Bombay High Court
Khanna Rayon Industries Pvt.Ltd vs Swastik Associates And 7 Ors on 14 January, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 686 OF 2020
IN
COMMERCIAL SUIT NO. 316 OF 2020
Swastik Associates & Ors. ... Applicant
In the matter between
Khanna Rayon Industries Pvt. Ltd. ... Plaintiff
vs.
Swastik Associates & Ors. ... Defendants
Mr. Aditya Mehta i/b. M/s. Shah & Sanghavi for Respondent / Applicant
Ms. Sheetal Shah i/b. M/s Mehta and Girdharlal for Plaintiff /
Respondent
CORAM : A. K. MENON, J.
DATED : 14th JANUARY, 2021.
P.C. :
1. Vide order dated 24th February, 2020 consent minutes signed by the parties and their Advocate were made an order of this Court requiring M/s. Vora and Associates Structural Engineers to make a feasibility report which was to be treated as final and binding and which neither parties could challenge.
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2. Today both counsel submit that the report has been filed in the Court and they request that copies of the report may be furnished to both parties so that the interim application can be proceeded with.
3. On behalf of the applicant it is submitted that the professional charges of the Architect have already been paid. Statement is accepted. In view thereof I pass the following order :
(i) Prothonotary and Senior Master to open the sealed cover containing the opinion of the Architect and furnish photocopies to both applicants and respondents Advocate within a period of two weeks from today.
(ii) Liberty to apply.
(A. K. MENON, J.)
Digitally signed
by Rajeshwari
R. Pillai
Rajeshwari
Date:
R. Pillai 2021.01.14
18:15:46
+0530
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