Paras Nagar Co. Op. Hsg. Soc. Ltd vs Aishwarya Avant Builders Llp And 3 Ors on 11 February, 2020

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Bombay High Court

Paras Nagar Co. Op. Hsg. Soc. Ltd vs Aishwarya Avant Builders Llp And 3 Ors on 11 February, 2020

Author: Sarang V. Kotwal

Bench: K.K. Tated, Sarang V. Kotwal

Laxmi                                        1
                                                            512. IA 1-20 in appl 39-20.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY ORIGINAL CIVIL JURISDICTION

                      INTERIM APPLICATION NO. 1 OF 2020
                                      IN
                          APPEAL (L) NO. 39 OF 2020
                                      IN
                      INTERIM APPLICATION NO. 1 OF 2019
                                      IN
                          SUIT (L) NO. 1308 OF 2019

Paras Nagar Co-op. Hsg. Soceity Ltd.                             ...Appellant
      Vs.
M/s. Aishwarya Avant Builders LLP & Ors.                         ...Respondents.
                              ....
Chirag Mody, Ketan Parekh & Pankaj Pandey i/b K. R. Parekh & Co.
for Appellant.
Ashish Kamat & Simantini Mohite i/b Abhijeet Marathe for
Respondent Nos. 1 & 2.
                              ....
                            CORAM : K.K. TATED &
                                       SARANG V. KOTWAL, JJ.

DATE : FEBRUARY 11, 2020 P.C. Not on board. At the request of the Advocate for Appellant, matter is taken on production board for urgent orders.

2. Heard Learned Counsel for the parties.

3. By this Appeal, the Appellant/Original Plaintiff is challenging order dated 18th December, 2019 passed by the Learned Single Judge, in Interim Application No. 1 of 2019 in Suit (L) No. 1308 of 2019.

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512. IA 1-20 in appl 39-20.odt

4. Considering the submission made by the Learned Counsel for the Appellant and the impugned order, following order is passed:

a. The Appellant to remove all office objections on or before 28th February, 2020 failing which, Appeal shall stand dismissed without further reference to the Court.

b. Liberty is granted to the Respondents if they so desire to file affidavit in reply if any, on or before 21 st February, 2020 with copy to other side.

c. Rejoinder if any, be filed on or before 26 th February, 2020 with copy to other side .

d. Matter to appear on board on 02nd March, 2020.

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