G.S. Patel, J. - (1.) This order will dispose of the Plaintif's Notice of Motion No. 1115 of 2005 and the 2nd Defendant's Notice of Motion No. 1320 of 2013. The 2nd Defendant is an association of occupants ("the Association") of what was once called the Empire Building and later renamed Mahendra Chambers. The Plaintif is a partnership firm. The 1st Defendant is the Municipal Corporation of Greater Mumbai ("MCGM"). The 3rd Defendant is the Chairman of the 2nd Defendant. Defendants Nos. 4 to 10 are, or at the relevant time were, the Trustees of the Parsee Punchayet Funds and Properties Trust, a public charitable trust ("Parsee Punchayet").
(2.) Given the age of these Notices of Motion, I have declined an application for adjournment by the Defendants.
(3.) The dispute pertains to a plot of land and a building known as Mahendra Chambers at 134/136, DN Road, Fort, Mumbai 400 001.;