Citation : 2024 Latest Caselaw 22535 Bom
Judgement Date : 2 August, 2024
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915 & 916 - CARBAL 23502 OF 2024.doc
Digitally
signed by
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN
KANCHAN VINOD
VINOD MAYEKAR
MAYEKAR Date:
ORDINARY ORIGINAL CIVIL JURISDICTION
2024.08.03
11:41:08
+0530
COMMERCIAL ARBITRATION APPEAL (L) NO.23502 OF 2024
WITH
INTERIM APPLICATION (L) NO. 23614 OF 2024
Ambrish H. Soni ..... Appellant
VERSUS
Chetan Narendra Dhakan & Ors. ..... Respondents
ALONGWITH COMMERCIAL APPEAL (L) NO.23555 OF 2024 WITH INTERIM APPLICATION (L) NO.23679 OF 2024 IN COMMERCIAL APPEAL (L) NO.23555 OF 2024 WITH INTERIM APPLICATION (L) NO.23653 OF 2024 IN COMMERCIAL APPEAL (L) NO. 23555 OF 2024
Iilaben Kanubhai Vadher ..... Appellant
VERSUS
Chetan Narendra Dhakan & Ors. ..... Respondents
Dr. Uday Warunjikar a/w. Mr.Sumit Kate for the Appellant in CARBAL/23502/2024 and for the Respondent No.2 in COMAPL/23555/2024.
Ms. Dhruti Kapadia for the Appellant in COMAPL/23555/2024.
Mr. Rashmin Khandekar a/w. Mr. Pranav Nair, Mr. Anand Mishra
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915 & 916 - CARBAL 23502 OF 2024.doc
and Mr. Akash Singh for the Respondent no.1 in both Appeals.
CORAM : A.S. CHANDURKAR & RAJESH S. PATIL, JJ
DATE : 2nd AUGUST, 2024
P.C. :-
The submissions of the learned counsel for the parties have
been heard. The judgment is reserved.
2. Time of one week is granted to place on record affidavit of
the appellant in Commercial Arbitration Appeal (L) No.23555 of
2024.
[ RAJESH S. PATIL, J. ] [ A.S. CHANDURKAR, J. ]
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