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Runwal Constructions Registered ... vs Bharat Shah
2024 Latest Caselaw 23279 Bom

Citation : 2024 Latest Caselaw 23279 Bom
Judgement Date : 8 August, 2024

Bombay High Court

Runwal Constructions Registered ... vs Bharat Shah on 8 August, 2024

Author: Madhav J. Jamdar

Bench: Madhav J. Jamdar

                                                      904-SA-251-2022+.DOC




           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION
                     SECOND APPEAL NO.251 OF 2022
                                  WITH
                    CIVIL APPLICATION NO.40 OF 2022
                                  WITH
                   CIVIL APPLICATION NO.1529 OF 2018
                                  WITH
                 CIVIL APPLICATION (ST) NO.5789 OF 2019
                                  WITH
                    CIVIL APPLICATION NO.288 OF 2019

 Runwal Constructions Registered Partnership              ...Appellant
 Firm
      Versus
 Bharat Shah                                              ...Respondent

                                  WITH
                     SECOND APPEAL NO.252 OF 2022
                                  WITH
                CIVIL APPLICATION (ST) NO.36521 OF 2018
                                  WITH
                   CIVIL APPLICATION NO.1520 OF 2018

 Runwal Constructions Runwal & Omkar Esquare              ...Appellant
      Versus
 Neha Arvind Nadkarni & Anr.                              ...Respondents

                                   WITH
                      SECOND APPEAL NO.253 OF 2022
                                   WITH
                    CIVIL APPLICATION NO.1526 OF 2018
                                   WITH
                     CIVIL APPLICATION NO.41 OF 2022

 Runwal Constructions Runwal & Omkar Esquare,             ...Appellant
 Mumbai
       Versus
 Nitin Korgaonkar                                         ...Respondent




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                                                      904-SA-251-2022+.DOC




                                   WITH
                      SECOND APPEAL NO.254 OF 2022
                                   WITH
                    CIVIL APPLICATION NO.1521 OF 2018
                                   WITH
                     CIVIL APPLICATION NO.42 OF 2022

 Runwal Constructions Runwal & Omkar Esquare,            ...Appellant
 Mumbai
       Versus
 Pravir Karmokar                                         ...Respondent

                                   WITH
                      SECOND APPEAL NO.255 OF 2022
                                   WITH
                     CIVIL APPLICATION NO.43 OF 2022
                                   WITH
                    CIVIL APPLICATION NO.1530 OF 2018

 Runwal Constructions Runwal & Omkar Esquare,            ...Appellant
 Mumbai
       Versus
 Garfield Deepak Dsouza                                  ...Respondent

                                   WITH
                      SECOND APPEAL NO.256 OF 2022
                                   WITH
                      CIVIL APPLICATION NO.44 OF 2022

 Runwal Constructions Runwal & Omkar Esquare,            ...Appellant
 Mumbai
       Versus
 Satish Kumar & Ors.                                     ...Respondents

                                   WITH
                    CIVIL APPLICATION NO.1532 OF 2018
                                    IN
                      SECOND APPEAL NO.256 OF 2022

 Runwal Constructions Runwal & Omkar Esquare,            ...Appellant
 Mumbai




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                                                      904-SA-251-2022+.DOC




       Versus
 Srinivasan Sundaresan & Ors.                            ...Respondents

                                  WITH
                       SECOND APPEAL NO.257 OF 2022

 Runwal Constructions Runwal & Omkar Esquare,            ...Appellant
 Mumbai
       Versus
 Satish Maruti Shirsekar                                 ...Respondents

                                   WITH
                  INTERIM APPLICATION NO.3352 OF 2019
                                   WITH
                     CIVIL APPLICATION NO.45 OF 2022
                                   WITH
                    CIVIL APPLICATION NO.1523 OF 2018
                                    IN
                      SECOND APPEAL NO.257 OF 2022

 Satish Maruti Shirsekar                                 ...Applicant
       Versus
 Runwal Constructions                                    ...Respondent

                                   WITH
                      SECOND APPEAL NO.258 OF 2022
                                   WITH
                     CIVIL APPLICATION NO.46 OF 2022
                                   WITH
                    CIVIL APPLICATION NO.1531 OF 2018

 Runwal Constructions Runwal & Omkar Esquare,            ...Appellant
 Mumbai
       Versus
 Sudhir Ray                                              ...Respondent

                                   WITH
                      SECOND APPEAL NO.259 OF 2022
                                   WITH
                      CIVIL APPLICATION NO.47 OF 2022
                                   WITH




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                                                     904-SA-251-2022+.DOC




                    CIVIL APPLICATION NO.1524 OF 2018

 Runwal Constructions Runwal & Omkar Esquare,           ...Appellant
 Mumbai
       Versus
 Prachi Chindarkar                                      ...Respondent

                                   WITH
                      SECOND APPEAL NO.260 OF 2022
                                   WITH
                     CIVIL APPLICATION NO.48 OF 2022
                                   WITH
                    CIVIL APPLICATION NO.1527 OF 2018

 Runwal Constructions Runwal & Omkar Esquare,           ...Appellant
 Mumbai
      Versus
 Samira Sultana Halim Mohammed                          ...Respondent

                                   WITH
                      SECOND APPEAL NO.261 OF 2022
                                   WITH
                    CIVIL APPLICATION NO.1528 OF 2018
                                   WITH
                     CIVIL APPLICATION NO.49 OF 2022

 Runwal Constructions Runwal & Omkar Esquare,           ...Appellant
 Mumbai
       Versus
 Parag Chandrakant Sawant & Anr.                        ...Respondents


 Mr. S. U. Kamdar, Senior Counsel, a/w. Mr. Chirag Kamdar, Mr.
 Abir Patel and Ms. Lavina Bhargava, Advocate, i/b. M/s. Wadia
 Ghandy & Co., for the Appellant in SA/260/2022.
 Mr. Abir Patel a/w. Ms. Lavina Bhargava, Advocate, i/b. M/s.
 Wadia Ghandy & Co., for the Appellant in SA/251/2022,
 SA/253/2022, SA/254/2022, SA/255/2022, SA/256/2022,
 SA/257/2022, SA/258/2022, SA/259/2022 and SA/261/2022.
 Mr. Vineet Naik, Senior Counsel a/w. Mr. Abir Patel, and Ms. Lavina
 Bhargava, Advocates, i/b. Wadia Ghandy & Co., for the Appellant




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                                                          904-SA-251-2022+.DOC




 in SA/252/2022.
 Ms. Anjani Kumar Singh i/b. Ms. Asmita S. Jaiswal, Advocates, for
 the Respondents in SA/251/2022 to SA/261/2022.


                               CORAM:     MADHAV J. JAMDAR, J.
                               DATED :    8th AUGUST 2024
 P. C.:


1. This Court passed the following order on 10th August 2023:

"1. Arguments of all the parties concluded.

2. Parties are at liberty to file their written submissions within two weeks from today.

3. Closed for Orders."

2. Thereafter, the Appellant and the Respondents have filed

written submissions on 7th September 2023.

3. The judgment in these matters could not be delivered, as

almost on all Court working days I was sitting on dais everyday for

2-3 additional hours after regular Court working hours. I was

having the bail assignment from 2 nd January 2024 till 10th May

2024. During that period, I was sitting on dais everyday for about

an additional 2-3 hours after regular Court working hours and I

used to be in my Chamber at least till 10:00 p.m. and sometimes

until midnight to ensure that all bail orders were uploaded on the

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904-SA-251-2022+.DOC

same day and in view of this, the judgment in these matters could

not be delivered.

4. In the light of the decision of the Supreme Court in the case

of Manbhupinder Singh Atwal vs. Neeraj Kumarpal Shah1, these

matters were placed on 18th July 2024 and the respective learned

Counsels and learned Senior Counsels appearing for the parties

were informed that the these matters would be reheard and

therefore, for that purpose, the matters were directed to be listed

today in Supplementary Board.

5. Mr. Kamdar, learned Senior Counsel appearing in 9 Second

Appeals and Mr. Naik, learned Senior Counsel appearing in 2

Second Appeals seek time. Both of them state that the matter be

placed on board in the week commencing from 26 th August 2024

and on that date both of them will argue these Second Appeals.

6. However, learned Counsel appearing for the Respondents

states that from 26th August 2024 to 28th August 2024, he is in

personal difficulty.

1 Special Leave Petition (Civil) Nos 7669-7670 of 2024

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904-SA-251-2022+.DOC

7. Accordingly, stand over to 29th August 2024 at 2:30 p.m. To

be listed in the Supplementary Board (First on Board).

[MADHAV J. JAMDAR, J.]

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