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Bombay High Court

Transcon Skycity Private Limited ( ... vs Rakesh Brijmohan Agarwal, Being The ... on 18 September, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                           903 , 904 and 23, 24.doc


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

                     INTERIM APPLICATION NO. 4767 OF 2025
                                       IN
                              SUIT NO. 81 OF 2024

 Transcon Skycity Pvt. Ltd.                                    ...Applicant
       V/s.
 Rakesh Brijmohan Agarwal                                      ...Respondent
                                    WITH
                     INTERIM APPLICATION NO. 4760 OF 2025
                     INTERIM APPLICATION NO. 3918 OF 2025
                                       IN
                              SUIT NO. 81 OF 2024
                                     AND
                     INTERIM APPLICATION NO. 4759 OF 2025
                     INTERIM APPLICATION NO. 4768 OF 2025
                     INTERIM APPLICATION NO. 3925 OF 2025
                                       IN
                              SUIT NO. 86 OF 2024

 Mr. Karl Tamboly with Ms. Aneesa Cheema and Ms. Sharanya
 Mahimtura i/b Lexion Law Partners for the Plaintiff in both the Suits.
 Mr. Mayur Khandeparkar with Mr. Yash Momaya, Ms. Tanisha
 Choudhary, Ms. Nupur Desai, Mr. Ishaan Choudhary and Mr. Dhir
 Pandit i/b IC Legal for the Defendant in Suits No. 81 and 86 of 2024.

                           CORAM   :    ABHAY AHUJA, J.
                           DATE    :    18th SEPTEMBER, 2025
 P.C. :


1. When the matters are called out, learned Counsel appearing in the matter submit that the two Interim Applications viz. Interim Applications No. 4767 of 2025 and 4759 of 2025, filed in the respective Suits have been filed seeking return of Plaint and are ad-idem that the Nikita Gadgil 1/2 ::: Uploaded on - 18/09/2025 ::: Downloaded on - 18/09/2025 21:59:35 ::: 903 , 904 and 23, 24.doc said two Interim Applications would have to be heard before the other Interim Applications listed today.

2. Mr. Tamboly, learned Counsel appearing for the Plaintiffs in the two Suits seeks some time to file reply.

3. Let replies to all the Interim Applications on board be filed within a period of four weeks with copy to the others. Rejoinder(s) in two weeks thereafter with copy to the others.

4. List for hearing on 6th November, 2025.

(ABHAY AHUJA, J.) Nikita Gadgil 2/2 ::: Uploaded on - 18/09/2025 ::: Downloaded on - 18/09/2025 21:59:35 :::