Gurudath Sitaram Rao vs State Of Maharashtra
2026 Latest Caselaw 5171 Bom

Bombay High Court

Gurudath Sitaram Rao vs State Of Maharashtra on 15 May, 2026

                                                                                                  3-WP-4640-2024 (OS).doc
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2026.05.15
           19:55:02
           +0530
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                ORDINARY ORIGINAL CIVIL JURISDICTION

                                                       WRIT PETITION NO. 4640 OF 2024

                              Gurudath Sitaram Rao                                         ...Petitioner
                                    Versus
                              State Of Maharashtra                                         ...Respondent
                                                                    __________
                              Ms. Anita Castellino i/b. Mr. Bruno Castellino, for the Petitioner.
                              Mr. Milind More, Addl. G.P. for Respondent No.1 - State.
                              Ms. Oorja Dhond for Respondent Nos.2 and 3 - BMC.
                              Ms. Sneha Prabhu for Respondent Nos.4 to 7.
                              Mr. Rubin Vakil a/w Sahil Gandhi a/w Dimple Vora i/b. Markand Gandhi
                              & Co. for Respondent No.8.
                                                              __________

                                                             CORAM :       ADVAIT M. SETHNA &
                                                                           SANDESH D. PATIL, JJ.

                                                             DATE      :   15 MAY 2026
                                                                           (VACATION COURT)

                              P.C.:

1. Heard learned counsel for the parties. We have perused the order

dated 17 April 2026. Paragraph 1 of the said order reads thus :-

"1. The learned counsel for Respondent No.8 - Developer, on instructions, submitted that the agreed rent will be paid to the Petitioners on or before 15th May 2026. It is submitted on instructions that every endevour would be made to pay the rent on or before 15th May 2026. However, it is submitted that, in the unlikely event and in case of any difficulty arising, if the same cannot be paid by 15th May 2026, the agreed rent shall, in any case, be paid within an extended grace period of 15 days from 15th May 2026. In such event, the affidavit stating the reasons why the rent was not paid on or before 15 th May 2026 shall have to be placed on record."

2. The learned counsel for the parties agree that the admitted

amount of transit rent to be deposited by the Respondent No.8 is Rs.4.10

3-WP-4640-2024 (OS).doc

Crores.

3. Considering that there would be some interest amount also due

and payable, parties respectively have agreed that in addition to the

amount of Rs.4.10 Crores an amount of Rs.10 Lakhs will also be paid by

Respondent No.8 to the Petitioner. This will be done positively on or

before 19 May 2026.

4. Mr. Vakil would state that the amount of Rs.4.10 Crores along

with additional amount of Rs.10 Lakhs which would be paid by

Respondent No.8 to the Petitioner is for transit rent payable until

October 2025.

5. At this stage, no further orders are required to be passed.

6. List the proceedings in due course.

7. All concerned to act upon an authenticated copy of this order.

[SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.]