Bombay High Court
Ivory Properties And Hotels Private ... vs Bhanumati Jaisukhbhai Bhuta And Anr on 10 July, 2023
Author: Nitin Jamdar
Bench: Nitin Jamdar
Digitally signed
by LAXMIKANT
LAXMIKANT GOPAL
GOPAL CHANDAN
CHANDAN Date:
(4&5) COMAP-90.20&91.20.doc
2023.07.11
15:30:20 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
APPEAL NO.90 OF 2020
IN
COMMERCIAL ARBITRATION PETITION NO.812 OF 2019
Ivory Properties & Hotels Private Limited : Appellant.
Versus
Jayshree Devendra Mehta and ors. : Respondents.
ALONG WITH
APPEAL NO.91 OF 2020
IN
COMMERCIAL ARBITRATION PETITION NO.350 OF 2017
Ivory Properties & Hotels Private Limited : Appellant.
Versus
Bhanumati Jaisukhbhai Bhuta & ors. : Respondents.
Mr. Yash Kapadia a/w Ms. S Vedpathak i/by Maneksha and Sethna for the
Appellants in both the Appeals.
Mr.Netaji Gawade i/by Mr. Sanjay Udeshi for Respondent No.1 in Appeal
No.90/20 and for Respondent No.2 in Appeal No.91/20.
Mr. Rubin Vakil a/w Ms. Nupur Desai i/by Markand Gandhi & Co. for
Respondent No.1 in Appeal No.91/20 and for Respondent No.2 in Appeal
No.90/20.
CORAM : NITIN JAMDAR, ACTING CJ. &
ARIF S. DOCTOR, J.
DATED : 10th JULY 2023.
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(4&5) COMAP-90.20&91.20.doc
P.C. :
List the Appeals on weekly Disposal Board at 3.00 pm on 24 July 2023.
2. The learned counsel for the parties will circulate a summary of propositions with reference to pleadings (with page numbers) and statutory provisions. Compilations of case law, if any, shall contain an index and the relevant paragraphs be marked and the proposition for which they are cited. The summary and compilations be circulated in advance. The parties to circulate their summary of proposition in advance.
(ARIF S. DOCTOR, J.) (ACTING CHIEF JUSTICE)
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