Bombay High Court
Patel Engineering Ltd vs Government Of Maharashtra (Water ... on 22 March, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.1574 OF 2020
IN
COMMERCIAL EXECUTION APPLICATION NO. 1261 OF 2019
AND
INTERIM APPLICATION NO.1577 OF 2020
IN
COMMERCIAL EXECUTION APPLICATION NO.1260 OF 2019
AND
INTERIM APPLICATION NO.1578 OF 2020
IN
COMMERCIAL EXECUTION APPLICATION NO.1262 OF 2019
AND
INTERIM APPLICATION NO.1579 OF 2020
IN
COMMERCIAL EXECUTION APPLICATION NO.1257 OF 2019
AND
INTERIM APPLICATION NO.1580 OF 2020
IN
COMMERCIAL EXECUTION APPLICATION NO.1259 OF 2019
AND
INTERIM APPLICATION NO.1583 OF 2020
IN
COMMERCIAL EXECUTION APPLICATION NO.1258 OF 2019
AND
INTERIM APPLICATION NO.1585 OF 2020
IN
COMMERCIAL EXECUTION APPLICATION NO.1263 OF 2019
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Patel Engineering Ltd. .. Applicant
v/s.
Government of Maharashtra
(Water Resources Department) .. Respondents
Mr. Mustafa Doctor, Sr. Advocate, a/w Chitra Rentala, Nishi Bhankharia,
Ritika Ajitsaria i/b. Trilegal for the applicant.
Mr. S.A. Ahmed a/w H.B. Takke, AGP, for the respondent-Government
of Maharashtra.
CORAM : A. K. MENON, J.
DATED : 22ND MARCH, 2021. P.C. :
The learned counsel on behalf of the respondent states that the State has filed an appeal against the order rejecting the challenge to the award under Section 34 of the Arbitration and Conciliation Act. The appeal is now listed on 5 th April, 2021. At his request, S.O. to 7th April, 2021.
(A. K. MENON, J.) Digitally signed by Sandhya Sandhya Wadhwa Wadhwa Date:
2021.03.23 16:29:03 +0530 2/2 22 to 28.ia-1574-20.doc wadhwa