Manish Dharshibhai Parmar vs Godawari Maharashtra Irrigation ...
2018 Latest Caselaw 1185 Bom

                                                                     7ARB01.16


              IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                         BENCH AT AURANGABAD

                     ARBITRATION APPEAL NO. 01 OF 2016
                                    WITH
                     CIVIL APPLICATION NO. 14837 OF 2018
                                    WITH
                     ARBITRATION APPEAL NO. 01 OF 2017
                                    WITH
                     CIVIL APPLICATION NO. 13914 OF 2018
                                    WITH
                     CIVIL APPLICATION NO. 12418 OF 2018
                                    WITH
                     CIVIL APPLICATION NO. 3005 OF 2017
                                    WITH
                     ARBITRATION APPEAL NO. 11 OF 2016
                                    WITH
                     CIVIL APPLICATION NO. 10500 OF 2018
                                    WITH
                     CIVIL APPLICATION NO. 11092 OF 2016
                                    WITH
                     CIVIL APPLICATION NO. 1311 OF 2017
                                    WITH
                     CIVIL APPLICATION NO. 13911 OF 2018
                                    WITH
                     ARBITRATION APPEAL NO. 15 OF 2016
                                    WITH
                     CIVIL APPLICATION NO. 15060 OF 2016
                                    WITH
                     CIVIL APPLICATION NO. 13913 OF 2018
                                    WITH
                     CIVIL APPLICATION NO. 8838 OF 2016


         GODAWARI MARATHAWADA IRRIGATION DEVELOPMENT
                   CORPORATION, AURANGABAD
                            VERSUS
                       MANISH D. PARMAR

                 Advocate for Appellant : Mr. B.R. Surwase.
        Advocate for Respondent in ARB No. 1/16 : Mr. A.K. Gawali.
      Advocate for Respondent in ARB No. 1/17 : Mr. G.K. Naik Thigle.
           Advocate for Respondent in ARB No. 11/16, 15/16 &
                      WP No. 8838/16 : Mr. J.N. Sing.




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                                                                     7ARB01.16


                                     CORAM : RAVINDRA V. GHUGE, J.

Dated : 07th December, 2018

PER COURT :

1. These motions are moved by the learned advocates for the

respondents. It is mentioned that the learned senior advocates

Shri N.M. Rao and Mr. S.V. Kanitkar, had assured this Court of

being available on 13/12/2018, for working out these matters. It

is on account of unavoidable circumstances that they are unable to

come to Aurangabad, on the said date.

2. Learned advocate for the appellants has raised a grievance.

3. Considering the above, these matters shall now be listed on

10/01/2019, and are likely to be heard finally. It is expected that

the learned advocates would refrain from seeking adjournments.

( RAVINDRA V. GHUGE, J. )

S.P.C.