Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Shree Jaya Building Premises ... vs M/S Universal Builders And ...
2021 Latest Caselaw 16115 Bom

Citation : 2021 Latest Caselaw 16115 Bom
Judgement Date : 22 November, 2021

Bombay High Court
Shree Jaya Building Premises ... vs M/S Universal Builders And ... on 22 November, 2021
Bench: R. I. Chagla
                                                              19-IAL-7027-20.doc

             Sharayu Khot.
                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            ORDINARY ORIGINAL CIVIL JURISDICTION

                             INTERIM APPLICATION (L) NO. 7027 OF 2020
                                                    IN
                                    COMM. SUIT NO. 95 OF 2016


                  Shree Jaya Building Premises Co-             ...Applicant
                  operative Society Ltd.

                         In the matter between

                  Shree Jaya Building Premises Co-             ...Plaintiff
                  operative Society Ltd.

                         Versus

                  Universal Builders & Developers & Ors.       ...Defendants
                                             ----------
                  Mr. Asif Shaikh i/by Khan Javed Akhtar for the Plaintiff.
                  Mr. Chirag S. i/by Tushar Goradia for the Defendant Nos. 1 to 3.
                  Ms. Aparna Murlidharan a/w Ms. Sayli Apte and Ms. Prerana
                  Dhoke i/by P.G. Lad for the Defendant No. 4 (MHADA).
                  Mr. Sagar Patil for the Defendant No. 5 (MCGM).
                  Mr. Himanshu Takke for the Defendant No. 6.
                  Ms. K.M. Rane, 1st Asst. to CR present.
                                                 ----------
SHARAYU

                                                 CORAM : R.I. CHAGLA J
PANDURANG
KHOT



                                                 DATE  : 22 November 2021
Digitally
signed by
SHARAYU
PANDURANG
                  ORDER :

KHOT Date:

2021.11.23 19:15:27 +0530

1. Learned Counsel appearing for Defendant No. 6 has

tendered a compilation of orders passed by the Cooperative

Court, Mumbai as well as certain letters which include letter

19-IAL-7027-20.doc

dated 23rd February 2021 addressed by the Assistant

Registrar C Ward to the Administrator and the letter dated

24th March 2021 addressed by the Assistant Registrar C Ward

to the Collector, Panchanama dated 2nd June 2021 carried out

by the V.P. Road Police Station. These compilation of documents

of containing nine documents and which includes judgment and

order dated 14th September 2021 passed by the Co-Operative

Court, Mumbai in Appeal No. 46 of 2020 is taken on record and

marked "X" for identifcation. Copy of the compilation is stated

to have been served by the Defendant No. 6 on the parties in

Comm. Suit No. 95 of 2016.

2. Defendant Nos. 1 to 3 as per their request is

directed to fle Affdavit in Reply to the Interim Application (L)

No. 7027 of 2020 on or before 6th December 2021 and serve a

copy of the Affdavit in Reply to the other side.

3. Place the Interim Application (L) No. 7027 of 2020

along with NMS No. 42 of 2016 for hearing on 7th December

2021.

[R.I. CHAGLA J.]

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter