Bombay High Court
Indusind Bank Ltd vs Shamrao Vithal Co-Op. Bank Lt. And 2 Ors on 18 March, 2021
Author: V.G.Bisht
Bench: R.D. Dhanuka, V.G.Bisht
ORIGINALSIDE.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
23. APPEAL NO. 639 OF 2005
IN
ARBITRATION PETITION NO. 303 OF 2003
WITH
APPEAL NO. 640 OF 2005
IN
ARBITRATION PETITION NO. 303 OF 2003
AND
24. APPEAL NO. 867 OF 2005
IN
ARBITRATION PETITION NO. 350 OF 2003
AND
26. APPEAL NO. 126 OF 2006
IN
ARBITRATION PETITION NO. 309 OF 2004
AND
27. APPEAL NO. 344 OF 2006
IN
ARBITRATION PETITION NO. 18 OF 2003
AND
30. APPEAL NO. 200 OF 2010
IN
ARBITRATION PETITION NO. 392 OF 2009
AND
Trupti 1/2
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ORIGINALSIDE.doc
31. APPEAL NO. 489 OF 2010
IN
ARBITRATION PETITION NO. 40 OF 2007
AND
32. APPEAL NO. 920 OF 2010
IN
ARBITRATION PETITION NO. 144 OF 2002
AND
33. APPEAL NO. 1085 OF 2010
IN
ARBITRATION PETITION NO. 89 OF 2009
CORAM : R.D. DHANUKA &
V.G.BISHT, JJ.
DATE : 18th March, 2021 P.C.:
Due to paucity of time, stand over to 1 st April, 2021. Ad-
interim relief, if any, to continue till then.
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