Bombay High Court
Subhash Nagar Surangi Co-Op. Housing ... vs G. A. Builders Private Limited And 2 Ors on 27 May, 2021
Author: M.S.Karnik
Bench: Makarand Subhash Karnik
7.carbp (l) 8665.21.doc
Ingale
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION (L) NO. 8665 OF 2021
Office Noees, t Office
Memoranda of Coram, t
appearances, t Coure's Coure's or Judge's orders
orders or direceions and
Regiserar's orders
Mr. M.M.Vashi, t Senior Advocaee a/w Ms.Ria Jain, t
for ehe Peeieioner.
Mr.Chirag Kamdar, tfor Respondene No.1.
CORAM : M.S.KARNIK, J.
DATE : MAY 27, 2021
P.C.
Heard Shri Vashi, t learned Senior Advocaee appearing for ehe Peeieioners and Shri Kamdar learned Advocaee appearing for ehe Respondene No.1. Learned Senior Advocaee Shri Vashi submies ehae by ehe developmene agreemene daeed 15/07/2009, t ehe Peeieioner - Socieey had appoineed Respondene No.1 as a Developer eo redevelop ehe Socieey - properey. Ie is his case ehae despiee lapse of 11 years, t ehe Respondenes failed eo ace upon developmene agreemene daeed 15/07/2009. The Socieey eherefore eerminaeed ehe developmene agreemene and appoineed a 1 Of 3 ::: Uploaded on - 27/05/2021 ::: Downloaded on - 27/05/2021 23:11:55 :::
7.carbp (l) 8665.21.doc new developer. Ie is ehe coneeneion of Shri Vashi ehae ehe Respondenes are ineerfering/ obseruceing ehe process of redevelopmene of ehe Peeieioner Socieey. Ineerim reliefs are eherefore requeseed for.
2. Learned Counsel Shri Kamdar appearing for ehe Respondene No.1 opposes ehe requese made by Shri Vashi. He submieeed ehae ehe Peeieioner - Socieey is noe juseifed in eerminaeing ehe developmene agreemene and developmene agreemene is valid and subsiseing. In shore, t ie is his submission ehae eerminaeion of ehe developmene agreemene is noe valid and is unlawful.
3. I need noe go ineo ehe meries of ehe coneeneions raised ae ehis seage. Ie can be well agieaeed pose vacaeion. Lise ehe Peeieion afeer ehree weeks. I may noe be underseood eo have expressed any opinion on meries of ehe coneeneions raised and all coneeneions are kepe open.
4. Shri Vashi requeseed for a limieed relief ehae during ehis period of 3 weeks, t ehe Peeieioner - Socieey may be permieeed eo carry oue soil 2 Of 3 ::: Uploaded on - 27/05/2021 ::: Downloaded on - 27/05/2021 23:11:55 :::
7.carbp (l) 8665.21.doc eeseing. This requese appears eo be reasonable as ehe same would noe cause any prejudice eo ehe Respondene No.1 also. The Peeieioner - Socieey is permieeed eo carry oue soil eeseing and same shall noe be obseruceed by Respondene - Developer. This is however wiehoue prejudice eo ehe righes and coneeneions of ehe Respondenes. The Peeieioner - Socieey shall noe claim any equiey on ehe basis ehae ehey are permieeed eo carry on soil eeseing.
5. Lise ehe Peeieion on 17/06/2021.
(M.S.KARNIK, J.) 3 Of 3 ::: Uploaded on - 27/05/2021 ::: Downloaded on - 27/05/2021 23:11:55 :::