Citation : 2022 Latest Caselaw 9961 Bom
Judgement Date : 28 September, 2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL APPEAL LODGING NO. 194 OF 2022
In
COMMERCIAL ARBITRATION PETITION 63 OF 2022
Kalpataru Ltd ....PETITIONER
V/S
Middle Class Friends Corporative Housing Ltd.
....RESPONDENT
WITH INTERIM APPLICATION LODGING NO. 203 OF 2022 In Commercial Appeal STAMP NO. 194 OF 2022
Kalpataru Ltd ....PETITIONER V/S Middle Class Friends Corporative Housing Ltd.
....RESPONDENT
Mr. Navroz Seervai, Senior Advocate along with Mr. Sharan Jagtiani, Senior Advocate and Ms. Gulnar Mistry, Mr. Saket Mone,Mr. Subit Chakrabarti, Mr. Shrey Shah, Mr. Suneet Tyagi , Mr. Dinesh Parmar i/by M/s. Vidhii Partners, for the Applicant / Appeallant Mr. Pravin Samdani, Senior Advocate along with Dr.Birendra Saraf, Mr. Aseem Naphade, Ms. Madhu Gadodia, Mr. Deepak Deshmukh, Ms. Swati Singh, Mr. Shashank Trivedi, Mr Shreyash i/by M/s. Naik Naik & Co, for the Respondent
CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE JUSTICE KAMAL KHATA, JJ DATE : 28th September, 2022
Page 1/2
P.C. :
Arguments are concluded. Judgment/ order is reserved.
( ASSOCIATE )
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