Ramesh Pandurang Mali vs Samrat Associates And 14 Ors
2022 Latest Caselaw 5094 Bom

                                                909.IAL.30008.21 in SL29721.21 wt.....doc



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

            INTERIM APPLICATION (L) NO. 30008 OF 2021
                                IN
                   SUIT (L) NO. 29721 OF 2021

Ramesh Mali                              ... Plaintiff/Plaintiff
     Versus
M/s Samrat Associates & Ors.             ... Defendants

                           ALONG WITH
             INTERIM APPLICATION (L) NO. 2566 OF 2022
                                 IN
                    SUIT (L) NO. 29721 OF 2021

                           ALONG WITH
             INTERIM APPLICATION (L) NO. 3696 OF 2022
                                 IN
                    SUIT (L) NO. 29721 OF 2021

                           ALONG WITH
             INTERIM APPLICATION (L) NO. 4569 OF 2022
                                 IN
                    SUIT (L) NO. 29721 OF 2021

                           ALONG WITH
             INTERIM APPLICATION (L) NO. 4729 OF 2022
                                 IN
                    SUIT (L) NO. 29721 OF 2021


Mr. Chetan Kapadia a/w Chaitanya Chavan, Rahul Singh and Pranali
Raut i/b M/s. Legal Catalyst for the Applicant/Plaintiff.
Mr. Hemang Raythattha, S.M. Seegarla, Shalaka Chamboowala,
Swapnil Shikhare i/b RMG Law Associates for Defendant Nos.1, 3 and
4.
Mr. Vikramjit Singh Garewal and Ms. Priyanka Fadia i/b Shashank
Fadia for Defendant Nos.2, 5, 6 and 7.
Mr. Ankit Lohia a/w Ms. Aditi Bhat a/w Kunal Parekh i/b Dua
Associates for Defendant Nos.10 to 12.

Waghmare                                                                             1/2
                                                 909.IAL.30008.21 in SL29721.21 wt.....doc



                              CORAM :      R.I. CHAGLA, J.
                              DATED :      7th JUNE, 2022.
ORDER :

1 The above matter was argued and arguments were

concluded as recorded in the order dated 11.04.2022 and the

judgment/order was reserved. Thereafter, the matter was mentioned

on 06.06.2022 by the Advocate for the Applicant/Plaintiff as they

sought to reply upon a recent decision of the Supreme Court in Veena

Singh (Dead) through LR vs. District Registrar/ Additional Collector

(F/R) and Another dated 10.05.2022. The matter has been kept for

directions today.

2 Submissions have been made on the aforementioned

decision of the Supreme Court by Mr. Chetan Kapadia for the

Applicant/Plaintiff and Mr. Lohia for Defendant Nos.10 to 12. In view

thereof, this decision of the Supreme Court passed on 10.05.2022 i.e.

after the present matter was closed and judgment/order reserved is

taken on record and shall be made reference to in the judgment/order

to be passed.

Digitally signed by WAISHALI WAISHALI SUSHIL SUSHIL WAGHMARE WAGHMARE Date:

2022.06.09 14:43:11 +0530

(R.I. CHAGLA, J.)

Waghmare 2/2