Bombay High Court
Hemant Gogri vs Sunshine Housing And Infrastructure ... on 21 November, 2018
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
kpd 1 / 1 934-NMSL-1876-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (L) NO. 1876 OF 2018
IN
SUIT (L) NO. 1000 OF 2018
Hemant Gogri ... Plaintif
Versus
Sunshine Housing and Infrastructure Pvt. Ltd. and others ... Defendants
Mr. Sharan Jagtiani alongwith Ms. Apurva Manwani instructed by Siddhesh Bhole
for the Plaintif.
Mr. Krishna Shah alongwith Mr. Sagar Shetty instructed by A&P Partners for
Defendant Nos.1 and 4.
CORAM : S.J. KATHAWALLA, J.
DATED : 21st NOVEMBER, 2018 P.C.:
The hearing of the above matter was commenced after giving notice to all the Advocates and parties appearing in person and desirous of being heard for or against the following question/issue :
"Whether, in relation to matters encompassed by RERA, 2016, the jurisdiction of the Civil Court is barred/ousted ?"
Thereafter, the matter was heard for several hours. In view thereof, the parties have requested that the above matter be treated as part-heard. The matter is treated as part-heard, subject to office obtaining approval from the Hon'ble the Chief Justice.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 26/11/2018 ::: Downloaded on - 26/11/2018 23:44:35 :::