Indian Kanoon - Search engine for Indian Law

Bombay High Court

Chirag Infra Projects Pvt Ltd vs Vijay Jwala Co-Operative Housing ... on 5 February, 2021

Author: G.S. Patel

Bench: G.S. Patel

                                                                      28-ARBPL-108-2021.DOCX




                   Arun



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            ORDINARY ORIGINAL CIVIL JURISDICTION
                           ARBITRATION PETITION (L) NO. 108 OF 2021


                    Chirag Infra Projects Pvt Ltd                               ...Petitioner
                           Versus
                    Vijay Jwala CHSL & Anr                                   ...Respondents

Mr Amogh Singh, i/b Bhavin Bhatia and Abhisek Mishra, for the Petitioner.

Mr Amol Joshi, with Vinod Rane, i/b M/s Rane & Co, for Respondent No.1.

Ms Divya Parmar, for Respondent No.2.

                                           CORAM:         G.S. PATEL, J
ARUN
RAMCHANDRA
SANKPAL                                    DATED:         5th February 2021
Digitally signed
                    PC:-
by ARUN
RAMCHANDRA
SANKPAL
Date: 2021.02.08
10:58:20 +0530

1. An Affidavit in Reply is to be filed and served on or before 12th February 2021. Affidavit in Rejoinder, if any, is to be filed and served on or before 18th February 2021.

2. List the matter for hearing and final disposal on 26th February 2021.

3. All contentions are expressly kept open.

5th February 2021 28-ARBPL-108-2021.DOCX

4. This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on production of a digitally signed copy of this order.

(G. S. PATEL, J) Page 2 of 2 5th February 2021