Bombay High Court
Komal Arvind Vesavkar And Ors vs Vesawa Koli Sarvoday Sahakari Soc Ltd. ... on 21 July, 2022
Author: Abhay Ahuja
Bench: Abhay Ahuja
15-WP 8254-22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.8254 OF 2022
Komal Arvind Vesavkar & Ors. ... Petitioners
Vs.
Vesawa Koli Sarvoday Sahakari Soc. Ltd.
& Anr. ... Respondents
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Mr. Surel Shah with Mr. Agnel Carneiro, Mr. Vaibhav Shah i/by Mulla & Mulla & Craigie Blunt & Caroe for the Petitioners. Mr. Gauraj Shah i/b M/s. Chitnis Vaithy & Co. for Respondents No.1. Mr. Gaurav Joshi, Senior Advocate with Mr. Shanay shah i/b Ms. Ashni Desai for Respondents No. 2.
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CORAM: ABHAY AHUJA J.
DATE : 21ST JULY 2022 P.C.:
1. After the matter is heard for some time, Mr. Joshi, learned senior counsel for Respondent No.2, on instructions, seeks time to file reply in the matter.
2. Let the reply be filed within a period of one week. Rejoinder, if any, within a week thereafter.
3. List the matter on 4th August, 2022.
NIKITA (ABHAY AHUJA, J.) YOGESH GADGIL Digitally signed by NIKITA YOGESH GADGIL Date: 2022.07.22 11:27:04 +0530 Nikita Gadgil 1 of 1