MOHIT SURESH HARCHANDRAI Vs. HINDUSTAN ORGANIC CHEMICALS LIMITED

JUDGEMENT

(1.) Delay Condoned.

(2.) Leave Granted.

(3.) These are cross-appeals filed by both parties against the judgment and order passed by the High Court of Judicature at Bombay in WP No. 16741 of 2024, dtd. 4/12/2024. The crux of the dispute is the 'per square foot rate' at which the mesne profit is to be calculated in connection with Hindustan Organic Chemicals Ltd.'s (HOCL) occupation, as 'tenant' of 'Harchandrai House' situated at 81/A, Maharshi Karve Road, Mumbai [hereafter referred to as the demised premises]. The Appellants in CA@ Diary No. 19731 of 2025 are the 'Landlords'. CA@ SLP (C) 5754-5755 shall stand disposed of in accordance herewith.