Man Golbal Limited vs Ram Prakash Joukani
2023 Latest Caselaw 2994 Bom

   2023:BHC-AS:9133                                                           P-10-ASWP-5893-2021.DOC
         Digitally
          signed by
          SHAMBHAVI
SHAMBHAVI NILESH
NILESH    SHIVGAN
SHIVGAN   Date:
          2023.03.28
          11:36:44
          +0530

                        Shivgan



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION
                                           WRIT PETITION NO. 5893 OF 2021


                        Man Global Ltd                                                     ...Petitioner
                             Versus
                        Ram Prakash Joukani                                             ...Respondent

                                                            WITH
                                           WRIT PETITION NO. 5894 OF 2021
                        Man Global Ltd                                                     ...Petitioner
                              Versus
                        Bharat Prakash Joukani                                          ...Respondent



                        Mr Vikram Garewal, i/b GD Talreja & Associates, for the Petitioner.
                        Mr Nimay Dave, i/b Lexicon Law Partners, for the Respondent, in both
                             Writ Petitions.


                                                      CORAM     G.S. Patel &
                                                                Neela Gokhale, JJ.

                                                      DATED:    27th March 2023
                        PC:-

1. Mentioned. Not on board. Taken on board.

2. In the judgment dated 6th March 2023, in paragraph 2 the reference to "the Sole Respondent, Bharat Prakash Joukani" shall be corrected to read as "the Respondents in both Petitions".

27th March 2023

P-10-ASWP-5893-2021.DOC

3. In paragraph 6, in the sixth line "The dispute was not about completion of the project; that aspect is uncontested. But Joukani had not taken possession of the flats because there was a dispute about the interest charged by Man Global Ltd on delayed payments" shall be corrected to read as "Disputes arose as to whether the Petitioner had completed the project in accordance with the Agreement for Sale".

4. The judgment dated 6th March 2023 be corrected accordingly.

 ( Neela Gokhale, J)                                       (G. S. Patel, J)





                               27th March 2023