Bombay High Court
Man Golbal Limited vs Bharat Prakash Joukani on 24 February, 2022
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
Digitally signed
by HEMANT 905-ASWP-5893-2021.DOC
HEMANT CHANDERSEN
CHANDERSEN SHIV
SHIV Date:
2022.02.25
16:09:47 +0530
Shiv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5893 OF 2021
Man Global Ltd ...Petitioner
Versus
Ram Prakash Joukani ...Respondent
WITH
WRIT PETITION NO. 5894 OF 2021
Man Global Ltd ...Petitioner
Versus
Bharat Prakash Joukani ...Respondent
Mr Mayur Khandeparkar, with V G Kukreja, Vikas Chauhan,
Avinash Undhare i/b G D Talreja & for the Petitioner in both
Petitions.
Mr Nimay Dave, Mr Anosh Sequeira with Mr Dhiren Durante, Mr
Sahil Namavati i/b Lexicon Law Partners for the Respondents.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 21st February 2022
PC:-
1. The matter comes to us by an assignment of the Hon'ble Chief Justice as a reference to a larger Bench because of a difference Page 1 of 2 21st February 2022 905-ASWP-5893-2021.DOC of opinion on a question of law under the RERA Act between two Single Judges.
2. A second set will need to be filed in the registry.
3. List the matter on 15th March 2022 at 2.30 pm.
4. Previous interim order will continue until then.
5. All concerned will act on production of a digitally signed copy of this order.
(Madhav J. Jamdar, J) (G. S. Patel, J) Page 2 of 2 21st February 2022