Urban Infrastructure Venture ... vs Neelkanth Kalindi Realtors ...
2023 Latest Caselaw 11223 Bom

                                                         9-IA-2189-2020.doc


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

              INTERIM APPLICATION NO.2189 OF 2020
                              IN
             SUMMONS FOR JUDGMENT NO.51 OF 2014

URBAN INFRASTRUCTURE VENTURE                        )
CAPITAL LIMITED                                     )...APPLICANT

      V/s.

NEELKANTH SOHAM DEVELOPERS PVT. LTD.    )
AND OTHERS                              )...RESPONDENTS
                          WITH
           INTERIM APPLICATION NO.2185 OF 2020
                           IN
         SUMMONS FOR JUDGMENT NO.54 OF 2014
                          WITH
           INTERIM APPLICATION NO.2187 OF 2020
                           IN
         SUMMONS FOR JUDGMENT NO.53 OF 2014

Mr.Shyam Mehta, Senior Advocate a/w. Mr.Aditya Bapat, Mr.Arup
Pereira, Mr.Sandeep Junnarkar, Mr.H.Bhat i/by Junnarkar & Associates,
Advocate for the Applicant/Plaintiff.
Mr.Dinyar Madon, Senior Advocate a/w. Mr.J.S.Kini a/w. Mr.Aum Kini
i/by Ms.Sapna Krishnappa, Advocate for the Respondents no.2 to 7 in
Interim Application.
Mr.Gaurav     Joshi,   Senior    Advocate    a/w.     Mr.Kazan       Shroff,
Mr.M.S.Federal,    Mr.Murtuza     Federal,   Ms.Rashne      Mulla-Feroze,
Mr.Aaroha Kulkarni and Mr.Nikhil Jalan i/by Federal & Co., Advocate
for the Respondent no.1/Original Defendant no.1 in IA/2185/2020 in
SJ/54/2014 in COMSS/63/2014.



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                                                                                          9-IA-2189-2020.doc


                                                           CORAM        :     ABHAY AHUJA, J.

                                                           DATE         :     1st NOVEMBER 2023

                               P.C. :

1. Mr.Shyam Mehta, learned Senior Counsel for the Plaintiff/

Interim Applicant has concluded his arguments.

2. Mr.Gaurav Joshi, learned Senior Counsel for the Respondents /

Defendants has commenced his arguments raising a preliminary

issue on maintainability of the Application.

3. For Mr.Joshi, learned Senior Counsel, to continue and conclude

his arguments on the preliminary issue of maintainability, list on

8th November 2023 as "Part Heard".

                                                                        (ABHAY AHUJA, J.)




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Signed by: Mrs.Arti V. Khatate

Designation: PS To Honourable Judge Date: 01/11/2023 21:32:51