Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Bombay High Court

Mr. Sudam Baliram Manerkar vs Mr. Chandrakant Manerkar on 28 September, 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 Page 1/2 ::: Uploaded on - 29/09/2018 ::: Downloaded on - 30/09/2018 01:56:47 ::: CORAM : S.J. KATHAWALLA, J DATE : 28th September, 2018 P.C. :

Due to paucity of time the matter is adjourned for 05/10/2018.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 29/09/2018 ::: Downloaded on - 30/09/2018 01:56:47 :::