Bombay High Court
Ajay Lohia vs Taksha Spaces Pvt Ltd And 5 Ors on 27 July, 2021
Bench: G.S. Patel
7-IA524-2021-IN-S41-2021.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 524 OF 2021
IN
SUIT NO. 41 OF 2021
Naozad Realty Pvt Ltd ...Plaintiff
Versus
Taksha Spaces Pvt Ltd & Ors ...Defendants
WITH
APPEAL (L) NO. 10514 OF 2021
IN
INTERIM APPLICATION NO. 524 OF 2021
WITH
INTERIM APPLICATION (L) NO. 10515 OF 2021
IN
INTERIM APPLICATION NO. 524 OF 2021
WITH
INTERIM APPLICATION (L) NO. 12872 OF 2021
IN
SUIT (L) NO. 12865 OF 2021
WITH
INTERIM APPLICATION (L) NO. 12875 OF 2021
IN
SUIT (L) NO. 12866 OF 2021
WITH
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7-IA524-2021-IN-S41-2021.DOC
INTERIM APPLICATION (L) NO. 12876 OF 2021
ION
SUIT (L) NO. 12867 OF 2021
WITH
INTERIM APPLICATION (L) NO. 12877 OF 2021
IN
SUIT (L) NO. 12868 OF 2021
WITH
INTERIM APPLICATION (L) NO. 12878 OF 2021
IN
SUIT (L) NO. 12870 OF 2021
WITH
INTERIM APPLICATION (L) NO. 12879 OF 2021
IN
SUIT (L) NO. 12874 OF 2021
WITH
INTERIM APPLICATION (L) NO. 12882 OF 2021
IN
SUIT (L) NO. 12873 OF 2021
WITH
INTERIM APPLICATION (L) NO. 12883 OF 2021
IN
SUIT (L) NO. 12871 OF 2021
WITH
INTERIM APPLICATION (L) NO. 13056 OF 2021
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IN
SUIT (L) NO. 13050 OF 2021
WITH
INTERIM APPLICATION (L) NO. 13057 OF 2021
IN
SUIT (L) NO. 13049 OF 2021
WITH
INTERIM APPLICATION (L) NO. 13058 OF 2021
IN
SUIT (L) NO. 13054 OF 2021
WITH
INTERIM APPLICATION (L) NO. 13062 OF 2021
IN
SUIT (L) NO. 13052 OF 2021
WITH
INTERIM APPLICATION (L) NO. 13063 OF 2021
IN
SUIT (L) NO. 13053 OF 2021
WITH
INTERIM APPLICATION (L) NO. 15955 OF 2021
IN
SUIT (L) NO. 15952 OF 2021
WITH
INTERIM APPLICATION (L) NO. 15956 OF 2021
IN
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SUIT (L) NO. 15954 OF 2021
Mr Zubin Behramkamdin,with Nitya Shah, Kinnar Shah & Aneesha
Munshi, i/b Divya Shah Associates, for the Plaintiffs in
IAL/12875, 12878 & 13056 of 202 and IA/524/2021 in
S/41/2021.
Mr Mayur Khandeparkar,with Vikramjit Garewal, Paresh Shah,
Pooj Bhatia & Meghna Mehta, i/b M/s. Shah & Sanghavi, for
Defendant No. 3 in IAL/15955/2021 in SL/15952/2021 and for
Defendant No. 2 in other matters.
Mr Chirag Mody, with Nitya Shah, Kinnar Shah & Aneesha Munshi,
i/b Divya Shah Associates, for the Plaintiffs in IAL/12872,
13057, 13058, 13062 & 13063 of 2021.
Mr Vyom Shah, with Nitya Shah, Kinnar Shah & Aneesha Munshi, i/
b Divya Shah Associates, for the Plaintiffs in IAL/12876, 12877,
12879, 12882 & 12883 of 2021.
Mr Chirag Mody, with Pariket Shah, for Defendants Nos. 7 to 22 in
IA/524/2021 in S/41/2021.
Mr Zal Andhyarujina, Senior Advocate, with Maithili Parikh,
Punit Damodar, Nikita Vardhan & Vishal Tiwari, i/b Kanga &
Co, for Defendant No. 6-ICICI Bank Ltd.
CORAM: G.S. PATEL, J
(Through Video Conferencing)
DATED: 27th July 2021
PC:-
1.
I have concluded the hearing in the matters. I have taken on
record the Written Submissions filed. The Plaintiffs and the society
however request that judgment not be pronounced for some time as
they are exploring the possibility of a settlement. All agree that they
may require the assistance of the Court in that settlement. They are
at liberty to apply should the need arise. If a settlement is arrived at,
27th July 2021
7-IA524-2021-IN-S41-2021.DOC
and within a reasonable time, they should inform the Court
Associate so that the matter can be listed for appropriate orders.
Equally, if no settlement is possible, they should inform the Court
Associate and I will then proceed with the judgment.
2. For this reason, and at the request of the parties, no date is
yet fixed for pronouncement. At this stage, the matter is not yet
reserved for judgment.
3. All concerned will act on production of an ordinary copy of
this order.
(G. S. PATEL, J)
27th July 2021
