Bombay High Court
Omkar Sereno Flat Owners Association vs Manomay Ventures Private Limited And 17 ... on 1 February, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 9 IA L-13724-2022 .doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.13724 OF 2022
WITH
INTERIM APPLICATION (L) NO.22723 OF 2022
Omkar Sereno Flat Owners .. Applicant
Association
Versus
Manomay Ventures Pvt Ltd And 17 .. Respondents
Ors
...
Mr. Gauraj Shah i/b Adv. Mansha Baria a/w Adv. Suman Gupta
for the applicant.
Adv. Shakeeb Shaikh a/w Adv. Noorain Patel i/b Diamondwala
& Co for defendant nos.1 and 16.
CORAM: BHARATI DANGRE, J.
DATED : 1st FEBRUARY 2024 P.C:-
1 Disobedience of the Consent Terms, which were tendered before Court on 3/11/2023, is alleged against the defendants.
The learned counsel representing the defendants make a statement that as far as the liability towards pre EMI interest is concerned, he has discharged the same to a larger extent. As far as the refund as contemplated under clause 6 is concerned, according to him though the first timeline of 31/01/2024, has come to an end, the second timeline contemplated under the Consent Terms is 31/03/2024, by way of Ashish ::: Uploaded on - 05/02/2024 ::: Downloaded on - 02/03/2024 05:25:07 ::: 2/2 9 IA L-13724-2022 .doc a grace period. He has instructions to make statement that there is compliance of this stipulation as against five members. 2 The aforesaid statement shall come on an affidavit with clear timelines being indicated as well the circumstances which justify availing of the grace period, as indicated in the Consent Terms.
Let the affidavit be filed within two weeks from today, with an advance copy being served on the other side.
List on 21/02/2024.
( SMT. BHARATI DANGRE, J.) Ashish ::: Uploaded on - 05/02/2024 ::: Downloaded on - 02/03/2024 05:25:07 :::