Maha Krishna Valley Deve Corpn vs Nasir Channubhai Shaikh And Anr
2024 Latest Caselaw 6775 Bom

Bombay High Court

Maha Krishna Valley Deve Corpn vs Nasir Channubhai Shaikh And Anr on 1 March, 2024

         IN THE JUDICATURE OF HIGH COURT AT BOMBAY
                    BENCH AT AURANGABAD

            927 ARBITRATION APPEAL NO. 11 OF 2009

     MAHARASHTRA KRISHNA VALLEY DEVELOPMENT CORPORATION
                                VERSUS
                      NASIR CHANUBHAI SHAIKH
                                   ...
                 Advocate for Appellant : Mr. G B Rajale
      Advocate for Respondent : Mr. G.K.Naik Thigale a/w Mr. S. S.
                     Dudhane h/f Mr. V. R. Dhorde
                                   ...

                             WITH
              CIVIL APPLICATION NO. 11461 OF 2003
                         IN CRA/3/2002

                             WITH
              CIVIL APPLICATION NO. 11460 OF 2003
                         IN CRA/3/2002

                            WITH
              CIVIL APPLICATION NO. 3525 OF 2021
                       IN ARBA/11/2009

                            WITH
               ARBITRATION APPEAL NO. 12 OF 2009

                            WITH
               ARBITRATION APPEAL NO. 13 OF 2009

                                  ....

                                  CORAM : ARUN R. PEDNEKER, J.

Dated : March 01, 2024 PER COURT :-

1. The learned Advocate Mr. G.K.Naik Thigale a/w Mr. S. S.

Dudhane h/f Mr. V. R. Dhorde has placed on record the copy of the

Judgment of the Hon'ble Supreme Court in Civil Appeal No(s).6107-

6108 of 2017, M/s. S.D.Shinde Tr. Partner Versus Govt. of 2 927 AA 11-2009

Maharashtra and Ors., dated august 22, 2023.

2. The Advocates for respective parties are requested to prepare

brief synoptical notes comprising of the list of dates, issues involved

in the matter and the submissions to be canvassed, along with list of

Judgments.

3. List the matters on 14/03/2024.

( ARUN R. PEDNEKER, J. )

vj gawade/-.