Bombay High Court
Trishul Developers Representated By ... vs L & T Housing Finance Ltd on 27 November, 2018
Author: R. G. Ketkar
Bench: Rajesh G. Ketkar
1/1 916.wpst.32931-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION [St.]NO.32931 OF 2018
[Trishul Developers V L & T Housing Finance Ltd.]
Office Notes, Office Court's or Judge's orders.
Memoranda of Coram,
appearances, Court's
orders or directions
and Registrar's orders
Mr. Raju M. Jain, Advocate for Petitioners.
Mr. Vyom Shah i/b. Divya Shah, Advocate for
the Respondent.
CORAM : R. G. KETKAR, J.
DATE : 27/11/2018
P.C.:
1. Heard Mr.Raju Jain, learned Counsel for the petitioners and Mr.Vyom Shah, learned Counsel for the respondent.
2. Mr. Jain seeks adjournment on the ground that arguing counsel Mr. Dhananjay Joshi cannot attend today's hearing.
3. In view thereof, at his request, stand over to 03.12.2018 high on board. The parties are put to notice that subject to time constraint and convenience of the Court, the petition will be disposed of finally on that date.
(R. G. KETKAR, J.) Deshmane(PS) ::: Uploaded on - 27/11/2018 ::: Downloaded on - 28/11/2018 02:02:42 :::