Bombay High Court
Jos A. Kulangara vs Aria Infra And 6 Ors (Def) And Chief ... on 14 December, 2020
Author: B.P. Colabawalla
Bench: B.P. Colabawalla
(23)IAL3480.20_NMS1501.18_IA1.20_S1047.16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Dhanappa
ORDINARY ORIGINAL CIVIL JURISDICTION
I. Koshti
INTERIM APPLICATION (L) NO. 3480 OF 2020
Digitally signed by
Dhanappa I. Koshti WITH
Date: 2020.12.15
16:03:24 +0530 NOTICE OF MOTION NO. 1501 OF 2018
AND
INTERIM APPLICATION NO. 1 OF 2020
IN
SUIT NO. 1047 OF 2016
Jos A. Kulangara ... Applicant
In the matter between:
Jos A. Kulangara ... Plaintiff
Vs
1 M/s. Aria Infra & Ors. ... Defendants
Mr. Ashish Kamat with Mr. Ashwin Bhadang i/b Pandey & Co. i/b
Pandey & Co. for the Plaintiff and Applicant in IA(L) No. 3480 of
2020.
Mr. Vishwajit Sawant, senior advocate and Mr. Kirit Hakani for
the defendant No.1.
Mr. Girish Godbole i/b Ms. Niyati Hakani for the Defendant Nos.2
to 7.
Mr. Jagdish G. Reddy for the Respondent Nos.1 and 2.
CORAM : B.P. COLABAWALLA, J.
MONDAY, 14TH DECEMBER, 2020 P.C. :
1 Place these matters for hearing on 13th January, 2021.
it is clarifed that other than any relief granted earlier, no relief is SR Pasha, Sr PS Page 1 of 2 (23)IAL3480.20_NMS1501.18_IA1.20_S1047.16.doc granted at this stage. However, it is made clear that in the event any steps are taken by any of the defendants in relation to the subject property, the same will be subject to the outcome of the above Interim Applications and the Notice of Motion and they will not be entitled to claim any equities in relation thereto. Needless to clarify that I have not heard either side on the merits of the matter and this order is passed only to balance the equities between the parties.
2 This order shall be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned shall act on production by fax or e-mail of a digitally signed copy of this order.
B.P. COLABAWALLA, J.
SR Pasha, Sr PS Page 2 of 2