Bombay High Court
Trienity Prime Property Projects Llp ... vs Ramesh Pandurang Mali And Ors on 1 March, 2022
Author: R.I. Chagla
Bench: R.I. Chagla
Digitally
signed by
JITENDRA
JITENDRA SHANKAR
SHANKAR NIJASURE
NIJASURE Date:
2022.03.03
14:34:01
+0530
19-ial-2566-2022.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.2566 OF 2022
IN
SUIT (L) NO.29721 OF 2021
M/s. Trienity Prime Property Projects LLP ...Applicants/
& Ors. Ori. Defendant
Nos.2, 5, 6 and
7.
In the matter between
Ramesh Pandurang Mali ... Plaintiff
Versus
M/s. Samrat Associates & Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.30008 OF 2021
IN
SUIT (L) NO.29721 OF 2021
Ramesh Pandurang Mali ...Applicant/
Plaintiff
Versus
M/s. Samrat Associates & Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.3696 OF 2022
WITH
INTERIM APPLICATION (L) NO.4569 OF 2022
WITH
INTERIM APPLICATION (L) NO.4722 OF 2022
IN
SUIT (L) NO.29721 OF 2021
----------
Mr. Chetan Kapadia with Chaitanya Chavan, Rahul Singh,
Rohan Agarwal and Pranali Raut i/b. M/s. Legal Catalyst for the
Plaintiff.
Mr. Naushad Engineer with Mr. Hemang Raythattha and Mr.
S.M. Seegarla i/b. RMG Law Associates for Defendant Nos.1, 3
and 4.
1/3
19-ial-2566-2022.doc
Mr. Vikramjit Garewal and Priyanka Fadia i/b. Shashank Fadia
for Defendant Nos.2, 5, 6 and 7 in IA No.30008 of 2021 and
Applicant in IAL/2566 of 2022.
Mr. Anil D'Souza for Proposed Defendant Nos.16, 17 and 18.
Mr. Ankit Lohia with Ms. Aditi Bhat and Mr. Kunal Parekh i/b.
Dua Associates ADR, Mumbai for Defendant Nos.10 to 12 and
proposed Defendant Nos.19 and 20.
----------
CORAM : R.I. CHAGLA J
DATE : 1ST MARCH, 2022
ORDER :
1. The learned Advocate appearing for the Defendant Nos.2, 5, 6 and 7 has sought time to fle Affdavit in Rejoinder to the Affdavit in Reply fled by the Plaintiff. The Defendant Nos.2, 5, 6 and 7 shall fle the Affdavit in Rejoinder within a period of one week from today i.e. on or before 8th March, 2022.
2. The Advocates for proposed Defendant Nos.19 and 20 shall fle the Affdavit in Reply which is ready in the Registry by 3rd March, 2022.
3. The Advocates for Defendant Nos.10, 11(A), 11(B) and 12 shall fle the Affdavit in Sur Sur Rejoinder which is 2/3 19-ial-2566-2022.doc ready in the Registry by 3rd March, 2022.
4. The learned Advocate for proposed Defendant Nos.16, 17, 18 in Interim Application (L) No.4729 of 2022 is granted leave to fle Affdavit in Reply in the Registry by 3rd March, 2022.
5. Place the above matters on 17th March, 2022 under the caption for ad-interim relief.
[R.I. CHAGLA J.] 3/3