Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Bombay High Court

Lodha Developers Ltd vs Mumbai Metropolitan Region ... on 17 March, 2026

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                    20. IAL 5361-26 in EXAL 3097-26.doc


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION

                  INTERIM APPLICATION (L) NO. 5361 OF 2026
                                    IN
                 EXECUTION APPLICATION (L) NO. 3097 OF 2026

 Lodha Developers Ltd.                                        ...Applicant
            V/s.
 Mumbai Metropolitan Region Development Authority             ...Respondent

 Mr. Amogh Singh i/b Mr. Jeet Gandhi for the Applicant.
 Mr. Rubin Vakil with Mr. Nishant Chotani, Mr. Nivit Srivastava, Ms.
 Sneha Patil, Mr. Hrishikesh Joshi and Ms. Isha Vyas i/b Maniar
 Srivastava Associates for the Respodnent.

                           CORAM   :   ABHAY AHUJA, J.
                           DATE    :   17th MARCH, 2026
 P.C. :



1. When the matter is called out, Mr. Singh, learned Counsel appears for the Applicant and submits that under the award dated 17 th October, 2025, Rs. 238,66,22,820/- together with further interest at the rate of 12% per annum from the date of the award, has been directed to be paid by the Respondent to the Applicant and that since no payment has been received, the execution proceedings have been taken out. That this Court may direct deposit of the said amount in this Court in terms of prayer Clause (a) to the Application and direct disclosure in terms of prayer Clause (b) to the Application.

2. Mr. Vakil, learned Counsel appears for the Respondent- Nikita Gadgil 1/2 ::: Uploaded on - 18/03/2026 ::: Downloaded on - 18/03/2026 20:39:59 :::

20. IAL 5361-26 in EXAL 3097-26.doc Development Authority and submits that the award under the execution has been challenged by filing Petition under Section 34 of the Arbitration and Conciliation Act, 1996 and the Arbitration Court has granted circulation on 6th April, 2026 and that this Court may grant time till hearing on 6th April, 2026 after, which this Court may pass the orders.

3. List on 20th April, 2026.

4. Let objections to the Interim Application as well as to the Execution Application be removed and registered numbers be obtained by the next date.

(ABHAY AHUJA, J.) Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2026.03.18 13:15:56 +0530 Nikita Gadgil 2/2 ::: Uploaded on - 18/03/2026 ::: Downloaded on - 18/03/2026 20:39:59 :::