Bombay High Court
Khambhati Modh Vanik Samaj vs Bhakti Enterprises And Huzefa T. ... on 10 December, 2018
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION APPLICATION NO. 54 OF 2018
Khambhati Modh Vanik Samaj ....Petitioner
V/S
Bhakti Enterprises ....Respondent
WITH COMMERCIAL ARBITRATION PETITION NO. 147 OF 2018 Khambhati Modh Vanik Samaj ....Petitioner V/S Bhakti Enterprises ....Respondent WITH CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS LODGING NO. 891 OF 2018 In COMMERCIAL ARBITRATION PETITION 147 OF 2018 Khambhati Modh Vanik Samaj ....Petitioner V/S Bhakti Enterprises And Parag Jyotindra Gandhi ....Respondent And Anr (applicants/interveneer) WITH CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 284 OF 2018 In COMMERCIAL ARBITRATION PETITION 147 OF 2018 Khambhati Modh Vanik Samaj ....Petitioner V/S Bhakti Enterprises And Ajit Jain Page 1/5 ::: Uploaded on - 10/12/2018 ::: Downloaded on - 26/12/2018 23:25:28 ::: (applicant/intervenor) WITH CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 290 OF 2018 In COMMERCIAL ARBITRATION PETITION 147 OF 2018 Khambhati Modh Vanik Samaj ....Petitioner V/S Bhakti Enterprises And Manish R Joshi ....Respondent (applicant) WITH CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 317 OF 2018 In COMMERCIAL ARBITRATION PETITION 147 OF 2018 Khambhati Modh Vanik Samaj ....Petitioner V/S Bhakti Enterprises And Sanjay Khandelwal ....Respondent (applicant/intervenor) WITH CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 322 OF 2018 In COMMERCIAL ARBITRATION PETITION 147 OF 2018 Khambhati Modh Vanik Samaj ....Petitioner V/S Bhakti Enterprises And Kinjal Mahesh Karia ....Respondent And Anr.(appl/intervenors) WITH CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 329 OF 2018 In ....Respondent Page 2/5 ::: Uploaded on - 10/12/2018 ::: Downloaded on - 26/12/2018 23:25:28 ::: COMMERCIAL ARBITRATION PETITION 147 OF 2018 Khambhati Modh Vanik Samaj ....Petitioner V/S Bhakti Enterprises And Saifuddin A Hatiiari ....Respondent (applicant/intervenor) WITH CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 330 OF 2018 In COMMERCIAL ARBITRATION PETITION 147 OF 2018 Khambhati Modh Vanik Samaj ....Petitioner V/S Bhakti Enterprises And Payal Mihir Goada ....Respondent (applicant/intervenor) WITH CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 335 OF 2018 In COMMERCIAL ARBITRATION PETITION 147 OF 2018 Khambhati Modh Vanik Samaj ....Petitioner V/S Bhakti Enterprises And Huzefa T. Bharuchawala ....Respondent And Mustafa T. Bharuchawala (applicants) WITH CHAMBER ORDER LODGING NO. 757 OF 2018 In COMMERCIAL ARBITRATION PETITION 147 OF 2018 Khambhati Modh Vanik Samaj ....Petitioner V/S Bhakti Enterprises ....Respondent Page 3/5 ::: Uploaded on - 10/12/2018 ::: Downloaded on - 26/12/2018 23:25:28 ::: WITH CHAMBER ORDER LODGING NO. 752 OF 2018 In COMMERCIAL ARBITRATION APPLICATION 54 OF 2018 Khambhati Modh Vanik Samaj ....Petitioner V/S Bhakti Enterprises ....Respondent WITH CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS LODGING NO. 414 OF 2018 In COMMERCIAL ARBITRATION APPLICATION 54 OF 2018 Khambhati Modh Vanik Samaj ....Petitioner V/S Bhakti Enterprises And Parth Mahesh Mehta ....Respondent (applicant/ Intervenor) Vishal Kanade a/w Shashikant Chaudhari, Snehal Chaudhari, Pranot Pawar i/b Maharashtra Law Associates For Petitioner Sr. Adv. Atul Damle a/w Swati Sagvekar For Respondent Sayed Mulani i/b Mulani & Co. for Applicant/Intervenor Atmaram Patade for intervenors in Chamber Summons No.s 284/2018, 290/2108, 317/2018, 322/2018, 324/2018, 330/2018, 335/2018 & 1383/2018 Dharini Jain for Inervenor (Parag Gandhi) in CHSL 891/2018.
CORAM : G. S. KULKARNI, J
DATE : 10th December, 2018
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P.C. :
Stand over to 12/12/2018.
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