Urban Infrastructure Venture ... vs Neelkanth Devansh Developers ...
2023 Latest Caselaw 11567 Bom

                                         20-IA-2189-2020@CONNECTED APPLNS-.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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                                         20-IA-2189-2020@CONNECTED APPLNS-.doc


                               CORAM       :      ABHAY AHUJA, J.

                               DATE        :      8th NOVEMBER 2023

 P.C. :

1. Mr.Gaurav Joshi, learned Senior Counsel for Defendant no.1 and

Respondent no.1 in the Interim Application has concluded his

arguments on the issue of maintainability in response to learned Senior

Counsel Mr.Shyam Mehta's submission on behalf of Plaintiff/Applicant.

2. Mr.Dinyar Madan/ learned Senior Counsel for the Respondents

no.2 to 7 in the Interim Application, has also concluded his arguments.

3. For Mr.Shyam Mehta, learned Senior Counsel for the

Plaintiff/Applicant, to rejoind, list on 9th November 2023 as "Part

Heard".

                                           (ABHAY AHUJA, J.)




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