Bombay High Court
Urban Infrastructure Real Estate Fund vs Bhavik Rashmi Bhimjyani And 4 Ors on 10 June, 2022
Author: M.G. Sewlikar
Bench: G.S. Patel, M.G. Sewlikar
11-COMAP-37-2020 IN CARBP-1278-2019 WITH IA-2137-2019 IN COMAP-37-2020
WITH COMAP-40-2020+.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL APPEAL NO. 37 OF 2020
IN
COMM ARBITRATION PETITION NO. 1278 OF 2019
WITH
INTERIM APPLICATION NO. 2137 OF 2019
IN
COMMERCIAL APPEAL NO. 37 OF 2020
Urban Infrastructure Real Estate Fund ...Appellant
Versus
Neelkanth Realty Private Limited & Ors ...Respondents
SHEPHALI WITH
SANJAY
MORMARE
Digitally signed
COMMERCIAL APPEAL NO. 40 OF 2020
by SHEPHALI
SANJAY
MORMARE
Date: 2022.06.10
17:12:23 +0530
IN
COMM ARBITRATION PETITION NO. 1260 OF 2019
WITH
INTERIM APPLICATION NO. 2140 OF 2019
IN
COMMERCIAL APPEAL NO. 40 OF 2020
Urban Infrastructure Real Estate Fund ...Appellant
Versus
Bhavik Rashmi Bhimjyani & Ors ...Respondents
Page 1 of 3
10th June 2022
11-COMAP-37-2020 IN CARBP-1278-2019 WITH IA-2137-2019 IN COMAP-37-2020
WITH COMAP-40-2020+.DOC
WITH
COMMERCIAL APPEAL NO. 38 OF 2020
IN
COMM ARBITRATION PETITION NO. 1312 OF 2019
WITH
INTERIM APPLICATION NO. 2138 OF 2019
IN
COMMERCIAL APPEAL NO. 38 OF 2020
Urban Infrastructure Real Estate Fund ...Appellant
Versus
Rashmi Chunilal Bhimjyani & Ors ...Respondents
Mr Shyam Mehta, Senior Advocate, with Aditya Bapat, Mumtaz
Bandukwala & Shirley Mody, i/b Junnarkar & Associates, for the
Appellants in all matters.
Mr Nishit Patel, with Sanyam Jain, i/b Law Charles, for Respondent
No. 1 in COMAP/37/2020 & for Respondent No. 5 in
COMAP/38 & 40/2020.
Mr Shrey Shah, i/b Vidhii Partners, for Respondents Nos. 2 and 5 in
COMAP/37/2020 & for Respondents Nos. 1 & 2 in
COMMAP/38 & 40/2020, for the Appellant.
CORAM G.S. Patel &
M.G. Sewlikar, JJ.
DATED: 10th June 2022 PC:-
1. List the entire group of 1st July 2022 at 2.30 p.m. Page 2 of 3 10th June 2022 11-COMAP-37-2020 IN CARBP-1278-2019 WITH IA-2137-2019 IN COMAP-37-2020 WITH COMAP-40-2020+.DOC
2. Parties are put to notice that we will endeavour to dispose of these Appeals at the stage of admission.
3. In the meantime, leave to amend since one of the Respondent has passed away. Amendment is to be carried out by 17th June 2022 without need of reverification.
(M.G. Sewlikar, J) (G. S. Patel, J) Page 3 of 3 10th June 2022