ARENJA INDUSTRIES LTD Vs. JAGDISH C SHAH

JUDGEMENT

(1.) Rule. By consent, Rule is made returnable forthwith and heard Mr.Vashi, and Dr.Saraf, learned counsel, appearing for respective parties, finally.

(2.) The issue involved in above writ petitions is one and the same therefore, they are being disposed of by this common order. The facts involved in the Writ Petition No.622 of 2011 are being referred for this common order.

(3.) Petitioner no.1 is a Limited Company incorporated under the provisions of the Companies Act, 1956 engaged in the construction activities including developing the premises and is a builder and developer in terms of the provisions of MOFA. Petitioner no.2 is also a Developer who has purportedly acquired development rights from petitioner no.1 for executing a project on certain plots of land being Plot Nos.59, 60 and 61 admeasuring about 7969.10 sq. meters situated at Sector 15, CBD, Belapur by and under a Development Agreement dated 30 th August, 2006.