Bombay High Court
Sandeep Tekle And Anr vs Taksha Spaces Private Limited And ... on 20 October, 2021
Bench: G.S. Patel
6-IA524-2021 IN S41-2021+.DOC
Atul
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 ...Plaintiffs
Versus
Taksha Spaces Pvt Ltd & Ors ...Defendants
INTERIM APPLICATION (L) NO. 12872 OF 2021
AND
INTERIM APPLICATION (L) NO. 12875 OF 2021
AND
INTERIM APPLICATION (L) NO. 12876 OF 2021
AND
INTERIM APPLICATION (L) NO. 12877 OF 2021
AND
INTERIM APPLICATION (L) NO. 12878 OF 2021
AND
INTERIM APPLICATION (L) NO. 12879 OF 2021
AND
INTERIM APPLICATION (L) NO. 12882 OF 2021
AND
ATUL
INTERIM APPLICATION (L) NO. 12883 OF 2021
GANESH
KULKARNI
Digitally signed by
ATUL GANESH
AND
KULKARNI
Date: 2021.10.20
18:18:46 +0530
Page 1 of 4
20th October 2021
6-IA524-2021 IN S41-2021+.DOC
INTERIM APPLICATION (L) NO. 13056 OF 2021
AND
INTERIM APPLICATION (L) NO. 13057 OF 2021
AND
INTERIM APPLICATION (L) NO. 13058 OF 2021
AND
INTERIM APPLICATION (L) NO. 13062 OF 2021
AND
INTERIM APPLICATION (L) NO. 13063 OF 2021
AND
INTERIM APPLICATION (L) NO. 15955 OF 2021
AND
INTERIM APPLICATION (L) NO. 15956 OF 2021
Mr Zubin Behramkamdin, with Vyom Shah, Nitya Shah, Kinnar
Shah, & Aneesha Munshi, i/b Divya Shah Associates, for the
Applicant in IA-524/2021.
Mr Chirag Mody, with Nitya Shah, Kinnar Shah, & Aneesha
Munshi, i/b Divya Shah Associates, for the Applicants in IA Nos.
12872/2021, 13057/2021, 13058/2021, 13062/2021, and
13063/2021.
Mr Zubin Behramkamdin, with Nitya Shah, Kinnar Shah, &
Aneesha Munshi, i/b Divya Shah Associates, for the Applicants in
IA Nos. 12875/2021, 12878/2021, & 13056/2021.
Mr Vyom Shah, with Nitya Shah, Kinnar Shah, & Aneesha Munshi,
i/b Divya Shah Associates, for the Applicants in IA Nos.
12876/2021, 12877/2021, 12879/2021, 12882/2021, &
12883/2021.
Mr Mayur Khandeparkar, with Vikramjit Garewal, Paresh Shah, &
Pooja Bhatia, i/b M/s Shah & Sanghavi, for Defendant No. 2 in
IA Nos. 524/2021, 12872/2021, 12875/2021, 12876/2021,
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20th October 2021
6-IA524-2021 IN S41-2021+.DOC
12877/2021, 12878/2021, 12879/2021, 12882/2021,
12883/2021, 13056/2021, 13057/2021, 13058/2021,
13062/2021, & 13063/2021.
Mr Zal Andhyarujina, Senior Advocate, with Maithili Parikh,
Punit Damodar, Nikita Vardhan, & Vishal Tiwari, i/b Kanga &
Co., for Respondent No. 6-ICICI Bank in IA-524/2021.
Mr Chirag Mody, i/b Pariket Shah, for Defendants Nos. 7 to 22 in IA-
524/2021.
Ms Trupti Shetty, with Aaditya Mapara, i/b Dhruve Liladhar & Co.,
for Respondents Nos. 23 & 24.
CORAM: G.S. PATEL, J
DATED: 20th October 2021
PC:-
1. There has been some discussion in Court for a negotiated
settlement. I had concluded the hearing in these matters before 27th
July 2021. Since parties were negotiating, they requested me not to
deliver the judgment. That position continues.
2. There have been further suggestions. List the matter on 25th
October 2021.
3. At any stage hereafter, if there is no settlement or if any
proposed settlement breaks down, parties are at liberty to request
the judgment which I reserved but withheld at the request of the
parties.
4. Previous order, if any, to continue until next date.
20th October 2021
6-IA524-2021 IN S41-2021+.DOC
5. All concerned will act on production of a digitally signed copy
of this order.
(G. S. PATEL, J)
20th October 2021
