Bombay High Court
Lok Constructions And 5 Ors vs Disha Constructions on 13 December, 2018
Author: Riyaz I. Chagla
Bench: B. R. Gavai, Riyaz I. Chagla
(936) COMAP-377-18.doc
BDPSPS
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL APPEAL NO.377 OF 2018
IN
COMMERCIAL ARBITRATION PETITION NO.297 OF 2017
ALONGWITH
NOTICE OF MOTION NO.790 OF 2018
IN
COMMERCIAL APPEAL NO.377 OF 2018
Lok Constructions and Ors .... Appellants.
(Original Petitioners)
V/s
Disha Constructions .... Respondents
(Original Respondent)
Mr. Zubin Behram Kamdin alongwith Mr. Vyom D. Shah and Mr. Aziz
Khan, Mr. Kajal Solanki and Mr. Puru Jain i/b M/s. Divya Shah
Associates, Advocates for the Appellants.
Mr. Naushad Engineer alongwith Mr. Karl Tamboly, Ms. Deepa Bishit
i/b Mr. Tushar Goradia, Advocates for the Respondent.
CORAM: B. R. GAVAI &
RIYAZ I. CHAGLA, JJ.
DATE: 13th December, 2018 P.C.:-
For the reasons separately recorded, Appeal is dismissed. In view of dismissal of Appeal, nothing survives in the Notice of Motion and the same is also disposed of.
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