THE DEVDUT C.H.S. LTD v. RUNWAL DEVELOPERS PVT. LTD.

ITEM NO.42 COURT NO.15 SECTION IX-A

S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C) No(s). 140/2026

[Arising out of impugned final judgment and order dated 17-10-2025 in CRA No. 559/2010 passed by the High Court of Judicature at Bombay]

(IA No. 2030/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 2028/2026 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS) Date : 08-01-2026 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE VIJAY BISHNOI

For Petitioner(s) : Mr. Ejaz Maqbool, AOR Mr. Zain Maqbool, Adv. Mr. Meeran Maqbool, Adv. Mr. Saif Zia, Adv. For Respondent(s) : Mr. Ajay Vazirani, Adv. Mr. Debmalya Banerjee, Adv. Ms. Tahira Karanjawala, Adv. Mr. Dhiren Durante, Adv. M/S. Karanjawala & Co., AOR UPON hearing the counsel the Court made the following O R D E R

1. Learned counsel for the petitioner submitted that efforts are

being made to settle the dispute with the respondent(s). He seeks

six weeks’ time.

2. List on 06.04.2026.

(DEEPAK SINGH) (AKSHAY KUMAR BHORIA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)