Bombay High Court
Trishul Developers And 29 Ors vs L And T Housing Finance Ltd on 26 March, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
kpd 1 / 1 951-CARBPL-191-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION (L) NO. 191 OF 2019
Trishul Developers and others ... Petitioners
Versus
L and T Housing Finance Ltd. ... Respondent
Mr. Bhavesh Wadhwani instructed by Mr. Raju Modilal Jain for the Petitioners.
CORAM : S.J. KATHAWALLA, J.
DATED : 26th MARCH, 2019 P.C.:
The Advocate for the Petitioners shall remove the Office objections within a period of one week from today, failing which the above Arbitration Petition shall stand dismissed without further reference to this Court.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 26/03/2019 ::: Downloaded on - 27/03/2019 04:22:12 :::