Mandal Infrastructure Pvt. Ltd vs Sanskriti Developers And 3 Ors
2022 Latest Caselaw 5574 Bom

                                            1                                ia.1963-22 in carbp20-2020



shantanu
                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                           IN ITS COMMERCIAL DIVISION
                       INTERIM APPLICATION NO.1963 OF 2020
                                       IN
                     COMM. ARBITRATION PETITION NO.20 OF 2020
     M/s Sanskriti Developers & Ors.                  ...Applicants
     In the matter between
     M/s. Mandal Infrastructure Pvt. Ltd.             ...Petitioner/
                                                      org. Judgment Holder
           vs.
     M/s. Sanskriti Developers & Ors.                 ...Respondents
                                         ---
     Mr. Birendra Saraf, Sr. Adv. a/w Mr. Satchit Bhogle i/b Khan Javed
     Akhtar for applicants/org. Respondents.
     Mr. Ashish Kamat a/w Ms. Aakanksha Saxena, Mr. Raghav Gupta, Ms.
     Treesa Ann Benny i/b Wadia Ghandy & co. for the original petitioner.
                                            -----
                               CORAM : G.S. KULKARNI, J.

DATE : June 17, 2022.

P.C.:

1. Dr. Saraf, learned Senior Counsel for the applicants states that as

execution proceedings arising from the consent order are already pending

before the executing Court, and as the issues as arising in the present

application also have a bearing on the issues which are before the Executing

Court, he fairly states that the applicants would move an application before

the Hon'ble the Chief Justice to club both these proceedings, to be heard by

one bench.

2. Accordingly, removed from the board. Liberty to apply before the

appropriate Bench after the orders are passed by the Hon'ble Chief Justice.

[G.S. KULKARNI, J.]