Bombay High Court
Bharat Infrastructure And Engineering ... vs Park Darshan Co-Operative Housing Soc. ... on 10 October, 2019
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (SUITS) NO. 1635 OF 2017
In
ARBITRATION PETITION 199 OF 2013
Bharat Infrastructure And Engineering Pvt. Ltd. ....Petitioner
V/S
Park Darshan Co-operative Housing Soc. Ltd. ....Respondent
And 5 Ors WITH NOTICE OF MOTION (SUITS) LODGING NO. 527 OF 2017 In ARBITRATION PETITION 1009 OF 2014 Ms.jyoti L Mehta And Ors ....Petitioner V/S Park Darshan Co-op Hsg Society Ltd And Anr ....Respondent CORAM : G. S. KULKARNI, J DATE : 10th October, 2019 P.C. :
Due to paucity of time the matter is adjourned to 17/10/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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