Kalpataru Ltd vs Middle Class Friends Corporative ...
2021 Latest Caselaw 11831 Bom

                                                                      1-CARBPL-11890-2021.DOC




                      Arun



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                ORDINARY ORIGINAL CIVIL JURISDICTION
                                       IN ITS COMMERCIAL DIVISION
                       COMM ARBITRATION PETITION (L) NO. 11890 OF 2021


                      Kalpataru Ltd                                             ...Petitioner
                            Versus
                      Middle Class Friends Corporative Housing Ltd           ...Respondents

Mr Sharan Jagtiani, Senior Advocate, with Gulnar Mistry, Saket Mone, Dhirendra Sinha, Subit Chakrabarti, Shrey Shah, Suneet Tyagi, H Vaswani, Aditi Chavan and S Mandhyan, i/b Vidhii Partners, for the Petitioners. Mr Janak Dwarkadas, Senior Advocate, with Dr Birendra Saraf, Senior Advocate, Aseem Naphade, Ameet Naik and Madhu Gadodia, i/b Naik Naik & Co, for the Respondent.

CORAM: G.S. PATEL, J DATED: 25th August 2021 PC:-

ARUN RAMCHNDRA

1. Both sides have addressed me on some questions that I raised SANKPAL after I first reserved judgment a short while ago. I have heard Mr Digitally signed by

Jagtiani for the Petitioner and Mr Dwarkadas for the Respondents ARUN RAMCHNDRA SANKPAL Date: 2021.08.26 11:13:58 +0530 today. They have both submitted separate notes. I will consider these.

25th August 2021 1-CARBPL-11890-2021.DOC

2. I will notify the matter for the judgment after 13th September 2021.

3. In the meantime, the previous order will continue.

4. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production of a digitally signed copy of this order.

(G. S. PATEL, J)

25th August 2021