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The Maharashtra Small-Scale ... vs Snehadeep Structures Pvt Ltd
2017 Latest Caselaw 6186 Bom

Citation : 2017 Latest Caselaw 6186 Bom
Judgement Date : 16 August, 2017

Bombay High Court
The Maharashtra Small-Scale ... vs Snehadeep Structures Pvt Ltd on 16 August, 2017
Bench: A.S. Oka
                                                                                                  4-APP-203-17.doc

Sharayu.

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION 

                                      APPEAL NO. 203 OF 2017
                                                                IN
                    ARBITRATION PETITION No. 499 OF 2003



      The Maharashtra Small Scale Industries 
      Development Corporation Ltd.                                                           ...Appellant

              Versus

      Snehadeep Structures Pvt.Ltd.                                                          ...Respondent

                                                           ----------

      Mr. Anuj Jaiswal, i/b Little & Co., for the Appellant.

      Mr. Jaydeep Dao, for the Respondent.


                                                           ----------


                                                            CORAM : ABHAY S. OKA AND
                                                                    RIYAZ  I. CHAGLA, JJ.

                                                            DATE     : 16 August 2017


      ORDER :

1. As the regular Bench could not take up this Appeal,

as per the general administrative order issued by the Hon'ble the

4-APP-203-17.doc

Chief Justice, this Appeal is placed before this Bench.

2. Order of the Apex Court dated 9 January 2015 was

brought to the notice of this Bench for the first time on 8 August

2017.

3. This Bench is required to take up final hearing of old

Writ Petitions of all categories upto 2005 on every Thursday and

Friday. Therefore, the Appeal cannot be taken up immediately

for final hearing. However, considering the nature of the

directions issued by the Apex Court, we direct that the Appeal

shall be fixed for final hearing on 4 October 2017.

 [RIYAZ I. CHAGLA  J.]                                                         [ABHAY S. OKA, J.]










 

 
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