Bombay High Court
D. Rajamani vs A.A. Estates Private Ltd., And Ors on 5 January, 2022
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
Digitally signed by
IRESH IRESH SIDDHARAM
SIDDHARAM MASHAL
Date: 2022.01.05
MASHAL 16:14:31 +0530
29.178.09 cp.doc
ISM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO. 178 OF 2009
WITH
CIVIL APPLICATION NO. 53 OF 2009
IN
CONTEMPT PETITION NO. 178 OF 2009
SANTOSH DAMODARAN ....PETITIONER
V/s.
A. A. ESTATES PRIVATE LTD. .....RESPONDENTS
AND ORS
WITH
CONTEMPT PETITION NO. 179 OF 2009
WITH
INTERIM APPLICATION NO. 3773 OF 2021
IN
CONTEMPT PETITION NO. 179 OF 2009
WITH
CIVIL APPLICATION NO. 51 OF 2009
IN
CONTEMPT PETITION NO. 179 OF 2009
EDWARD KARUPIAH .....PETITIONER
V/s.
A. A. ESTATES PRIVATE LTD. .....RESPONDENTS
AND ORS
WITH
CONTEMPT PETITION NO. 180 OF 2009
WITH
INTERIM APPLICATION NO. 3774 OF 2021
1/3
29.178.09 cp.doc
IN
CONTEMPT PETITION NO. 180 OF 2009
WITH
CIVIL APPLICATION NO. 52 OF 2009
IN
CONTEMPT PETITION NO. 180 OF 2009
D. RAJAMANI .....PETITIONER
V/s.
A. A. ESTATES PRIVATE LTD. .....RESPONDENTS
AND ORS
WITH
CONTEMPT PETITION NO. 181 OF 2009
WITH
INTERIM APPLICATION NO. 3775 OF 2021
IN
CONTEMPT PETITION NO. 181 OF 2009
WITH
CIVIL APPLICATION NO. 54 OF 2009
IN
CONTEMPT PETITION NO. 181 OF 2009
WILFRED LOBO AND ORS .....PETITIONERS
V/s.
A. A. ESTATES PRIVATE LTD. .....RESPONDENTS
AND ORS
Mr. Prashant Pandey A/W Aiqan Memon i/b W3 Legal LLP for the
petitioners
Ms. Aakanksha Saxena for respondents
2/3
29.178.09 cp.doc
CORAM : NITIN W. SAMBRE, J.
DATE: JANUARY 5, 2022. P.C.: 1] Ms. Aakanksha Saxena, learned counsel appearing for
developer assures that possession of the developed premises shall be handed over to tenant within period of one week from today.
Statement is accepted.
2] As such, matter is adjourned to 14/01/2022.
[NITIN W. SAMBRE, J.] 3/3