The Lotia Kunj Chsl vs Orra Realtors Pvt. Ltd. And 7 Ors
2021 Latest Caselaw 9728 Bom

                                            11-IAL3849-2020 IN SL3845-2020+.DOC




 Arun
    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
          INTERIM APPLICATION (L) NO. 3849 OF 2020
                                         IN
                          SUIT (L) NO. 3845 OF 2020
 The Lotia Kunj CHSL                                               ...Applicant/
                                                                      Plaintiff
       Versus
 Orra Realtors Pvt Ltd & Ors                                       ...Defendants
       And
 Municipal Corporation of Greater Bombay & Ors                  ... Respondents

INTERIM APPLICATION (L) NO. 7406 OF 2021 IN SUIT (L) NO. 7395 OF 2021

Amit M Makhija & Ors ...Plaintiffs Versus Orra Realtors Pvt Ltd & Ors ...Defendants

Mr Karl Tamboly, with Vijay B Dhingreja, i/b Vijay B Dhingreja, for the Plaintiff in SL/3845/2020.

Kajal Singh, with Diwakar Singh, for Defendants Nos. 1 to 5 in SL/3845/2020.

Mr Sharan Jagtiani, Senior Advocate, with Tushar Gujjar, i/b Solicis Lex, for the Plaintiff in SL/7395/2021.

CORAM: G.S. PATEL, J (Through Video Conferencing) DATED: 26th July 2021 PC:-

26th July 2021

11-IAL3849-2020 IN SL3845-2020+.DOC

1. There is an order of Appeal Court of 15th January 2021. This requests an expedited hearing and a disposal in four weeks. For a variety of reasons, none attributable to this Court, that could not be done. That expedited hearing is the request made today in both matters.

2. Subject to all filings being completed one week in advance, and subject to any overnight part-heard, I will take up all pending Interim Applications on 24th August 2021.

3. All further and future filings will conform to the Full Court decision of 16th June 2021, now notified by the Government on 14th July 2021: they are to be on good quality A4 white paper of 75 GSM with an inner margin of 5cm, an outer margin of 3cm, in Times New Roman or Georgia font, with a font-size-remove not less than 14 point. The margin and font specifications do not apply to facsimile reproductions of annexures (i.e. similar to photocopies), but all annexures must also be on white A4 paper.

4. Concise written submissions are to be filed and served on or before 20th 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.

(b) These will also conform to the revised filing norms mentioned above.

26th July 2021

11-IAL3849-2020 IN SL3845-2020+.DOC

(c) The written submissions are to be signed and dated by arguing Counsel, not the Attorneys.

(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.

5. Non-conforming submissions, lists of dates or compilations will not be accepted.

6. Previous ad-interim orders will continue until the next date.

7. All concerned will act on production of an ordinary copy of this order.

(G. S. PATEL, J)

26th July 2021