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Bombay High Court

Fiorenza Co-Operative Housing Society ... vs Lodha Developers Ltd on 13 March, 2026

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        ORDINARY ORIGINAL CIVIL JURISDICTION

FOR REJECTION :

 15                             SL/28121/2024 with IAL/28479/2024
 18             SL/26803/2025 with IAL/26808/2025 with connected matters
 19                             SL/31023/2025 with IAL/31026/2025
 21                              SL/31340/2025 with IAL/1790/2026
 23                             SL/32381/2025 with IAL/32389/2025
 24                             SL/32437/2025 with IAL/32440/2025
 25             SL/32769/2025 with IAL/36056/2025 with connected matters
 26             SL/32884/2025 with IAL/32888/2025 with connected matters
 27                             SL/33605/2025 with IAL/33622/2025
 28                             SL/33610/2025 with IAL/33614/2025
 29                             SL/33760/2025 with IAL/35288/2025
 30                             SL/34088/2025 with IAL/34091/2025
 32               SL/34692/2025 with IAL/3848/2026 with IAL/4097/2026
 33                             SL/34874/2025 with IAL/35140/2025

                                           Before :   Anil H. Laddhad,
                                                      Prothonotary & Senior Master
                                           Date   :   13th March, 2026

 Sr. Nos.                                  Names of Advocates
      21     Mr. Siddiqui Vasim Munnawar, Advocate for plaintiff.
      24     Mr. Mahir Amir i/b. Shardul Amcarchand Mangaldas & Co., Advocate
             for respondent nos. 1 to 6.

24 Ms. Aditi Singh i/b. Economic Laws Practice, Advocate for defendant no. 7 26 Ms. Aditya Kathare i/b. Sanket Mungale, Advocate for plaintiff. 32 Mr. Rav R. i/b. Aayush Krishna Kedia, Advocate for plaintiff. 33 Ms. Zainab Khan a/w. Ms. Chandarani Gore i/b. Samir Vaidya, Advocate for plaintiff.

33 Mr. Shubham Shah i/b. Tushar Goradia, Advocate for defendant nos. 1, 2 and 4.

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P.C. :

By way of last chance, the plaintiffs to remove office objections on the Suits and Interim Applications and get the same registered and/or numbered by filing/uploading compliance praecipe on or before 04.04.2026, failing Suit/s and/or Application/s to stand rejected for non-compliance of office objections under O.S.Rule 986.
Prothonotary and Senior Master Digitally signed by RAJEEV RAJEEV VIJAY VIJAY ACHARYA ACHARYA Date:
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