KALPANA MORPARIA Vs. KAPLAVRUKSHA DEVELOPERS

JUDGEMENT

(1.) Commercial Suit No. 1203 of 2018 has been placed for direction. Interim Application No. 702 of 2021 has been taken out by the Applicant/original Plaintiff.

(2.) By order dtd. 27/10/2021, this Court had approved the scheme allowing the Applicant and Respondent Nos. 6A, 9 to 15, 17, 20 to 28, 33, 34 and 37 ("Scheme Participants ") to finance and complete the construction of the project known as "Kalpavruksha Tower " in Prabhadevi, Mumbai ("Project").

(3.) The Scheme Participants are 25 first registered agreement holders/flat purchasers who have affirmed the scheme to complete the project and given undertaking to support the scheme.