Bombay High Court
Pankj Unit No. 1 Housing Development Co, ... vs Oshiwara Land Development Co. Pvt. Ltd. ... on 20 November, 2019
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (SUITS) LODGING NO. 2127 OF 2019
In
SUITS 1975 OF 2011
Pankj Unit No. 1 Housing Development Co, Pvt. ....Petitioner
Ltd. And 2 Ors.
V/S
Oshiwara Land Development Co. Pvt. Ltd. And ....Respondent
Municipal Corporation Of Greater Mumbai (appllicant) CORAM : G. S. KULKARNI, J DATE : 20th November, 2019 P.C. :
Due to paucity of time the matter is adjourned to 27/11/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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