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1.V Hotels Ltd, And 3 Others vs Siddhivinayak Realties Pvt ...
2022 Latest Caselaw 10571 Bom

Citation : 2022 Latest Caselaw 10571 Bom
Judgement Date : 12 October, 2022

Bombay High Court
1.V Hotels Ltd, And 3 Others vs Siddhivinayak Realties Pvt ... on 12 October, 2022
Bench: G.S. Patel, Gauri Godse
                                                           903-OSAPP-355-2014-ARBP-66-2011.DOC




                        rrpillai



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   ORDINARY ORIGINAL CIVIL JURISDICTION
                                            APPEAL NO. 355 OF 2014
                                                          IN
                                    ARBITRATION PETITION NO. 667 OF 2011
                                                      WITH
                                      NOTICE OF MOTION NO. 1154 OF 2013


                        V Hotels Ltd & 3 Ors                                     ...Appellant
                              Versus
                        Siddhivinayak Realties Pvt Ltd                        ...Respondents

                                                   WITH
                                   INTERIM APPLICATION (L) NO. 15376 OF 2021
                                                    IN
                                            APPEAL NO. 355 OF 2014

                        Siddhivinayak Realties Pvt Ltd                           ...Applicant
                              Versus
                        V Hotels Ltd & 3 Ors                                 ... Respondents


                        Mr Darius Khambata, Senior Advocate, with Zal
                             Andhyarujina,Senior Advocate, Abhishek Swaroop, Shriraj
                             Khambete, Karan Rukana, Ishani Khanwilkar, Syamantek Sen
                             & Ananya Nair for the Appellant.
                        Mr Amin Arsiwala, with Farzeen C Pardiwalla & Nupur Shah for the
                             Appellant Nos. 2, 3 and 4.
                        Mr Aspi Chinoy, Senior Advocate, with Somsekar Sundaresan,
                             Parimal Shroff, DV Deokar, Sachin Pandey & D Parikh i/b
           Digitally
           signed by         Parimal Shroff & Co for the Respondents.
           RAJESHWARI
RAJESHWARI RAMESH
RAMESH     PILLAI
PILLAI     Date:
           2022.10.13
           17:19:19
           +0530
                                                         Page 1 of 2
                                                    12th October 2022
                                   903-OSAPP-355-2014-ARBP-66-2011.DOC




                     CORAM        G.S. Patel &
                                  Gauri Godse, JJ.
                     DATED:       12th October 2022
PC:-


1. Arguments concluded. Judgment reserved.

2. Liberty to the Respondents to file their notes of written arguments by 21st October 2022.

3. Leave to amend. Appellant No.1 is now under the IBC and Mr Khambata is instructed by the RP/IRP. The other three appellants are to be transposed as Respondents. Amendment permitted in a week, without need of reverification.

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

12th October 2022

 
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