Bombay High Court
Paras Nagar Co. Op. Hsg. Soc. Ltd vs Aishwarya Avant Builders Llp And 3 Ors on 18 December, 2020
Author: R.I.Chagla
Bench: S.J. Kathawalla, R.I.Chagla
Digitally
signed by
Swaroop Swaroop
S. Phadke
S. Date:
Phadke 2020.12.19
18:57:06
+0530
24 APP 66 OF 2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO.66 OF 2020
WITH
INTERIM APPLICATION NO.956 OF 2020
IN
INTERIM APPLICATION NO.1 OF 2019
IN
SUIT (L) NO.1308 OF 2019
Paras Nagar Co-op. Hsg. Soc. Ltd. ... Appellant
versus
M/s. Aishwarya Avant Builders LLP and Ors. ... Respondents
Mr. Chirag Mody with Mr. Ketan Parekh, Mr. Pankaj Panday i/by K.R.Parekh and
Co., for Appellant.
Mr. Ashish Kamat i/by Mr. Abhijeet Marathe, for Respondent Nos.1 and 2.
CORAM: S.J. KATHAWALLA &
R.I.CHAGLA, JJ.
DATE: 18th DECEMBER, 2020
P.C.:
1. Heard the learned Advocates for the parties. The Original Defendants shall file their Affidavits in Reply to the Notice of Motion pending before the learned Single Judge before 5th January, 2021. Rejoinder, if any, to be filed on or before 12 th January, 2021. The learned Single Judge is requested to dispose of the Notice of Motion by 15th February, 2021. All contentions of the parties are kept open. The above Appeal as well as the Interim Application are accordingly disposed of.
( R.I.CHAGLA, J. ) ( S.J.KATHAWALLA, J.)
ssp 1/1