Antara Housing Llp vs Primeland Constructions
2023 Latest Caselaw 12813 Bom

Bombay High Court

Antara Housing Llp vs Primeland Constructions on 14 December, 2023

Author: Bharati Dangre

Bench: Bharati Dangre

                                                                            (40)IAL-9653-2023.doc


rajshree


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                             INTERIM APPLICATION(L) NO.9653 OF 2023
                                                     IN
              COMMERCIAL EXECUTION APPLICATION (L) NO.8847 OF 2023


            Antara Housing LLP                                 ]       ..       Applicant
                             vs.
            Primeland Constructions                            ]       ..       Respondent

Ms.Sneha Marjadi i/b Bellatoz Legal Services LLP for the Applicant/Judgment Creditor.

Mr.Chetan a/w Allen mathew and Pankaj Shinde for Respondent Nos.1 to 3.

Mr.Amey Sawant for Respondent No.4.

                                          CORAM : BHARATI DANGRE, J

                                          DATE   :        14th December, 2023.

            P.C.

The learned counsel for the Applicant state that talks of settlement are initiated between the parties.

At her request, renotify to 15.01.2024 under the caption "For Settlement".

[BHARATI DANGRE, J]