Bombay High Court
Vikas Goel vs Lodha Developers Limited on 6 March, 2026
2026:BHC-OS:5937
907.ARBPL.33754.2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L) NO.33754 OF 2025
Deepak Vashdev Hemnani & Anr. ....Petitioners
Versus
Macrotech Developers Limited ....Respondent
WITH
ARBITRATION PETITION (L) NO.42495 OF 2025
Vikas Goel & Anr. ....Petitioners
Versus
Lodha Developers Limited ....Respondent
Mr. Dharam Jumani a/w. Munaf Virjee, Shruti Salian & Mithali
Shetty i/b. AMR Law, for Petitioners.
Mr. Chirag Kamdar a/w. Nanki Grewal, Manasi Joglekar,
Krishna Thakkar & Harsh Nandu i/b. Wadia Ghandy & Co., for
Respondent.
CORAM: SOMASEKHAR SUNDARESAN, J.
DATE : MARCH 6, 2026
ORDER :
1. The captioned Petitions are identically placed, in content and merits, with the Petitions that were disposed of by common judgment dated April 4, 2025, whereby certain interlocutory arrangements had been directed, to adjust equities and balance interests of the residents of Lodha Worli, developed by Macrotech Developers. Page 1 of 3
MARCH 6, 2026 Aarti Palkar ::: Uploaded on - 09/03/2026 ::: Downloaded on - 13/03/2026 21:48:29 :::
907.ARBPL.33754.2025.doc
2. By orders dated April 9, 2025 and May 9, 2025, further Petitions of identical nature were tagged with the arbitration proceedings that had already commenced.
3. Learned Advocates for the parties jointly submit that the captioned Petitions too fall in the very same class and category.
4. Learned Counsel for the parties also submit that they have consensus that before the Learned Arbitral Tribunal, one lead Statement of Claim and one lead Statement of Defence would represent all the proceedings that the Learned Arbitral Tribunal is currenty seized of. Therefore, they request that the same treatment be given to the captioned Petitions as well, with just a short supplementary pleading only to reflect the difference in fact pattern. The parties may request the Learned Arbitral Tribunal to permit minor modifications to their lead pleadings already made just to reflect the fact pattern in the captioned proceedings.
5. In these circumstances, the captioned Petitions are hereby finally disposed of, in the same manner as the Petitions referred to above have been disposed of, referring the disputes under the captioned proceedings to be joined and tagged with the ongoing arbitration proceedings.
Page 2 of 3
MARCH 6, 2026 Aarti Palkar ::: Uploaded on - 09/03/2026 ::: Downloaded on - 13/03/2026 21:48:29 :::
907.ARBPL.33754.2025.doc
6. All actions required to be taken pursuant to this order shall be taken upon receipt of a downloaded copy as available on this Court's website.
[ SOMASEKHAR SUNDARESAN, J.] Page 3 of 3 MARCH 6, 2026 Aarti Palkar ::: Uploaded on - 09/03/2026 ::: Downloaded on - 13/03/2026 21:48:29 :::