Ivory Properties And Hotels Pvt. ... vs Vasantben Ramniklal Bhuta And Anr
2022 Latest Caselaw 11615 Bom

                                                 901-902-OSCOMAP-90-2020+.DOC




 Amol



    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
          IN ITS COMMERCIAL APPELLATE DIVISION
               COMMERCIAL APPEAL NO. 90 OF 2020
                                      IN
        COMM ARBITRATION PETITION NO. 812 OF 2019


 Ivory Properties and Hotels Pvt Ltd                                 ...Appellant
       Versus
 Vasantben Ramniklal Bhuta & Anr                                 ...Respondents

                                   WITH
                COMMERCIAL APPEAL NO. 91 OF 2020
                                      IN
        COMM ARBITRATION PETITION NO. 350 OF 2017

 Ivory Properties and Hotels Pvt Ltd                                 ...Appellant
       Versus
 Bhanumati Jaisukhbhai Bhuta & Anr                               ...Respondents


 Mr Rohit Kapadia,Senior Advocate,with Yash Kapadia, Kaiwan
      Kalyaniwalla, Hemlata Jain, Sanidhaa Vedpathak,
      Saichiranjeevi Kutti, i/b Maneksha & Sethna, for the Appellant
      Petitioner in COMAP No. 90 of 2020 & COMAP No. 91 of
      2020.
 Mr TN Subramanium, with Rubin Vakil, Nupur Desai,i/b Makrand
      Gandhi & Co, for the Respondent No. 1 in COMAP No. 91 of
      2020 & Respondent No. 2 in COMAP No. 90 of 2020.
 Mr NN Gawde, i/b Sanjay Udeshi & Co, for the Respondent No. 1 in
      COMAP No. 90 of 2020 & Respondent No. 2 in COMAP No. 91


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                               15th November 2022


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                                                     901-902-OSCOMAP-90-2020+.DOC




         of 2020.


                               CORAM       G.S. Patel &
                                           Gauri Godse, JJ.

                               DATED:      15th November 2022
 PC:-

1. There is an order of 2nd March 2020 speaking to the minutes of the common judgment dated 28th January 2020. The order of 2nd March 2020 is allowed to be filed on record along with a copy of the judgment as corrected.

2. List the matters on 24th November 2022 for directions.

(Gauri Godse, J) (G. S. Patel, J)

15th November 2022