Bombay High Court
Achyutbhai Hiralal Shah vs Princess Ujawala Raje And Hema Achyut ... on 18 December, 2018
Author: Riyaz I. Chagla
Bench: B.R. Gavai, Riyaz I. Chagla
20-APPL-353-2015-GROUP.DOC
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL (L) NO. 353 OF 2015
IN
ARBITRATION PETITION NO. 798 OF 2014
WITH
NOTICE OF MOTION (ST) NO. 1104 OF 2015
Government of Jharkhand & Anr. ... Appellants
V/s.
Institute of Aviation and Aviation Safety (IAAS) ...Respondents
APPEAL (L) NO. 416 OF 2015
WITH
NOTICE OF MOTION (L) NO. 2263 OF 2014
AND
THIRD PARTY NOTICE NO. 15 OF 2014
Yathuri Associates ... Appellant
V/s.
Modern India Ltd. & 43 Ors. ...Respondents
APPEAL NO. 429 OF 2015
IN
COMPANY PETITION NO. 196 OF 2013
Sky Luz Cityscapes Pvt. Ltd. & Anr. ... Appellants
V/s.
K. Raheja Corp. Pvt. Ltd. & Anr. ...Respondents
APPEAL (L) NO. 443 OF 2015
WITH
NOTICE OF MOTION NO. 80 OF 2015
IN
SUIT NO. 921 OF 2014
N.N. Jogadia & 2 Ors ... Appellants
V/s.
Om Sarjan Co-operative Hsg. Ltd. ...Respondents
APPEAL NO. 485 OF 2015
IN
COMPANY PETITION NO. 371 OF 2014
Permanent Magnets Ltd. ... Appellant
V/s.
M/s. Savino Del Bene Fright ...Respondent
APPEAL NO. 534 OF 2015
IN
ARBITRATION PETITION NO. 810 OF 2011
Hotel Corporation of India Ltd. ... Appellant
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20-APPL-353-2015-GROUP.DOC
V/s.
Sahara Hospitality Ltd. ...Respondent
APPEAL NO. 566 OF 2015
WITH
CHAMBER SUMMONS NO.50 OF 2015
WITH
MISCELLANEOUS PETITION NO. 17 OF 2011
WITH
NOTICE OF MOTION NO.1173 OF 2015
Achyutbhai Hiralal Shah ... Appellant
V/s.
Princess Ujawala Raje and Hema Achyut ...Respondents
Shah & Ors.
Mr. Rupesh R. Lanjekar, for Appellant / Applicant in APPL No. 353
of 2015.
Mr. Prabhakar Jadhav, Appellant in APPL No. 485 of 2018.
Ms. Sonali Mehta, i/b. M/s. Mehernosh J. Humranwala for the
Respondent No.1 in APPl No. 429 of 2015.
Ms. Manorama Mohanty i/b. M/s.S.K. Srivastav and Company for
Respondent No.2 in APPL No. 429 of 2015.
Ms. Sarita Yadav, i/b. M/s. Shrivastav & Co. for Respondent in
APPL No. 485 of 2015.
Mr. Sanmish Gala i/b. M/s. Markand Gandhi & Co. for Respondent
in APL No. 534 of 2015.
CORAM: B.R. GAVAI, &
RIYAZ I. CHAGLA, JJ.
DATE: 18TH DECEMBER, 2018. PC:-
1. Heard the learned counsel appearing for the Appellants and the learned counsel appearing for the Respondents. Time of four weeks is granted to the Appellants to remove all office objections and get the Appeal numbered. If compliance is not made within the stipulated period of four weeks from today, Appeals shall stand 2/3 ::: Uploaded on - 19/12/2018 ::: Downloaded on - 25/12/2018 20:43:13 ::: 20-APPL-353-2015-GROUP.DOC dismissed for non-prosecution without further reference to the Court.
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