Bombay High Court
Samarth Krupa Developers vs Khalid K Sheikh Sole Proprietor Of S.K. ... on 12 August, 2024
1 30-IAL-20530-2024.doc
Digitally
signed by
MULEY
MULEY
SHUBHAM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SHUBHAM PRAVINRAO
PRAVINRAO Date:
2024.08.12
19:11:43
ORDINARY ORIGINAL CIVIL JURISDICTION
+0530
INTERIM APPLICATION (L) NO. 20530 OF 2024
IN
COMMERCIAL ARBITRATION APPLICATION NO. 67 OF 2022
Samarth Krupa Developers ...Applicant
Vs.
Khalid Sheikh & Anr. ...Respondent
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Mr. Mohankumar K. i/by Gireesh Menon for the Applicant.
Mr. Sanjiv Sawant a/w Sunil Vichare and Abhishek Matkas for Respondent No.2.
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CORAM : ARIF S. DOCTOR, J.
DATE : 12TH AUGUST, 2024
P.C.:-
1. Learned Counsel appearing on behalf of the Respondent raised a grievance that a copy of this Application has not been served upon them.
2. Learned Counsel for the Applicant undertakes to serve a copy of the Interim Application within course of today.
3. Reply to the Interim Application, if any, be filed on or before 19 th August, 2024.
4. List the matter on 2nd September, 2024.
(ARIF S. DOCTOR, J.) Shubham 1/1 ::: Uploaded on - 12/08/2024 ::: Downloaded on - 13/08/2024 12:37:31 :::