Bombay High Court
Lodha Developers Limited vs Shobhana Sahadev Shah on 13 January, 2026
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
919-IA-13370-2025.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.13370 OF 2025
IN
CIVIL REVISION APPLICATION NO.5 OF 2015
Digitally
signed by
SONALI Lodha Developers Limited
SONALI MILIND
MILIND PATIL (Formerly known as Macrotech Developers Ltd) ...Applicant
PATIL Date: IN THE MATTER BETWEEN:
2026.01.13
17:34:43 Shobhana Sahadev Shah & Anr. ...Applicants
+0530
Versus
Mahadev Yeshwant Bhole
through his Power of Attorney Holder
Bhagoji Shripat Chavan
through legal heirs
Anusaya Bhagoji Chavan & Ors. ...Respondents
Ms. Jennifer Michael, Ms. Yashvi Dave and Ms. Alisha Pinto, for the
Applicant in IA/13370/2025.
Ms. Pushpa Thapa i/b. Ms. Kavita A. Shah, for the Applicants in
CRA/5/2025.
Ms. Jacqueline D'silva, for the Respondent Nos.2(a) to 2(d).
Ms. Bharti Bhansali i/b. F2B & Associates, for the Respondent
Nos.3 and 4.
CORAM: MADHAV J. JAMDAR, J.
DATED : 13th JANUARY 2026
P. C.:
1. Ms. Jennifer Michel, learned Counsel appearing for the Applicants submits that in the cause title of the Interim Application Page 1 Sonali ::: Uploaded on - 13/01/2026 ::: Downloaded on - 13/01/2026 20:45:50 ::: 919-IA-13370-2025.DOC No.13370 of 2025 there are certain mistakes and therefore, seeks leave to correct the same.
2. Accordingly, leave to correct the cause title is granted.
Amendment be carried out within a period of one week from today. Re-verification is dispensed with.
3. Stand over to 27th January 2026.
[MADHAV J. JAMDAR, J.] Page 2 Sonali ::: Uploaded on - 13/01/2026 ::: Downloaded on - 13/01/2026 20:45:50 :::