Bombay High Court
The Estate Investments Company Pvt. Ltd vs Smt. Madhu Harshad Doshi And Ors on 20 February, 2019
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
APPEAL FROM ORDER NO. 1169 OF 2013
The Estate Investments Company Pvt. Ltd. ....Appellant
V/S
M/s. New Haven Pvt. Ltd. And Ors ....Respondent
WITH APPEAL FROM ORDER NO. 1173 OF 2013 The Estate Investments Company Pvt. Ltd. ....Appellant V/S Smt. Madhu Harshad Doshi And Ors ....Respondent WITH APPEAL FROM ORDER NO. 1172 OF 2013 The Estate Investments Company Pvt. Ltd. ....Appellant V/S M/s. New Haven Pvt. Ltd. And Ors ....Respondent WITH APPEAL FROM ORDER NO. 1171 OF 2013 The Estate Investments Company Pvt. Ltd. ....Appellant V/S Smt. Madhu Harshad Doshi And Ors ....Respondent WITH APPEAL FROM ORDER NO. 1170 OF 2013 The Estate Investment Company Pvt. Ltd. ....Appellant V/S Page 1/2 ::: Uploaded on - 20/02/2019 ::: Downloaded on - 20/03/2019 10:42:10 ::: Smt. Madhu Harshad Doshi And Ors ....Respondent WITH APPEAL FROM ORDER NO. 1122 OF 2013 The Estate Investments Company Pvt. Ltd. ....Appellant V/S Smt. Madhu Harshad Doshi And Ors ....Respondent WITH APPEAL FROM ORDER NO. 1118 OF 2013 The Estate Investments Company Pvt. Ltd. ....Appellant V/S Smt. Madhu Harshad Doshi And Ors ....Respondent WITH APPEAL FROM ORDER NO. 1281 OF 2013 The Estate Investment Company Pvt. Ltd. ....Appellant V/S Smt. Madhu Harshad Doshi And Ors ....Respondent CORAM : SMT. ANUJA PRABHUDESSAI, J DATE : 20th February, 2019 P.C. :
Due to paucity of time the matter is adjourned for 20/03/2019. Ad-interim relief if any to continue till then.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 20/02/2019 ::: Downloaded on - 20/03/2019 10:42:10 :::