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Navnirman Development ... vs The Divisional Commissioner And ...
2022 Latest Caselaw 7962 Bom

Citation : 2022 Latest Caselaw 7962 Bom
Judgement Date : 17 August, 2022

Bombay High Court
Navnirman Development ... vs The Divisional Commissioner And ... on 17 August, 2022
Bench: G. S. Kulkarni
         Digitally
         signed by
         PRAJAKTA
PRAJAKTA SAGAR
SAGAR    VARTAK
VARTAK   Date:
         2022.08.18
         14:25:51
         +0530
                                                           1                               6-ara 9-08

       Prajakta Vartak
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                         ARBITRATION APPEAL NO. 9 OF 2008
                      Navnirman Development Consultants (I) Pvt. Ltd.            ..Appellant
                                   Vs.
                      The Divisional Commissioner and President
                      District Sports Complex                                    ..Respondent
                                                      -----
                      Mr. Siddhesh Pilankar for Appellant.
                      Mr. A.R. Patil, AGP for Respondent.
                                                        -----
                                                 CORAM :       G.S. KULKARNI, J.
                                                 DATE :        AUGUST 17, 2022.
                      P.C.:

1. This appeal was earlier dismissed by a judgment and order dated 13 September, 2013. Such order passed by this Court was assailed by the appellant before the Supreme Court in Civil Appeal Nos.8408-09 of 2017 which came to be allowed by a judgment and order dated 05 July, 2017. The Supreme Court has directed this Court to decide the appeal on merits expeditiously and accordingly, the proceedings are listed today. Both the learned counsel for the parties expressed their difficulty to go on with the proceedings. They seek an adjournment. Accordingly, as a matter of last chance, stand over to 07 September, 2022 at 02.30 p.m.

2. In the meantime, let the list of dates as also the broad proposition, the parties intend to argue, be placed on record.

[G.S. KULKARNI, J.]

 
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