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Bombay High Court

Raj Doshi Exports Private Limited vs Om Galaxy Apartments Chs Ltd. on 4 March, 2026

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

                                                                7.IA.4657.2025 and IA.6622.2025.doc

Ajay

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                          INTERIM APPLICATION NO. 4657 OF 2025
                                           IN
                                  SUIT NO. 217 OF 2025

       Raj Doshi Exports Pvt. Ltd.                                         Applicant / Ori.
                                                                        .. Defendant No.1
       IN THE MATTER OF:
       Om Galaxy Apartments CHS Ltd.                                    .. Plaintiff
            Versus
       Raj Doshi Exports Pvt. Ltd. and Ors.                             .. Defendants
                                         WITH
                          INTERIM APPLICATION NO. 6622 OF 2025
                                           IN
                                  SUIT NO. 217 OF 2025

       Om Galaxy Apartments CHS Ltd.                                       Applicant / Orig.
                                                                        .. Plaintiff
       IN THE MATTER OF:
       Om Galaxy Apartments CHS Ltd.                                    .. Plaintiff
            Versus
       Raj Doshi Exports Pvt. Ltd. and Ors.                             .. Defendants

                                  ....................
        Mr. Mayur Khandeparkar a/w. Prerak A. Sharma, Mr. Aishwary
         Manjrekar, Advocates i/by Prerak A. Sharma for Applicant /
         Original Defendant No.1 in Interim Application No.4657 of 2025.
        Mr. Pralhad Paranjape a/w. Sudhanva S. Bedekar, Mr. Aditya Lele
         and Mr. Swapnil Shanbhag, Advocates for Applicant / Plaintiff in
         Interim Application No.6622 of 2025.
        Ms. Apurva Dalal, Advocate for Defendant No.3 - BMC.
                                           ....................
                                               CORAM            : MILIND N. JADHAV, J.
                                               DATE             : MARCH 04, 2026.
       P.C.:

1. Heard Mr. Khandeparkar, learned for Applicant / Original Defendant No.1 in Interim Application No.4657 of 2025; Mr. Paranjape, learned Advocate for Applicant / Plaintiff in Interim 1 of 2 ::: Uploaded on - 04/03/2026 ::: Downloaded on - 04/03/2026 20:35:31 :::

7.IA.4657.2025 and IA.6622.2025.doc Application No.6622 of 2025 and Ms. Dalal, learned Advocate for Defendant No.3 - BMC.

2. Final arguments have been concluded.

3. Reserved for Order / Judgment.





                                                                                [ MILIND N. JADHAV, J. ]

       Ajay
              Digitally signed
              by AJAY
AJAY          TRAMBAK
TRAMBAK       UGALMUGALE
UGALMUGALE    Date: 2026.03.04
              18:09:38 +0530




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