Archana Negi Tandon Nee Archana Anand ... vs Sandeep Krishna Tandon
2026 Latest Caselaw 5315 Bom

Bombay High Court

Archana Negi Tandon Nee Archana Anand ... vs Sandeep Krishna Tandon on 20 May, 2026

                                         9-IA(L)-17769-2026 IN COMS(L)-8878-2026.doc




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

         INTERIM APPLICATION (L) NO. 17769 OF 2026
                             IN
            COMMERCIAL SUIT (L) NO. 8878 OF 2026
Archana Negi Tandon
Nee Archana Anand Singh Negi
Alias Archana Sandeep Tandon             ... Applicant
            Versus
Sandeep Krishna Tandon                                   ... Defendant
                           --------------------
Ms. Kanchan Talreja a/w Labdhi Parekh and Ms. Ankita Waghmare, for
the Applicant.

Mr. Venkatesh Dhond, Senior Advocate a/w Mr. Archit Jayakar, Mr.
Samarth Jaidev, Ms. Dhwani Parekh and Ms. Shivani Prasad i/b
Jayakan & Partners, for the Defendant.
                            --------------------
                           CORAM : SANDESH D. PATIL, J.

                                DATE    : 20 th MAY, 2026.
                                (VACATION COURT)
P.C. :

1.        Heard.

2. This Court was moved in the Vacation with an expressed statement made in the praecipe that the Applicant/ Plaintiff is homeless as she is not permitted to enter her house.

9-IA(L)-17769-2026 IN COMS(L)-8878-2026.doc

3. Mr. Venkatesh Dhond, learned Senior Advocate appearing for the Defendant on instructions makes a statement that the Applicant/ Plaintiff shall be allowed to enter and stay in the house. He further submits that the Defendant is not and will not prevent the ingress and egress of the Plaintiff from the house. Statement accepted.

4. Ms. Kanchan Talreja, learned Counsel appearing for the Applicant/ Plaintiff submits that there are about eight lady goons in this house. Mr. Venkatesh Dhond, learned Senior Advocate submits that except one lady, the other seven ladies would not remain in the house.

5. This arrangement will take care of the situation.

6. In light of the aforesaid statement, the apprehension of the Applicant/ Plaintiff is taken care of at this juncture. Detailed hearing will be required in this matter.

7. Stand over to 15th June, 2026 for further consideration.

(SANDESH D. PATIL, J.)