Bombay High Court
Mr. Sudam Baliram Manerkar vs Mr. Chandrakant Manerkar on 7 December, 2018
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
ARB. APEAL U/S 37 OF ARB. & CONC. 96 NO. 17 OF 2014
Mr. Chandrakant Baliram Manerkar ....Appellant
V/S
Mr. Sudam Baliram Manerkar And Ors. ....Respondent
WITH ARB. APEAL U/S 37 OF ARB. & CONC. 96 NO. 16 OF 2014 Mr. Sudam Baliram Manerkar ....Appellant V/S Mr. Chandrakant Manerkar ....Respondent WITH ARB. APEAL U/S 37 OF ARB. & CONC. 96 NO. 1 OF 2015 Mr. Ganesh Baliram Manerkar @ Bhoir ....Appellant V/S Mr. Sudam Baliram Manerkar And Ors. ....Respondent WITH CIVIL APPLN. IN ARA NO. 21 OF 2014 In ARB. APEAL U/S 37 OF ARB. & CONC. 96 16 OF 2014 Mr. Sudam Baliram Manerkar ....Applicant V/S Mr. Chandrakant Manerkar ....Respondent Mr.Amir Arsiwala i/by Mr.Raviraj Shantaram Gamare, Advocate For Appellant Ms. Minal Jaiwant Chandnani, Advocate For Respondent No. 1 Page 1/2 ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 08:53:35 ::: CORAM : S.J. KATHAWALLA, J DATE : 7th December, 2018 P.C. :
At the request of learned advocate for the Respondent, Stand over to 14/12/2018.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 08:53:35 :::