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Bombay High Court

Rakesh Brijmohan Agrawal vs Transcon Skycity Private Limited ... 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 Digitally signed by NIKITA Applications No. 4767 of 2025 and 4759 of 2025, filed in the respective NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2025.09.18 18:11:54 Suits have been filed seeking return of Plaint and are ad-idem that the +0530 Nikita Gadgil 1/2 ::: Uploaded on - 18/09/2025 ::: Downloaded on - 18/09/2025 21:59:49 ::: 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 21:59:49 :::