Bombay High Court
Supreme Manor Wada Bhiwandi ... vs State Of Maharashtra And Anr on 14 June, 2021
Author: B.P.Colabawalla
Bench: B.P.Colabawalla
11-ARBP(L)-2616-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
ARBITRATION PETITION (L) NO. 2616 OF 2021
Supreme Manor Wada Bhiwandi
Infrastructure Private Limited .. Petitioner
Vs.
State of Maharashtra and Anr. .. Respondents
.....
Mr. Prateek Sakseria a/w. Mr. Viraj Maniar & Ms. Sneha Patil i/b.
Mr. Maniar Srivastava Asso. for the Petitioner.
Mr. Sanjay Kadam, Ms.Apeksha Sharma, Mr. Sandeep Kadam &
Ms.Sayli Rajapurkar i/b. Kadam & Co. for Respondents.
.....
CORAM :- B.P.COLABAWALLA, J.
DATE :- 14th JUNE, 2021. (THROUGH VIDEO CONFERENCE) P. C.:
1. Parties have informed me that there is a serious possibility of the above dispute being settled before the settlement committee constituted under Government Resolution dated 9 th February, 2021. They therefore requested that matter be stood over for a period of four weeks.
2. In these circumstances, the matter is stood over to Ganesh Lokhande 1/2 ::: Uploaded on - 16/06/2021 ::: Downloaded on - 16/06/2021 20:38:14 ::: 11-ARBP(L)-2616-2021.doc 12th July, 2021 on which date the parties shall report to the Court as to what is progress of the settlement. If the settlement for any reason breaks down, the Petitioner is at liberty to press the above Petition.
3. All parties to act on an authenticated copy of this order duly signed by the Personal Assistant/Private Secretary/Associate of this Court.
(B. P. COLABAWALLA, J.) Ganesh Lokhande 2/2 ::: Uploaded on - 16/06/2021 ::: Downloaded on - 16/06/2021 20:38:14 :::