Bombay High Court
Trishul Developers And 29 Ors vs L And T Housing Finance Ltd And 6 Ors on 9 January, 2019
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CONTEMPT PETITION IN COMMERCIAL DIVISION MATTERS LODGING NO. 146
OF 2018
In
COMMERCIAL ARBITRATION PETITION 136 OF 2017
Trishul Developers And 29 Ors ....Petitioner
V/S
L And T Housing Finance Ltd And 6 Ors ....Respondent
CORAM : G. S. KULKARNI, J
DATE : 9th January, 2019
P.C. :
On account of paucity of time, matter stands adjourned to 16/01/2019. If any ad-interim relief or interim relief is operative till today, the same will be continue to operate till the next date. If ad-interim or interim relief is not granted for a limited period, the said order will remain unaffected.
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