Bombay High Court
Rupa Investments Pvt Ltd & Anr vs Kamal Co-Operative Housing Society Ltd ... on 22 February, 2019
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha 34_cp_96_2010.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO.96 OF 2010
WITH
CONTEMPT PETITION NO.438 OF 2010
WITH
CONTEMPT PETITION NO.49 OF 2016
Kamal Co-operative Housing Society ...Petitioner
Ltd.
Versus
Rupa Investments Pvt. Ltd. And Anr. ...Respondents
.....
Mr. Shyam Kapadia with Ms Krithika Anand I/b. M/s. Dhruve Liladhar
and Co. for the Petitioner in CP/96/2010 and CP/49/2016 and for the
Respondents in CP/438/2010.
Mr. Mahesh Jethmalani, senior Advocate I/b. M/s. Udwadia and
Udeshi for the Respondent Nos.1 and 2 and for the Petitioner in
CP/438/2010.
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATED: 22nd FEBRUARY, 2019. P.C.:-
The learned counsel for the Respondents seeks time to file reply. Reply, if any, to be filed in the registry within a period of four weeks with copy to the other side. Stand over to 22.3.2019.
(SMT. ANUJA PRABHUDESSAI, J.) Megha 1/1 ::: Uploaded on - 28/02/2019 ::: Downloaded on - 21/03/2019 02:20:24 :::