Bombay High Court
Roshan Najruddin Khan And Nazna Bano ... vs Mohammed Ali Mohammed Salih, Prop. Of ... on 8 April, 2019
Author: N. M. Jamdar
Bench: Pradeep Nandrajog, N. M. Jamdar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL LODGING NO. 168 OF 2019
IN
ARBITRATION PETITION NO. 773 OF 2017
Mr. Islammuddin Bahadur Mansoory
and anr. .. Appellants
Vs.
Mr. Mohammed Ali Mohammed Salih
and anr. ..Respondents
WITH
APPEAL LODGING NO. 163 OF 2019
IN
ARBITRATION PETITION NO. 772 OF 2017
Mr. Ikram Khamil Qureshi ..Appellant
Vs.
Mr. Mohammed Ali Mohammed Salih
and anr. ..Respondents
WITH
APPEAL LODGING NO. 165 OF 2019
IN
ARBITRATION PETITION NO. 774 OF 2017
Mr. Roshan Najruddin Khan and anr. ..Appellants
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Vs.
Mr. Mohammed Ali Mohammed Salih
and anr. ..Respondents
WITH
APPEAL LODGING NO. 166 OF 2019
IN
ARBITRATION PETITION NO. 769 OF 2017
Mr. Shadab Yusuf Mukadam and anr. ..Appellants
Vs.
Mr. Mohammed Ali Mohammed Salih
and anr. ..Respondents
WITH
APPEAL LODGING NO. 167 OF 2019
IN
ARBITRATION PETITION NO. 553 OF 2017
Mr. Abdul Aziz Choudhary & anr. ..Appellants
Vs.
Mr. Mohammed Ali Mohammed Salih
and anr. ..Respondents
Mr. Mutahhar Khan I/by Lokesh Zade for appellants.
Mr. E. A. Sasi for respondent no.1.
Mr. Simil Purohit a/w Ms. Raveena yadav I/by Ashok Purohit and
Co. for respondent no.2.
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CORAM: PRADEEP NANDRAJOG, CJ. &
N. M. JAMDAR, J.
APRIL 08, 2019.
P.C.
1. Counsel, as above, appear for the respondents at the preliminary hearing of the appeals. Counsel states that the appeals could be heard finally, waiving formal admission of the appeals, on 25 April 2019.
2. Stand over to 25 April 2019. The appeals would be shown for final disposal at the end of the Daily Board.
N. M. JAMDAR, J. CHIEF JUSTICE
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