Bombay High Court
Joginder Singh Salariya And 15 Others vs Rajendra Wani And 5 Ors on 8 December, 2021
Bench: S.J. Kathawalla, R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CONTEMPT PETITION IN WRIT PETITION LODGING NO. 131 OF 2019
In
CONTEMPT PETITION IN WRIT PETITION 30 OF 2017
Joginder Singh Salariya And 15 Others ....PETITIONER
V/S
Rajendra Wani And 5 Ors ....RESPONDENT
WITH CONTEMPT PETITION LODGING NO. 126 OF 2019 In ARBITRATION PETITION 342 OF 2019 Mahul Sea Breez Co-op. Housing Society Ltd ....PETITIONER V/S Swastik Realty Pvt Ltd And 6 Ors ....RESPONDENT Mr. Sanjiv Sawant i/b Mr. Samir Suryawanshi, for Petitioner Ms. Kranti S. Anand, for Respondent No. 1 to 5 Mrs. Jyoti Chavan, AGP for State Mr. Suchit Panchal - Consultant, present Mr. Aziz Shaikh, Secretary of Mahul Sea Breeze CHSL, present Mr. Vivek Amberkar, Chairman of Mahul Sea Breeze CHSL, present Mr. Yusuf Patel, Son of Mr. Adil Patel, Representative of Respondent No. 6, present Ms. Vinita Kudalkar, Representative of Swastik Realty Pvt. Ltd., present CORAM : HON'BLE SHRI JUSTICE S.J. KATHAWALLA Page 1/2 ::: Uploaded on - 08/12/2021 ::: Downloaded on - 09/12/2021 05:41:08 ::: & HON'BLE SHRI JUSTICE R. I. CHAGLA, JJ DATE : 8th December, 2021 P.C. :
S. O. to 15/12/2021 ( at 5.30 pm).
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 08/12/2021 ::: Downloaded on - 09/12/2021 05:41:08 :::