Kukreja Construction Co vs Surendra Narvekar And Anr on 19 November, 2019

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Bombay High Court

Kukreja Construction Co vs Surendra Narvekar And Anr on 19 November, 2019

Bench: S.C. Gupte

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

      NOTICE OF MOTION (SUITS) NO. 2289 OF 2011
                         In
                 SUITS 1887 OF 2011

 Kukreja Construction Co.                      ....Petitioner
            V/S
 Surendra Narvekar And Anr                  ....Respondent

WITH NOTICE OF MOTION (SUITS) NO. 2026 OF 2015 In SUITS 618 OF 2014 Surendra Pandurang Narvekar ....Petitioner V/S 1a. Abhay Chandrakant Mahimkar ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 1918 OF 2015 In SUITS 606 OF 2014 Surendra Pandurang Narvekar ....Petitioner V/S 1a.abhay Chandrakant Mahimkar ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 1926 OF 2015 In SUITS 605 OF 2014 Surendra Pandurang Narvekar ....Petitioner Page 1/3 ::: Uploaded on - 21/11/2019 ::: Downloaded on - 21/11/2019 20:58:03 ::: V/S 1a. Abhay Chandrakant Mahimkar ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 2026 OF 2015 In SUITS 618 OF 2014 Surendra Pandurang Narvekar ....Petitioner V/S 1a. Abhay Chandrakant Mahimkar ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 2290 OF 2011 In SUITS 1888 OF 2011 Kukreja Construction Co. ....Petitioner V/S Surendra Narvekar And Anr ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 2291 OF 2011 In SUITS 1889 OF 2011 Kukreja Construction Co. ....Petitioner V/S Surendra Narvekar And Anr ....Respondent Mr. Darius Khambata, Senior Advocate a/w Mr. Atul Daga and Mr.Tushar Hathiramani and Ms. Viraj Gami i/b. DSK Legal, for the Plaintiff in S/1887/2011, 1888/2011 and 1889/2011 and for Defendant No.2 in /605/2014, 606/2014 and 618/2014. Mr. Arshad Shaikh i/b Mr. Harshad M. Deshpande for Page 2/3 ::: Uploaded on - 21/11/2019 ::: Downloaded on - 21/11/2019 20:58:03 ::: Defendant No.1 in S/1887/2011, 1888/2011 and 1889/2011 and for the Plaintiff in S/605/2014, 606/2014 and 618/2014.

Mr. A.K. Rao, for Defendant No.2 in S/1887/2011, 1888/2011 and 1889/2011 and for Defendant No.1 in S/605/2014, 606/2014 and 618/2014.

      CORAM :      S.C. GUPTE, J
      DATE :       19th November, 2019
 P.C. :

Arguments are concluded. Judgment is reserved.

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