Bombay High Court
Ajit Singh Jagdev Singh Manhas vs M/S Kamla Landmarc Realtors on 14 October, 2025
Sayyed 12-IA(L).30776.2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO.30776 OF 2024
IN
COMMERCIAL SUIT (L) NO.30637 OF 2024
Ajit Singh Jagdev Singh Manhas & Ors. ...Applicants/Plaintiffs
Versus
M/s. Kamla Landmarc Realtors & Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.6459 OF 2025
WITH
INTERIM APPLICATION (L) NO.9969 OF 2025
WITH
INTERIM APPLICATION (L) NO.9977 OF 2025
WITH
INTERIM APPLICATION (L) NO.9980 OF 2025
IN
COMMERCIAL SUIT (L) NO.30637 OF 2024
_____________________________________________________
Mr. Vishal Kanade a/w Mr. Pushkraj Deshpande, Ms. Anushtha Rathod
& Mr. Nikhil Jamgid i/by ALMT Legal for the Applicants/Plaintiffs.
Mr. Chetan Kapadia, Senior Advocate a/w Mr. Rohan Sathye i/by Mr.
Darshit Jain for the Applicants/Intervenors in IAL Nos.6459, 9969, 9980
& 9977 of 2025.
_____________________________________________________
CORAM : JITENDRA JAIN, J.
DATE : 14 OCTOBER 2025 P.C.:
1. The root cause of the present matter is defendant no.1 and its related entities and persons in-charge of this defendant no.1 and related entities. Defendant No.1 and persons related are facing multiple proceedings in various Courts and Forums. Because of this, all the 1 of 2 Sayyed 12-IA(L).30776.2024.doc persons who have entered into an agreement with defendant no.1 and related entities either as landowners or purchasers of the proposed building and the lenders to such projects are facing severe difficulties.
2. In my view, this Court will be failing in its duty, if the properties where defendant no.1 and related entities are involved are allowed to be rotten in various Forums and Courts at the cost of other people who are suffering.
3. Therefore, in view of above, this Court has requested learned senior counsel Mr. Kapadia who is appearing for the applicants and Mr. Kanade appearing for the plaintiff to come out with an out of box solution to the problem raised in the present matter so that the issue can be resolved not only in the larger interest of the applicant and the plaintiff but also in the larger interest of the society.
4. The learned senior counsel Mr. Kapadia and the learned counsel Mr. Kanade are also requested by the Court if they can think of some solution whereby all the matters were defendant no.1 and related entities are involved, certain mechanism can be thought of to resolve the issue.
5. List this matter on 10 November 2025 for further consideration.
6. Liberty to the parties to complete the pleadings before the next date of hearing.
[ JITENDRA JAIN, J. ]
Signed by: Sayyed Saeed Ali
Designation: PA To Honourable Judge
Date: 14/10/2025 18:05:25 2 of 2