Raj Doshi Exports Pvt. Ltd vs Jariwala Building Tenants Chs Ltd on 7 October, 2025

[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Raj Doshi Exports Pvt. Ltd vs Jariwala Building Tenants Chs Ltd on 7 October, 2025

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                                                1

                                              IN THE SUPREME COURT OF INDIA
                                               CIVIL APPELLATE JURISDICTION

                                         CIVIL APPEAL NO. _____ OF 2025
                                [@ SPECIAL LEAVE PETITION (C) NO. 9364 OF 2025]

                         RAJ DOSHI EXPORTS PVT. LTD.                                  Appellant (s)

                                                             VERSUS

                         JARIWALA BUILDING TENANTS CHS LTD. & ORS.                    Respondent(s)


                                                             WITH

                                         CIVIL APPEAL NO. _____ OF 2025
                               [@ SPECIAL LEAVE PETITION (C) NO. ______ OF 2025]
                                           [@ DIARY NO. 17017 OF 2025]

                                                       O R D E R

1. Leave granted.

2. Heard Mr. C.A. Sundaram and Mr. Gagan Gupta, learned senior counsels appearing for the appellant(s) and Mr. Shirish Deshpande and Mr. Chirag Shroff, learned counsel appearing for the respondent(s).

3. These appeals arise out of the impugned Judgment and order dated 25.03.2025 passed by the High Court of Judicature at Bombay in Writ Petition No. 1615 of 2024. The impugned order is reproduced as under :-

“1) In view of the liberty granted by the Hon’ble Supreme Court vide its Judgment dated 19th April 2022 in Contempt Petition (Civil) No. 442 of 2021 in Civil Appeal Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2025.10.11 No. 9878 of 2016, Mr. Kadam, learned 12:08:05 IST Reason: Senior Advocate for the Petitioners seeks time to approach the Hon’ble Supreme Court 2 for necessary further directions.

2) At his request, stand over to 15 th April 2025.

3) Till the returnable date, the Respondent No. 5 hereinafter shall not create third party right, title or interest in the suit property.”

4. While issuing notice on 09.04.2025, the following interim order was passed :-

“Issue notice.

Pending disposal of the Special Leave Petitions, there shall be stay of the impugned order and further proceedings in the Writ Petition”

5. Due to the long standing litigation, this Court had to intervene and passed the above referred interim order. This order has continued till date without any variation.

6. Having heard all the parties, we are of the opinion that interest of justice will be sub-served if we dispose of these appeals by confirming the interim order dated 09.04.2025 and request the High Court to dispose of the main writ petition finally. Learned counsel appearing for the respondent(s) have sought for a direction for early disposal of the writ 3 petition. It will be appropriate if this prayer is made before the High Court and the High Court can consider and pass appropriate orders.

7. The parties are at liberty to raise all issues and contentions, including those relating to maintainability before the High Court.

8. With these observations, the civil appeals are disposed of.

9. Pending interlocutory application(s), if any, is/are disposed of.

……………………………………………………………………….J. [PAMIDIGHANTAM SRI NARASIMHA] …………………………………………………………………...J. [ATUL S. CHANDURKAR] NEW DELHI;

OCTOBER 07, 2025.

                                  4

ITEM NO.15               COURT NO.7                 SECTION IX-A

               S U P R E M E C O U R T O F      I N D I A
                       RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C)    No(s).   9364/2025

[Arising out of impugned final judgment and order dated 25-03-2025 in WP No. 1615/2024 passed by the High Court of Judicature at Bombay] RAJ DOSHI EXPORTS PVT. LTD. Petitioner(s) VERSUS JARIWALA BUILDING TENANTS CHS LTD. & ORS. Respondent(s) IA No. 84479/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 84480/2025 - EXEMPTION FROM FILING O.T. WITH Diary No(s). 17017/2025 (IX-A) IA No. 85136/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 85135/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Date : 07-10-2025 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ATUL S. CHANDURKAR For Petitioner(s) : Mr. C. A. Sundaram, Sr. Adv.

Mr. Aman Vachher, Adv.

Mr. Yadunath Choudhary, Adv. Mr. Dhiraj, Adv.

Mr. Prerak Sharma, Adv.

Mr. Chinmoy Acharya, Adv.

Mr. Ashutosh Dubey, Adv.

Mrs. Anshu Vachher, Adv.

Ms. Abhiti Vachher, Adv.

Mr. Akshat Vachher, Adv.

Ms. Nandni Sharma, Adv.

Mr. Amit Kumar, Adv.

Mr. Jasvinder Choudhary, Adv. M/S. Vachher And Agrud, AOR Mr. Gagan Gupta, Sr. Adv.

Mr. Devansh Srivastava, AOR Mr. Ankit Banati, Adv.

For Respondent(s) : Mr. Vinay Navare, Sr. Adv.

Mr. Shirish K. Deshpande, AOR Ms. Rucha Pravin Mandlik, Adv. Mr. Mohit Goutam, Adv.

Mr. Raghav Arora, Adv.

Mr. Haris Ahmad, Adv.

Mr. Chirag M. Shroff, AOR Mrs. Mahima C Shroff, Adv.

Mr. Dhananjay Kataria, Adv.

Mr. Dhairyah C Shroff, Adv.

M/S. Deshpandes And Mandliks, AOR Mr. Aditya Krishna, Adv.

Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Shrirang B. Varma, Adv.

UPON hearing the counsel the Court made the following O R D E R

1. Permission to file Diary No. 17017 OF 2025 is granted.

2. Leave granted.

3. The civil appeals are disposed of in terms of the signed order.

4. Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA) (NIDHI BHARDWAJ) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)

Legal Document View

Unlock Advanced Research with PRISMAI

Supreme Court - Daily Orders