Bombay High Court
Ramesh D Shah-Transposed As Defendant ... vs Zenal Construction Pvt.Limited And 11 ... on 6 November, 2025
1/2 903-CPCD-23-2024.DOC IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION IN ITS COMMERCIAL DIVISION CONTEMPT PETITION NO. 23 OF 2024 IN NOTICE OF MOTION NO. 722 OF 2017 Sandip Chotalal Shah ...Petitioner Versus Zenal Construction Pvt Ltd ...Respondent WITH COMMERCIAL SUIT NO. 803 OF 2017 Ramesh D Shah-transposed As Defendant No.13 And 17 Ors. ...Plaintiffs Versus Zenal Construction Pvt. Limited And 11 Ors. ...Defendants _______ Mr. Rohan Savant a/w Mr. Sushant Arora and Ms. Vaishnavi Adhav i/b L R & Associates for the Petitioners. Mr. Bijal Gandhi i/b D. M. Legal Associates for Respondent Nos.1 to 4. Ms. Darshna Manjrekar i/b One Point Legal Solutions for Respondent Nos.11 and12. _______ CORAM : ARIF S. DOCTOR, J.
DATE : 6th NOVEMBER 2025 P.C.
1. The matter was placed today to enable learned counsel to work out an amicable way forward in the matter. Learned counsel are ad-idem on the fact Kiran Kawre ::: Uploaded on - 07/11/2025 ::: Downloaded on - 07/11/2025 23:51:27 ::: 2/2 903-CPCD-23-2024.DOC that Mr. Shetgiri & Associates can be appointed for the purposes of carrying out survey and inspection of the said building in question and to prepare an estimate of the costs involved. They request that the matter be stood over tomorrow to draw up formal terms in this regard.
2. Stand over to 07th November 2025.
(ARIF S. DOCTOR, J.) Kiran Kawre ::: Uploaded on - 07/11/2025 ::: Downloaded on - 07/11/2025 23:51:27 :::