Bombay High Court
Corpint Investments Pvt. Ltd. vs Lodha Developers Private Limited And ... on 30 March, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
2026:BHC-OS:7706
501-S-331-2014.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
ORDINARY ORIGINAL CIVIL JURISDICTION
signed by
KANCHAN
KANCHAN PRASHANT
PRASHANT DHURI SUIT NO. 331 OF 2014
DHURI Date:
2026.03.31
14:37:09
+0530 Corpint Investments Pvt. Ltd. ... Plaintiff
Versus
Lodha Developers Private Limited and others ... Defendants
WITH
NOTICE OF MOTION NO. 2482 OF 2016
NOTICE OF MOTION NO. 636 OF 2016
NOTICE OF MOTION NO. 513 OF 2014
IN
SUIT NO. 331 OF 2014
............
Mr. Dharam Jumani alongwith Mr. Suraj Iyer and Mr. Mani Thevar
instructed by Ganesh & Co., Advocate for the Plaintiff.
Mr. Rajesh Vaderkar, AR of Plaintiff, present.
Mr. Pinakin Modi alongwith Mr. Areez Gazdar and Ms. Sneha Nair
instructed by Veritas Legal, Advocate for the Defendant No.1.
............
CORAM : ABHAY AHUJA, J.
DATE : 30 MARCH 2026
P.C. :
1. This matter has been listed on the Production Board as although on 27th March 2026, this Court after earlier listing the matter on 6th April 2026 directed that the matter be listed today, however since the order dated 27th March 2026 had already been uploaded, this matter has been mentioned this morning for filing of Consent Terms and accordingly, listed at 3.00 p.m. at serial No.501 on the Production Board.
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501-S-331-2014.doc
2. When the matter is called out, Mr. Jumani, learned Counsel appearing for the Plaintiff and Mr. Modi, learned Counsel, appearing for the Defendant No.1 tender across the bar, Consent Terms dated 27 th March 2026, submitting that lis between the Plaintiff and the Defendant No.1 has been settled in terms of the said Consent Terms and that this Court may take the Consent Terms on record.
3. Mr. Jumani further submits that as regards the other Defendants viz. Defendants No.2 to 5, the Suit be disposed as withdrawn as provided in Clause 16 of the Consent Terms.
4. The Consent Terms dated 27 th March 2026 is taken on record and marked 'X' for the purposes of identification.
5. The undertakings contained in the Consent Terms are accepted as undertakings to this Court.
6. The Suit stands disposed between the Plaintiff and the Defendant No.1 in terms of the aforesaid Consent Terms. Consent Decree be drawn up accordingly.
7. As regards the Suit between the Plaintiff and the Defendants No.2 to 5, the Suit stands disposed as withdrawn. Refund of Court fees as per Rules.
8. Connected Notices of Motion to accordingly stands disposed.
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