Bombay High Court
Swashray Co-Operative Housing Society ... vs Shanti Enterprises on 2 August, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 6 CARBPL-10432-23.odt
E-file
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM. ARBITRATION PETITION (L) NO.10432 OF 2023
Swashray Co-Operative Housing Society .. Petitioner
Ltd.
Versus
Shanti Enterprises .. Respondent
WITH
COMM. ARBITRATION PETITION (L) NO.15203 OF 2023
Shanti Enterprises through partner .. Petitioner
Hiren Govind Parekh
Versus
Swashray Co-Operative Housing Society .. Respondent
Ltd.
...
Mr.Dhaval Panchal i/b S.L. Partners for the Petitioner in
CARBPL/10432/23 and for the Respondent in CARBPL/15203/23.
...
CORAM: BHARATI DANGRE, J.
DATED : 02nd AUGUST, 2023 P.C:-
1. The learned counsel for the petitioner in CARBPL/10432/23 informs that since no settlement could be reached with the Developer, he would like to put the rejoinder affidavit in the said petition. Apart from this, he is desirous of filing reply affidavit to the petition filed by the Developer.
2. Re-notify to 30/08/2023.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 02/08/2023 ::: Downloaded on - 03/08/2023 07:54:51 :::