Bombay High Court
Saifee Developers Private Limited vs Shanklesha Constructions And 5 Ors on 18 June, 2019
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
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psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION (L.) NO.627 OF 2019
Saifee Developers Pvt. Ltd. ..Petitioner
Vs.
M/s.Shanklesha Constructions & Ors. ..Respondents
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None for Petitioner.
Later on:-
Mr.Karl Tamboly with Mr.Zuljigar Jariwala i/b. M/s.Dua Associates for
Petitioner.
Mr.Mayur Khandeparkar with Mr.Ativ Patel i/b. M/s.AVP Partners for
Respondent Nos.1, 2 and 4 to 6.
Mr.Akash Singh i/b. Mr.A.M.Saraogi for Respondent No.3.
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CORAM : G.S. KULKARNI, J.
DATE : 18th JUNE, 2019 P.C.:
None for the petitioner. Dismissed for non-prosecution. Later on:-
1. Mr.Tamboly appears and tenders apology for the petitioner being not represented in the morning session either through counsel or the advocate on record.
2. Accepting the apology of Mr.Tamboly, the petition is restored to the file of this Court.
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3. Mr.Singh appears and states that today he would file vakalatnama on behalf of respondent No.3.
4. Mr.Khandeparkar appears for respondent Nos.1, 2 and 4 to 6 and states that he intends to file reply affidavit. Let reply affidavit be filed within one week. Copy of the same be served on the petitioner well in advance.
5. In the meantime, if steps are taken, they shall be subject to further orders which will be passed on this petition.
6. Stand over to 24 June 2019.
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