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Bombay High Court

Generic Engineering Construction And ... vs Sharifabai Kutubuddin Waff-Ul-Aulad ... on 1 April, 2022

Author: G.S. Patel

Bench: G.S. Patel

                                                         901-IA-744-2022 IN COMS-198-2021.DOC




                   Shephali



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               ORDINARY ORIGINAL CIVIL JURISDICTION
                                     IN ITS COMMERCIAL DIVISION
                                 INTERIM APPLICATION NO. 744 OF 2022
                                                       IN
                                   COMMERCIAL SUIT NO. 198 OF 2021


                   Generic Engineering Construction and Projects               ...Applicants
                   Ltd
                         In the matter between
                   Generic Engineering Construction and Projects                 ...Plaintiffs
                   Ltd
                         Versus
                   Sharifabai Kutubuddin Waff-ul-aulad Trust & Ors            ...Defendants


                   Mr Zal Andhyarujina, Senior Advocate, with Jahaan Dastur, Ajay
SHEPHALI
SANJAY                  Vazirani, Anuja Abhyankar & Sharanya Mahimtura. i/b Lexicon
MORMARE
                        Law Partners, for the Plaintiffs/Applicants.
Digitally signed
by SHEPHALI        Mr Archit Jayakar, with Pooja Yadav & Dhwani Parekh, for
SANJAY
MORMARE
Date: 2022.04.01
                        Defendants Nos. 1, 2, 3, 5, 22, 23, 24, 26, 27 and 28.
18:45:54 +0530
                   Mr Amin Arsiwala, with Nidhi Shah, for Garuda Construction &
                        Engineering Pvt Ltd (Proposed Respondent).

CORAM: G.S. PATEL, J DATED: 1st April 2022 PC:-

1. There is an Affidavit on behalf of the Respondent, Garuda Construction and Engineering Private Limited. It is affirmed by one Page 1 of 2 1st April 2022 901-IA-744-2022 IN COMS-198-2021.DOC Ganesh Pangale on 30th March 2022. It is taken on record. Mr Andhyarujina for Generic Engineering, the Plaintiff and Applicant, says that the Plaintiff will file a corresponding Affidavit affirming, what is stated in paragraphs 2 and 3 of Garuda's Affidavit so that there is no ambiguity going from about the respective joint and several liabilities of Garuda and Generic in the Sharifa Mansion project.
2. There is also a further Affidavit of the Plaintiff filed by Jayesh Rawal which explains some of the deductions made. This Affidavit is also of 30th March 2022. It is taken on record.
3. Mr Andhyarujina needs some time to take further instructions regarding further payments and further details.
4. List the matter Tuesday, 5th April 2022 at 4.30 pm. (G. S. PATEL, J) Page 2 of 2 1st April 2022