Bombay High Court
The Maharashtra Small-Scale ... vs Snehadeep Structures Pvt Ltd on 16 August, 2017
Bench: Abhay S. Oka, Riyaz I. Chagla
4-APP-203-17.doc
Sharayu.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO. 203 OF 2017
IN
ARBITRATION PETITION No. 499 OF 2003
The Maharashtra Small Scale Industries
Development Corporation Ltd. ...Appellant
Versus
Snehadeep Structures Pvt.Ltd. ...Respondent
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Mr. Anuj Jaiswal, i/b Little & Co., for the Appellant.
Mr. Jaydeep Dao, for the Respondent.
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CORAM : ABHAY S. OKA AND
RIYAZ I. CHAGLA, JJ.
DATE : 16 August 2017
ORDER :
1. As the regular Bench could not take up this Appeal, as per the general administrative order issued by the Hon'ble the 1/2 ::: Uploaded on - 07/09/2017 ::: Downloaded on - 28/08/2018 15:51:54 ::: 4-APP-203-17.doc Chief Justice, this Appeal is placed before this Bench.
2. Order of the Apex Court dated 9 January 2015 was brought to the notice of this Bench for the first time on 8 August 2017.
3. This Bench is required to take up final hearing of old Writ Petitions of all categories upto 2005 on every Thursday and Friday. Therefore, the Appeal cannot be taken up immediately for final hearing. However, considering the nature of the directions issued by the Apex Court, we direct that the Appeal shall be fixed for final hearing on 4 October 2017.
[RIYAZ I. CHAGLA J.] [ABHAY S. OKA, J.] 2/2 ::: Uploaded on - 07/09/2017 ::: Downloaded on - 28/08/2018 15:51:54 :::