Bombay High Court
Tata Capital Financial Services ... vs Kavita Naveenkumar Agarwal on 14 March, 2019
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
27 ARBP 14 OF 2018
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.14 OF 2018
Tata Capital Financial Services
Limited ... Petitioner.
V/s.
Kavita Naveenkumar Agarwal ... Respondent
ALONG WITH
ARBITRATION PETITION NO.15 OF 2018
Tata Capital Financial Services
Limited ... Petitioner.
V/s.
Vijaysinh Gohil ... Respondent
ALONG WITH
ARBITRATION PETITION NO.16 OF 2018
Tata Capital Financial Services
Limited ... Petitioner.
V/s.
Tarun Jain and 2 ors ... Respondents
ALONG WITH
ARBITRATION PETITION NO.17 OF 2018
Tata Capital Financial Services
Limited ... Petitioner.
V/s.
Prakash Patel ... Respondent
ALONG WITH
ARBITRATION PETITION NO.18 OF 2018
Tata Capital Financial Services
Limited ... Petitioner.
V/s.
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27 ARBP 14 OF 2018
Praful Mundavaik and anr ... Respondents
ALONG WITH
ARBITRATION PETITION NO.19 OF 2018
Tata Capital Financial Services
Limited ... Petitioner.
V/s.
Santosh Verma ... Respondent
ALONG WITH
ARBITRATION PETITION NO.20 OF 2018
Tata Capital Financial Services
Limited ... Petitioner.
V/s.
Bhavinbhai Godhani ... Respondent
ALONG WITH
ARBITRATION PETITION NO.22 OF 2018
Tata Capital Financial Services
Limited ... Petitioner.
V/s.
Abdul Karim Qureshi and Haji
Mohammed Faruk Qureshi ... Respondent
ALONG WITH
ARBITRATION PETITION NO.23 OF 2018
Tata Capital Financial Services
Limited ... Petitioner.
V/s.
Hema Sohanda and anr ... Respondents
• Mr. Nikhil Mehta i/by KMC Legal Venture, for the Petitioner.
CORAM : G. S. KULKARNI, J.
DATE : 14th MARCH, 2019. 2/3 ::: Uploaded on - 15/03/2019 ::: Downloaded on - 16/03/2019 02:20:47 ::: 27 ARBP 14 OF 2018 P.C. : 1] Learned counsel for the petitioner seeks leave to withdraw
these petitions with liberty to file appropriate proceedings.
2] Allowed to be withdrawn with liberty as prayed for.
3] Accordingly petitions are disposed of. No costs.
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