Bombay High Court
Jaipuria Buildcon Pvt. Ltd. And 2 Ors vs Tata Capital Housing Finance Ltd. And 2 ... on 4 October, 2018
Author: B. P. Colabawalla
Bench: S. C. Dharmadhikari, B. P. Colabawalla
3-APP.43.2018+.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO. 43 OF 2018
IN
ARBITRATION PETITION NO. 1278 OF 2016
WITH
APPEAL (L) NO. 213 OF 2017
IN
ARBITRATION PETITION NO. 1276 OF 2016
WITH
NOTICE OF MOTION (L) NO. 1157 OF 2018
(NOT ON BOARD)
WITH
NOTICE OF MOTION (L) NO. 1207 OF 2017
IN
APPEAL (L) NO. 222 OF 2017
IN
ARBITRATION PETITION NO. 1276 OF 2016
WITH
NOTICE OF MOTION (L) NO. 1208 OF 2017
IN
APPEAL NO. 311 OF 2018
IN
ARBITRATION PETITION NO. 1282 OF 2016
WITH
NOTICE OF MOTION (L) NO. 1209 OF 2017
IN
APPEAL NO. 123 OF 2018
IN
ARBITRATION PETITION NO. 1279 OF 2016
WITH
NOTICE OF MOTION (L) NO. 1210 OF 2017
IN
APPEAL NO. 118 OF 2018
IN
ARBITRATION PETITION NO. 1281 OF 2016
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WITH
NOTICE OF MOTION (L) NO. 1211 OF 2017
IN
APPEAL NO. 121 OF 2018
IN
ARBITRATION PETITION NO. 1278 OF 2016
WITH
APPEAL (L) NO. 222 OF 2017
IN
ARBITRATION PETITION NO. 1276 OF 2016
(NOT ON BOARD)
WITH
APPEAL NO. 132 OF 2018
IN
ARBITRATION PETITION NO. 1285 OF 2016
(NOT ON BOARD)
WITH
NOTICE OF MOTION (L) NO. 1213 OF 2017
IN
APPEAL (L) NO. 228 OF 2017
IN
ARBITRATION PETITION NO. 1277 OF 2016
WITH
APPEAL NO. 123 OF 2018
IN
ARBITRATION PETITION NO. 1279 OF 2016
(NOT ON BOARD)
WITH
APPEAL NO. 130 OF 2018
IN
ARBITRATION PETITION NO. 1283 OF 2016
(NOT ON BOARD)
WITH
APPEAL NO. 311 OF 2018
IN
ARBITRATION PETITION NO. 1282 OF 2016
(NOT ON BOARD)
Page 2 of 9
J.V.Salunke,PA
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WITH
NOTICE OF MOTION (L) NO. 1214 OF 2017
IN
APPEAL NO. 132 OF 2018
IN
ARBITRATION PETITION NO. 1285 OF 2016
WITH
APPEAL NO. 121 OF 2018
IN
ARBITRATION PETITION NO. 1278 OF 2016
(NOT ON BOARD)
WITH
APPEAL NO. 118 OF 2018
IN
ARBITRATION PETITION NO. 1281 OF 2016
(NOT ON BOARD)
WITH
NOTICE OF MOTION (L) NO. 1215 OF 2017
IN
APPEAL NO. 119 OF 2018
IN
ARBITRATION PETITION NO. 1280 OF 2016
WITH
NOTICE OF MOTION (L) NO. 1217 OF 2017
IN
APPEAL NO. 130 OF 2018
IN
ARBITRATION PETITION NO. 1283 OF 2016
WITH
APPEAL (L) NO. 228 OF 2017
IN
ARBITRATION PETITION NO. 1277 OF 2016
(NOT ON BOARD)
WITH
NOTICE OF MOTION (L) NO. 1219 OF 2017
IN
APPEAL (L) NO. 231 OF 2017
IN
ARBITRATION PETITION NO. 1284 OF 2016
Page 3 of 9
J.V.Salunke,PA
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3-APP.43.2018+.doc
WITH
APPEAL NO. 44 OF 2018
IN
ARBITRATION PETITION NO. 1284 OF 2016
WITH
APPEAL NO. 119 OF 2018
IN
ARBITRATION PETITION NO. 1280 OF 2016
(NOT ON BOARD)
WITH
APPEAL NO. 45 OF 2018
IN
ARBITRATION PETITION NO. 1279 OF 2016
WITH
APPEAL NO. 48 OF 2018
IN
ARBITRATION PETITION NO. 1283 OF 2016
WITH
APPEAL NO. 50 OF 2018
IN
ARBITRATION PETITION NO. 1285 OF 2016
WITH
APPEAL NO. 51 OF 2018
IN
ARBITRATION PETITION NO. 1277 OF 2016
WITH
APPEAL NO. 53 OF 2018
IN
ARBITRATION PETITION NO. 1280 OF 2016
WITH
APPEAL NO. 55 OF 2018
IN
ARBITRATION PETITION NO. 1282 OF 2016
Page 4 of 9
J.V.Salunke,PA
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3-APP.43.2018+.doc
WITH
APPEAL NO. 83 OF 2018
IN
ARBITRATION PETITION NO. 1279 OF 2016
WITH
APPEAL NO. 100 OF 2018
IN
ARBITRATION PETITION NO. 1281 OF 2016
WITH
NOTICE OF MOTION NO. 167 OF 2018
IN
APPEAL NO. 55 OF 2018
IN
ARBITRATION PETITION NO. 1282 OF 2016
WITH
NOTICE OF MOTION NO. 170 OF 2018
IN
APPEAL NO. 43 OF 2018
IN
ARBITRATION PETITION NO. 1278 OF 2016
WITH
APPEAL (L) NO. 231 OF 2017
IN
ARBITRATION PETITION NO. 1284 OF 2016
(NOT ON BOARD)
WITH
NOTICE OF MOTION NO. 171 OF 2018
IN
APPEAL NO. 51 OF 2018
IN
ARBITRATION PETITION NO. 1277 OF 2016
WITH
NOTICE OF MOTION NO. 172 OF 2018
IN
APPEAL NO. 53 OF 2018
IN
ARBITRATION PETITION NO. 1280 OF 2016
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3-APP.43.2018+.doc
WITH
NOTICE OF MOTION NO. 173 OF 2018
IN
APPEAL NO. 48 OF 2018
IN
ARBITRATION PETITION NO. 1283 OF 2016
WITH
NOTICE OF MOTION NO. 174 OF 2018
IN
APPEAL NO. 45 OF 2018
IN
ARBITRATION PETITION NO. 1279 OF 2016
WITH
NOTICE OF MOTION NO. 176 OF 2018
IN
APPEAL NO. 50 OF 2018
IN
ARBITRATION PETITION NO. 1285 OF 2016
WITH
NOTICE OF MOTION NO. 177 OF 2018
IN
APPEAL NO. 44 OF 2018
IN
ARBITRATION PETITION NO. 1284 OF 2016
WITH
NOTICE OF MOTION NO. 228 OF 2018
IN
APPEAL (L) NO. 319 OF 2017
IN
ARBITRATION PETITION NO. 1284 OF 2016
WITH
NOTICE OF MOTION NO. 230 OF 2018
IN
APPEAL (L) NO. 321 OF 2017
IN
ARBITRATION PETITION NO. 1276 OF 2016
Page 6 of 9
J.V.Salunke,PA
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3-APP.43.2018+.doc
WITH
NOTICE OF MOTION NO. 232 OF 2018
IN
APPEAL (L) NO. 317 OF 2017
IN
ARBITRATION PETITION NO. 1277 OF 2016
WITH
NOTICE OF MOTION NO. 233 OF 2018
IN
APPEAL (L) NO. 324 OF 2017
IN
ARBITRATION PETITION NO. 1285 OF 2016
WITH
NOTICE OF MOTION NO. 238 OF 2018
IN
APPEAL (L) NO. 318 OF 2017
IN
ARBITRATION PETITION NO. 1280 OF 2016
WITH
NOTICE OF MOTION NO. 239 OF 2018
IN
APPEAL (L) NO. 325 OF 2017
IN
ARBITRATION PETITION NO. 1283 OF 2016
WITH
NOTICE OF MOTION NO. 241 OF 2018
IN
APPEAL (L) NO. 323 OF 2017
IN
ARBITRATION PETITION NO. 1282 OF 2016
WITH
NOTICE OF MOTION NO. 242 OF 2018
IN
APPEAL (L) NO. 322 OF 2017
IN
ARBITRATION PETITION NO. 1278 OF 2016
Page 7 of 9
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3-APP.43.2018+.doc
WITH
NOTICE OF MOTION NO. 243 OF 2018
IN
APPEAL (L) NO. 320 OF 2017
IN
ARBITRATION PETITION NO. 1281 OF 2016
WITH
NOTICE OF MOTION NO. 301 OF 2018
IN
APPEAL NO. 100 OF 2018
IN
ARBITRATION PETITION NO. 1281 OF 2016
Jaipuria Buildcon Pvt. Ltd. }
and Ors. } Appellants
versus
Tata Capital Housing }
Finance Ltd. and Ors. } Respondents
Mr. A. M. Saraogi for the appellant-absent.
Mr. Nilesh Gala I/b. M/s. Law Square for
respondent no. 1.
CORAM :- S. C. DHARMADHIKARI &
B. P. COLABAWALLA, JJ.
DATE :- OCTOBER 04, 2018 P.C. :-
1. All these appeals have been on board on prior occasions.
The daily board shows that the appeals have been carried by this court from the date of the institution and were listed on 12 prior occasions. When they are listed today and called out for admission, neither the appellants nor their advocate are present. Each of these appeals are, therefore, dismissed for want of Page 8 of 9 J.V.Salunke,PA ::: Uploaded on - 11/10/2018 ::: Downloaded on - 11/10/2018 23:01:17 ::: 3-APP.43.2018+.doc prosecution. If there are any ad-interim orders, they stand vacated forthwith.
2. In the light of the dismissal of the appeals, all the pending notices of motion/applications in these appeals do not survive and stand disposed of as such.
(B. P. COLABAWALLA, J.) (S.C.DHARMADHIKARI, J.) Page 9 of 9 J.V.Salunke,PA ::: Uploaded on - 11/10/2018 ::: Downloaded on - 11/10/2018 23:01:17 :::