Bombay High Court
Priya Hiranandani-Vandrevala vs Darshan Hiranandani And Anr on 7 March, 2019
Author: S.C. Gupte
Bench: S.C. Gupte
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION NO. 102 OF 2016
Darshan Hiranandani ....Petitioner
V/S
Priya Hiranandani Vandrevala And Anr ....Respondent
WITH COMMERCIAL ARBITRATION PETITION NO. 103 OF 2016 Niranjan Hiranandani ....Petitioner V/S Priya Hiranandani-vandrevala And Anr. ....Respondent WITH PERJURY PETITION NO. 3 OF 2018 In COMMERCIAL ARBITRATION PETITION 103 OF 2016 Priya Hiranandani-vandrevala ....Petitioner V/S Darshan Hiranandani And Anr ....Respondent WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 1341 OF 2018 In PERJURY PETITION 3 OF 2018 Priya Hiranandani-vandrevala ....Petitioner V/S Darshan Hiranandani And Anr ....Respondent WITH Page 1/3 ::: Uploaded on - 07/03/2019 ::: Downloaded on - 14/03/2019 06:49:01 ::: PERJURY PETITION NO. 2 OF 2018 In COMMERCIAL ARBITRATION PETITION 102 OF 2016 Priya Hiranandani Vandrevala ....Petitioner V/S Darshan Hiranandani And Niranjan Hiranandani ....Respondent WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 1327 OF 2018 In PERJURY PETITION 2 OF 2018 Priya Hiranandani Vandrevala ....Petitioner V/S Darshan Hiranandani And Niranjan Hiranandani ....Respondent Mr. D.J. Khambata, Senior Advocate a/w Mr.Karl Tamboly and Mr.Pheroze Mehta and i/b Dastur Kalambi and Associates for the Petitioner in ARBP No.102 of 2016 and for Respondent no.2 in CARBP No. 103 of 2016. Mr.Fredun DeVitre, Senior Advocate alongwith Mr. Mustafa Doctor, Senior Advocate alongwith Mr. Aman Ahluwalia, Mr Rohaan Cama, Mr. Avishkar Singhvi, Mr. Nidhi Ram, Mr.Dharmesh Jain, Mr. Aamir Farooqui, Ms. Roshni Naik, Ms. Swikirti Singhania, Ms. Ashwati Balraj and Ms.Ayushi Anandpara, i/b Mr. Anil T. Agarwal, for respondent no.1 in both the petitions.
Mr. N H. Seervai, Senior Advocate alongwith Mr. Chetan Kapadia, Mr. Sumit Rai, Ms. Bindi Dave, Mr. Ieshan Sinha and Ms. Varada Balachandran i/b Wadia Gandhy & Co. for Respondent no.2 in CARBP 102 of 2016 and for Petitioner in CARBP No. 103 of 2016.
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DATE : 7th March, 2019
P.C. :
Arguments concluded.
Reserved for orders.
Stand over to 08/03/2019 for direction.
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