Bombay High Court
Mahendra Girdharlal Mehta vs Shweta Mahendra Mehta And Ors on 2 March, 2023
Author: N. J. Jamadar
Bench: N. J. Jamadar
[email protected] IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION INTERIM APPLICATION NO.469 OF 2021 VISHAL SUBHASH IN PAREKAR SUIT NO.3005 OF 2008 Digitally signed by VISHAL SUBHASH WITH PAREKAR Date: 2023.03.03 INTERIM APPLICATION NO.470 OF 2021 10:54:07 +0530 IN SUIT NO.3006 OF 2008 Mahendra Girdharlal Mehta ...Applicant In the matter of Mahendra Girdharlal Mehta and Others ...Plaintiffs vs. Atul Builders and Estates Limited and Others ...Defendants Mr. Shanay Shah a/w. Ms. Tvishi Pant, Ms. Anusha Gutni i/b. Keystone Partners, for the Plaintiffs. Mr. Piyush Reheja a/w. Mr. Rubin Vakil, Mr. Ankur Kalal, Mr. Dhiraj Bhandary, Ms. Neer Karia i/b. Markand Gandhi & Co., for Defendant No. 1. Mr. Kiran Mohite a/w. Ms. Deepika Muly i/b. Kiran S. Mohite, for Defendant Nos. 2(a) and 2(b). Mr. V. Mannadiar a/w. Ms. Sanika Wabale and Mr. Sanmukh Rackavi i/b. Mannadiar & Co., for Defendant No. 3. Mr. Girish Godbole, Senior Advocate a/w. Mr. Aseem Naphade, Ms. Gauri Mestha i/b. L.J. Law, for Defendant No. 7. Ms. Sheetal Metakari i/b. Mr. Sunil Sonawane, for Defendant- MCGM. Mr. E.B. Sivakumar, Asstt. to Court Receiver present. CORAM : N. J. JAMADAR, J.
DATE : MARCH 02, 2023
P.C.:
1. Heard.
2. The learned counsel for defendant No. 1 in Interim Application No. 469 of 2021 seeks leave to tender affidavit in sur-
Vishal Parekar, P.A. ...1 [email protected] rejoinder.
3. Leave granted.
4. Affidavit in sur-rejoinder is taken on record.
5. The learned senior counsel for defendant No. 7 submits that defendant No. 7 would file affidavit in reply during the course of the day.
6. Let the affidavit in reply be filed in the Registry during the course of the day.
7. Re-joinder, if any, be filed within two weeks.
8. Stand over to 23rd March, 2023.
(N. J. JAMADAR, J.)
Vishal Parekar, P.A. ...2