.
3. All further and future flings will conform to the Full Court
decision of 16th June 2021: they are to be on good quality A4 white
paper of 75 GSM with an inner margin of 5 cm, an outer margin of 3
cm, in Times New Roman or Georgia font, with a font-size-remove not less
than 14 point.
4. Concise written submissions are to be fled and served on or
before 11th August 2021. Soft copies are to be made available to the
Court Associate on a pen drive.
(a) The written submissions will indeed be concise: they
are not to exceed 20 pages each.
(b) Like the flings, these will also conform to the Full
Court decision of 16th June 2021: they are to be on
good quality A4 white paper of 75 GSM with an inner
margin of 5 cm, an outer margin of 3 cm, in Times New
Roman or Georgia font, with a font-size-remove not less than 14
point.
(c) The written submissions are to be signed and dated by
arguing Counsel, not the Attorneys.
12th July 2021
29-IAL12622-2021 IN COMSL12616-2021.DOC
(d) There are to be no extracts or quotations from
judgments or documents in the written submissions.
There will be cross references provided inline (not in
footnotes) to the relevant material.
(e) A separate list of dates by each side is permitted,
following the same formatting parameters.
(f ) A compilation of authorities is permitted, also on A4
white paper. Each compilation must have an index and
running page numbering. The index will give the
running page numbers (not the internal page numbers
of the law reports) and also mention the relevant
paragraph numbers.
(g) Non-conforming submissions, lists of dates or
compilations will not be accepted.
5. List the matter on 23rd August 2021 for fnal hearing.
6. All concerned will act on production of an ordinary copy of
this order.
(G. S. PATEL, J)
12th July 2021
