Bombay High Court
L And T Finance Limited vs Mr. Manish Kumar And Anr on 5 July, 2019
Before: Mahendra W. Chandwani
Prothonotary & Senior Master.
Date: 5th July, 2019.
CALLED OUT FOR DIRECTION :
77. TD/540/2016 ) Jalpa Pithadia I/b. S. I. Joshi & Co., Advocate for
EXA/2386/2015 ) Applicant.
ARBITRATION )
NO. 821 OF 2012 ) P.C.: Ld. Advocate for Applicant submits that the
) decree has been assigned to the Kotak Mahindra Bank
81. TD/1/2017 ) and they are going to take steps in the matter.
EXAL/1136/2012 ) Accordingly, matter is adjourned to 16th August, 2019.
ARBITRATION )
NO. 584 OF 2008 )
78. TD/557/2016 ) Rutuja Mahadik I/b. Rakesh Jain, Advocate for
ARBITRATION ) Applicant.
CASE NO. A/78/
)
2014-2015 ) P.C.: Applicant intends to withdraw the present
) Application. Hence, matter are adjourned to 2nd August,
87. TD/74/2017 ) 2019.
ARBN CASE/A/87 )
2015-2016 )
)
145. TD/133/2018 )
ARB CASE NO. )
L/79/2010-2011 )
82. TD/14/2017 ) Ekta Pednekar I/b. Sachin Vasant Masurkar, Advocate
ARBI NO. 381/201) for Applicant.
ARBI NO. RPD/ARB )
31974/LOT NO.16) P.C.: Applicant intends to withdraw the present
381/2016 ) Application. Hence, matter are adjourned to 2nd August,
) 2019.
83. TD/15/2017 )
ARB NO LOS/ )
RPD/ARB/9399 )
OF 2015 )
)
84. TD/16/2017 )
ARBN. NO. RPD/ )
ARB/24489 OF )
2015 )
)
85. TD/33/2017 )
ARB. NO. )
1310 OF 2012 )
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