Bombay High Court
The Malad Sati Smruti Chs Ltd vs Toughcons Realtors Pvt. Ltd on 16 December, 2020
Author: G.S. Patel
Bench: G.S. Patel
27-28-ARBAPL-8141-2020.DOCX
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L) NO. 2737 OF 2020
WITH
ARBITRATION APPLICATION (L) NO. 8141 OF 2020
The Malad Sati Smruti CHSL ...Petitioner
Versus
Toughcons Realtors Pvt Ltd ...Respondent
Mr Akash Singh, i/b Ashok Saraogi, for the Petitioner. Mr Anupam Sharma, for the Respondent.
CORAM: G.S. PATEL, J (Through Video Conference) DATED: 16th December 2020 PC:-
1. Heard through video conferencing.
2. List both these matters for filing consent terms on 5th January 2021.
Shephali Mormare
3. This order will be digitally signed by the Private Secretary of Digitally signed by Shephali Mormare Date: 2020.12.17 this Court. All concerned will act on production of a digitally signed 10:45:08 +0530 copy of this order.
(G. S. PATEL, J) Page 1 of 1 16th December 2020