Bombay High Court
Lodha Developers Ltd, vs Rajendra Narpatmal Lodha on 28 January, 2026
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
2026:BHC-OS:2379
79.SL.42290.2025.doc
Ajay
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT (L) NO.42990 OF 2025
WITH
INTERIM APPLICATION (L) NO. 43039 OF 2025
IN
SUIT (L) NO. 42990 OF 2025
Lodha Developers Ltd. Applicant/Orig.
.. Plaintiff
IN THE MATTER BETWEEN:
Lodha Developers Ltd. .. Plaintiff
Versus
Rajendra Narpatmal Lodha and Ors. .. Defendants
....................
Mr. Karl Tamboly a/w. Mr. Pradeep Bakhru, Mr. Advait Nisal, Mr.
Piyush Kranti, Ms. Silpa Nair and Ms. Juhi Bahirwani, Advocates
i/by Wadia Ghandy & Co. for Plaintiff.
Mr. Sumanth Anchan, Advocate i/by Mr. Shantanu Kadam for
Defendant Nos.1 to 4.
....................
CORAM : MILIND N. JADHAV, J.
DATE : JANUARY 28, 2026.
P.C.:
1. Mentioned out of turn.
2. Heard Mr. Tamboly, learned Advocate for Plaintiff and Mr. Anchan, learned Advocate for Defendant Nos.1 to 4.
3. Plaintiff, Defendant Nos.1, 2 and 3 have executed Consent Terms dated 28th January 2026 and Plaintiff and Defendant No.4 have executed Consent Terms dated 28th January 2026 (hereinafter referred to as the "Consent Terms"), settling the disputes in the present Suit in respect of all claims of the respective parties.
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4. Consent Terms have been signed by Plaintiff's Authorised Signatory. Defendant Nos.1 to 4 have signed the Consent Terms in their individual capacities. Advocates for Plaintiff and Defendant Nos.1 to 4 are present in Court.
5. Consent Terms dated 28th January 2026 are taken on record and marked as 'X' and 'X-1' respectively for identification. Consent Terms dated 28th January 2026 marked as 'X' are executed between Plaintiff and Defendant Nos.1 to 3 whereas Consent Terms dated 28 th January 2026 marked as 'X-1' are executed between Plaintiff and Defendant No.4 separately. Consent Terms marked as 'X' are running into 30 pages whereas Consent Terms marked as 'X-1' are running into 22 pages. Parties have confirmed that they have signed these Consent Terms on their own free will without any fraud or coercion.
6. Order in terms of the Consent Terms.
7. The undertaking given by the parties in the Consent Terms are recorded and accepted as undertakings given to this Court.
8. Suit is decreed in terms of the Consent Terms.
9. Registry is directed to draw up a decree reflecting the Consent Terms.
10. Sealing of the drawn-up decree is dispensed with.
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11. Certified copy of the order passed in terms of the Consent Terms is expedited.
12. No order as to costs.
13. Liberty to the parties to mention.
14. Refund of Court fees as per Rules.
15. In view of the above, Suit is disposed. Pending Interim Application (L) No.43039 of 2025 stands disposed with no order as to costs.
[ MILIND N. JADHAV, J. ]
Ajay
Digitally signed
by AJAY
AJAY TRAMBAK
TRAMBAK UGALMUGALE
UGALMUGALE Date: 2026.01.28
18:08:18 +0530
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