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Vivek D. Solanki And Ors vs Lekhraj Meghji Solanki And Ors
2026 Latest Caselaw 1982 Bom

Citation : 2026 Latest Caselaw 1982 Bom
Judgement Date : 23 February, 2026

[Cites 0, Cited by 0]

Bombay High Court

Vivek D. Solanki And Ors vs Lekhraj Meghji Solanki And Ors on 23 February, 2026

Author: Milind N. Jadhav
Bench: Milind N. Jadhav
                                                5. OS WP 89-13 & 8. CIVIL WP 1169-21.odt


Amberkar

                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          O.O.C.J.


                            WRIT PETITION NO. 89 OF 2013
                                        WITH
                      INTERIM APPLICATION (L) NO. 39919 OF 2025
                                        WITH
                        INTERIM APPLICATION NO. 3088 OF 2025
                                        WITH
                       COURT RECEIVER'S REPORT NO. 324 OF 2025
                                        WITH
                          NOTICE OF MOTION NO. 251 OF 2013
                                        WITH
                          CHAMBER SUMMONS NO. 1 OF 2018
                                        WITH
                      INTERIM APPLICATION (L) NO. 29111 OF 2025
                                        WITH
                      INTERIM APPLICATION (L) NO. 29294 OF 2025
                                        WITH
                      INTERIM APPLICATION (L) NO. 29109 OF 2025
                                        WITH
                      INTERIM APPLICATION (L) NO. 29375 OF 2025
                                        WITH
                      INTERIM APPLICATION (L) NO 29379 OF 2025
                                        WITH
                      INTERIM APPLICATION (L) NO. 29307 OF 2025
                                        WITH
                      INTERIM APPLICATION (L) NO. 29328 OF 2025
                                        WITH
                      INTERIM APPLICATION (L) NO. 29388 OF 2025
                                        WITH
                      INTERIM APPLICATION (L) NO. 29372 OF 2025
                                        WITH
                      INTERIM APPLICATION(L) NO. 29386 OF 2025
                                        WITH
                      INTERIM APPLICATION (L) NO. 29291 OF 2025
                                        WITH
                      INTERIM APPLICATION (L) NO. 29141 OF 2025
                                        WITH
                      INTERIM APPLICATION (L) NO. 29390 OF 2025
                                        WITH


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                                       5. OS WP 89-13 & 8. CIVIL WP 1169-21.odt


           INTERIM APPLICATION (L) NO. 29429 OF 2025
                             WITH
           INTERIM APPLICATION (L) NO. 29489 OF 2025
                             WITH
            INTERIM APPLICATION (L) NO. 3015 OF 2026
                             WITH
           COURT RECEIVER'S REPORT NO. 396 OF 2025
                             WITH
            COURT RECEIVER'S REPORT NO 388 OF 2023

Babu Vira Bhamaniya & Ors.                           .. Petitioners
           Versus
The State of Maharashtra & Ors.                      .. Respondents

                                  WITH
                 O.S. WRIT PETITION NO. 700 OF 2013

Shivshankar Shivram Singh & Ors.                .. Petitioners
          Versus
Asstt. Commissioner of Income Tax, Circle 23(1) .. Respondents

                              WITH
                      (MATTER AT SR. NO. 8.)
              CIVIL WRIT PETITION NO. 1169 OF 2021
Babu Vira Bhamaniya & Ors.                   .. Petitioners
           Versus
State of Maharashtra & Ors.                  .. Respondents

                              WITH
              CIVIL WRIT PETITION NO. 8402 OF 2022
Vivek D. Solanki & Ors.                     .. Petitioners
           Versus
Lekhraj Meghji Solanki & Ors.               .. Respondents

                             WITH
             CIVIL WRIT PETITION NO. 5929 OF 2013
                             WITH
               CIVIL APPLICATION NO. 13 OF 2021
                             WITH
               CIVIL APPLICATION NO. 12 OF 2021
Bhena Govind Solanki & Ors.                 .. Petitioners

                                                                          2 of 4



       ::: Uploaded on - 23/02/2026                     ::: Downloaded on - 23/02/2026 20:34:23 :::
                                                          5. OS WP 89-13 & 8. CIVIL WP 1169-21.odt


           Versus
The State of Maharashtra & Ors.                                         .. Respondents

                       ....................
 Mr. Omar Khaiyam Shaikh, Advocates for Petitioners in OS WP
  89/2023
 Mr. Shyam S. Chopda (OSD), Court Receiver, High Court, Mumbai
 Mr. Girees U.G. Menon, Advocates for Petitioners in WP 5929/2013
 Mr. Anil Sakhare,Senior Advocate a/w Mr. Yadnesh G. Aher,
  Advocates for Petitioners in WP 8402/2022
 Mr. Manish Tomar i/by Mr. Rajesh Kanojia, Advocates for
  Petitioners in WP 1169/2021
 Mr. Ram Apte, Senior Advocate a/w Mr. Mayuresh Lagu, Mr.
  Shashank Dubey & Mr. Sagar Patil, Advocates for Respondent Nos.
  3 & 4 in WP 1169/2021 & 8402/2022
 Ms. P.J. Gavhane, AGP for State - Matters at Sr. No. 6
 Mr. P.G. Sawant, AGP a/w. Ms. V.S. Nimbalkar, AGP for State -
  Matters at Sr. No. 8
                                             ...................
                                             CORAM : MILIND N. JADHAV, J.
                                             DATE         : FEBRUARY 23, 2026
P. C.:

1. Heard learned Advocates appearing for the parties.

2. Matters on today's board at Sr. Nos. 6 and 8 will be heard

together.

3. By consent of the parties, following Interim Applications (L) will

be taken up for hearing in seriatim one by one which shall be noted by

the parties:-

3 of 4

5. OS WP 89-13 & 8. CIVIL WP 1169-21.odt

4. I am informed by the parties that pleadings are completed.

Applicants are directed to make one extra set of Interim Applications

for the benefit of Court along with all pleadings.

5. Parties are put to the notice that as the present matters are

Supreme Court expedited matters, Court will have to hear all the

matters on same day, however at the joint request the parties, matter is

adjourned to 10th March, 2026.

Amberkar                                                [ MILIND N. JADHAV, J. ]




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