Bombay High Court
Hiranandani Constructions Pvt. Ltd vs Ramesh H Gurbaxani And Laxman H ... on 19 October, 2018
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
kpd 1 / 2 966-NMS-595-2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 595 OF 2017
IN
SUIT NO. 229 OF 2017
Hiranandani Constructions Pvt. Ltd. ... Plaintif
Versus
Ramesh H. Gurbaxani and others ... Defendants
WITH
CHAMEBR SUMMONS NO.1103 OF 2017
IN
NOTICE OF MOTION NO. 595 OF 2017
IN
SUIT NO. 229 OF 2017
WITH
SUIT NO. 395 OF 2014
WITH
NOTICE OF MOTION NO. 636 OF 2014
IN
SUIT NO. 395 OF 2014
WITH
CHAMBER SUMMONS (L) NO. 276 OF 2017
IN
SUIT NO. 229 OF 2017
WITH
CHAMBER SUMMONS (L) NO 1524 OF 2018
IN
SUIT NO. 229 OF 2017
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kpd 2 / 2 966-NMS-595-2017.doc
Mr. Zal Andhyarujina instructed by J Law Associates for the Plaintif.
Mrs. Sushma Singh instructed by Ms. Priyanka Anil Raul for Defendant No.5.
Noen for the Applicant in Chamber Summons (L) No. 1524 of 2018.
CORAM : S.J. KATHAWALLA, J.
DATED : 19th OCTOBER, 2018 P.C.:
None for the Interveners. The Interveners are admittedly the members of the Society. The Society has made its submissions before the Court. The Advocate for the members who have joined issues with the developer and the Society have also been heard at length, and the matter is already closed for orders on 11 th October, 2018. In any event, the matter is closed for orders, the question of deciding the Intervention application at this stage does not arise. In view thereof, the Chamber Summons (L) No. 1524 of 2018 stands rejected.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 20/10/2018 ::: Downloaded on - 22/10/2018 01:33:19 :::