Bombay High Court
Paras Nagar Co. Op. Hsg. Soc. Ltd vs Aishwarya Avant Builders Llp And 3 Ors on 12 March, 2020
Author: Sarang V. Kotwal
Bench: K.K.Tated, Sarang V. Kotwal
507 app 66-20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO. 66 OF 2020
IN
SUIT (L) NO. 1308 OF 2019
Paras Nagar Co. Op. Housing
Society Limited ... Appellant
V/s.
M/s. Aishwarya Avant Builders LLP
and Ors. ... Respondents
Mr. K.R. Parekh for the Appellant. Mr. Abhijit Marathe for the Respondent Nos. 1 and 2.
CORAM: K.K.TATED, & SARANG V. KOTWAL JJ.
DATE : 12th MARCH 2020 P.C. 1 Not on board. At the request of learned Counsel for the Appellant, matter is taken on board for urgent orders.
2 The learned Counsel for the appellant submits that as per earlier order dated 11.02.2020, matter was due for admission on 02.03.2020, but on that date, the matter was not shown on board, hence, he mentioned this matter for fixing early date of hearing.
3 Considering this fact, the following order is passed:
a) The Respondents to file their affidavit-in-reply on or before 22.03.2020 with copy to other side.
b) Rejoinder, if any, to be filed on or before 27.03.2020 Sneha Chavan 1/2 ::: Uploaded on - 16/03/2020 ::: Downloaded on - 08/06/2020 21:34:33 ::: 507 app 66-20.odt with copy to other side.
c) Matter to appear on board on 30.03.2020.
(SARANG V. KOTWAL, J.) (K.K.TATED, J.) Sneha Chavan 2/2 ::: Uploaded on - 16/03/2020 ::: Downloaded on - 08/06/2020 21:34:33 :::