Ilaben Kanubhai Vadher vs Chetan Narendra Dhakan
2024 Latest Caselaw 22544 Bom

Bombay High Court

Ilaben Kanubhai Vadher vs Chetan Narendra Dhakan on 2 August, 2024

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

KVM




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                                                 915 & 916 - CARBAL 23502 OF 2024.doc



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             ORDINARY ORIGINAL CIVIL JURISDICTION
 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

KVM

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. ]