Bombay High Court
Trishul Developers And 29 Ors vs L And T Housing Finance Ltd on 1 August, 2019
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CONTEMPT PETITION NO. 70 OF 2019
L And T Housing Finance Limited ....Petitioner
V/S
Trishul Developers And 29 Ors. ....Respondent
WITH COMMERCIAL ARBITRATION PETITION NO. 510 OF 2019 Trishul Developers And 29 Ors. ....Petitioner V/S L And T Housing Finance Ltd. ....Respondent CORAM : G. S. KULKARNI, J DATE : 1st August, 2019 P.C. :
On account of paucity of time, matter stands adjourned to 08/08/2019. If any ad-interim relief or interim relief is operative till today, the same will be continue to operate till the next date. If ad-interim or interim relief is not granted for a limited period, the said order will remain unaffected.
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