Bombay High Court
Transcon Developers Private Limited vs Anchor Point Developer Private Limited on 27 November, 2025
Before : Anil H. Laddhad Prothonotary and Senior Master Date : 27th November, 2025 FOR DIRECTION TO VERIFY THE STATUS :
87. COMS(L)/21024/2025 ) Mr. Dhir Pandit i/b. M/s. IC Legal, Advocate for ) Plaintiff WITH ) IA(L)/22563/2025 ) Mr. Sahil Singh i/b. M/s .Wadia Ghandy & Co., with ) Advocate for Defendant Nos. 1 and 5 ) IA(L)/21091/2025 P.C. : Today, the matter is placed on board to ) ) verify the status of the matter. The current status ) of the matter is as follows:
) ) 1. The present matter is e-filed and office ) objections have been raised on 18.07.2025 ) and Plaintiff failed to remove office ) objections within two weeks as per Practice ) Note No. 60-A. ) ) 2. Plaintiff has filed Interim Application (L) No. ) 21091 of 2025. Plaintiff is required to ) remove office objections and get the same ) numbered.
) ) 3. Applicant has filed Interim Application (L) ) No. 22563 of 2025. Applicant is required to ) remove office objections and get the same ) numbered.
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4. Both the Ld. Advocates made a joint ) statement that mediation is going on ) between the parties and the next date is ) 15.12.2025. Joint Statement is accepted.
) ) Matter is already fixed on 01.12.2025 before the ) Hon'ble Court. Hence, Remove from board.
Date : 27.11.2025 Prothonotary & Senior Master ::: Uploaded on - 28/11/2025 ::: Downloaded on - 28/11/2025 23:06:08 :::