Hicons Developers Private Limited vs Chistiya Manzil Co-Operative Housing ...
2024 Latest Caselaw 25152 Bom

Bombay High Court

Hicons Developers Private Limited vs Chistiya Manzil Co-Operative Housing ... on 2 September, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                               28-IAL-35325-2023.doc


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

             INTERIM APPLICATION (L) NO. 35325 OF 2023
                               IN
          COMMERCIAL EXECUTION APPLICATION NO. 31 OF 2023

 Hicons Developers Private Limited                       ... Applicant

          Versus

 Chistiya Manzil Co-operative Housing
 Society Limited                                         ... Respondent

 Mr. Rahul Sarda alongwith Mr. Huzefa Khokhawala instructed by M/s.
 Nankani and Associates for the Judgment Creditor.
 Mr. Karl Tamboly alongwith Mr. Priyank Kapadia, Mr. Vaibhav Warerkar,
 Ms. Nidhi Singh and Ms. Zenia Irani instructed by M. Mulla Associates
 for the Applicant/Judgment Debtor.

                                    CORAM        :       ABHAY AHUJA, J.

                                    DATE         :       2 SEPTEMBER, 2024

 P.C. :

1. After this matter is briefly heard, considering that the dispute

is between housing society and the developer who has redeveloped the

property, this Court put it to the learned Counsel whether this matter

could be amicably worked out.

2. Both the learned Counsel have taken instructions and submit

that they would on a without prejudice basis endeavour to sit together

and work out the matter amicably.

28-IAL-35325-2023.doc

3. At their joint request, list on 16th October 2024.

4. Ad-interim relief granted earlier shall continue to continue till

the next date.

5. Registry to accept the reply / rejoinder / sur-rejoinder / sur-

sur-rejoinder.,

(ABHAY AHUJA, J.)