Bombay High Court
M/S. Walter Bau A.G.(I.T.) Germany vs The Municipal Corporation Of Greater ... on 12 December, 2018
Author: Riyaz I. Chagla
Bench: B.R. Gavai, Riyaz I. Chagla
901-APPL-27-2013.DOC
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL (L) NO. 27 OF 2013
IN
WRIT PETITION NO. 2939 OF 2012
Dinyar E. Tangri ... Appellant
V/s.
Swapna Sadan CHS Ltd. & 5 Ors. ...Respondents
APPEAL (L) NO. 159 OF 2013
IN
ARBITRATION PETITION NO. 1126 OF 2010
WITH
APPEAL (L) NO. 160 OF 2013
IN
ARBITRATION PETITION NO. 1137 OF 2010
WITH
APPEAL NO. 161 OF 2013
IN
ARBITRATION PETITION NO. 700 OF 2011
M/s. Walter Bau A.G. (I.T.) Germany ... Appellant
V/s.
The Municipal Corporation of Gr. Mumbai ...Respondent
APPEAL (L) NO. 243 OF 2013
IN
NOTICE OF MOTION NO. 883 OF 2013
IN
SUIT NO. 291 OF 2013
Moukesh Devchand Pala ... Appellant
V/s.
Dilip Devchand Pala & 8 Ors. ...Respondents
APPEAL (L) NO. 341 OF 2013
IN
SUIT NO. 1412 OF 2012
Deepak S. Jhangiani ... Appellant
V/s.
Vishnu P. Chimbaikar & Balrkishna P. ...Respondents
Chimbaikar
APPEAL (L) NO. 343 OF 2013
IN
ARBITRATION PETITION NO. 564 OF 2009
M/s. Western Paper and Tarn Pvt. Ltd. ... Appellant
V/s.
1/3
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901-APPL-27-2013.DOC
M/s. Motabai Paras Private Ltd. ...Respondent
APPEAL (L) NO. 407 OF 2013
IN
CHAMBER SUMMONS NO. 1793 OF 2011
IN
SUIT NO. 2762 OF 2009
Francis James Almedia S/o. Charles I. ... Appellant
Almeida
V/s.
Rosy C. Almeida WD/o. Charles I. Almeida & ...Respondents
3 Ors.
APPEAL (L) NO. 422 OF 2013
IN
NOTICE OF MOTION NO. 1567 OF 2009
IN
SUIT NO. 1022 OF 2009
WITH
NOTICE OF MOTION (L) NO. 2122 OF 2013
WITH
APPEAL NO. 422 OF 2013
Pannalal D. Shethia ... Appellant
V/s.
M/s. Paras Constructions & Ors. ...Respondents
APPEAL (L) NO. 429 OF 2013
IN
COMPANY PETITION NO. 264 OF 2011
Azmat Printer ... Appellant
V/s.
Fortune Foods Ltd. ...Respondents
Mr. Satish Shah for Appellant in APPL No. 27 of 2013.
Mr. Hursh Meghani with Ms. Vidya Chaudhari i/b. Chambers of
Javed Gaya for Appellant in APPL No. 159 of 2013, APPL No. 160
of 2013 and APPL No. 161 of 2013.
Ms. Vatsala P. with Mr. Swapnil Gupte, i /b M/s. Udwadia Udeshi &
Argus Partners for the Appellant in APPL No. 343 of 2013.
Mr. Shekhar Jagtap for the Appellant in APPL No. 422 of 2013.
Mr. Milind More, AGP - State for Respondent Nos. 4 to 6 in APPL
No. 27 of 2013.
Ms. Daisy Dubash with Mr. R.Y. Sissikar for Respondents MCGM
in APPL No. 159, 160 and 161 of 2013.
Mr. King Dungerwal, i/b. M/s. Keystone Partners, for Respondent
No.10 in APPL No. 243 of 2013.
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901-APPL-27-2013.DOC
Mr. Chetan Mhatre, i/b. M/s. Utangale & Co. for Respondent Nos.1
and 4 in APPL No. 407 of 2013.
Mr. R.Y. Sirsikar, for Respondent No.3 MCGM.
CORAM: B.R. GAVAI, &
RIYAZ I. CHAGLA, JJ.
DATE: 12TH DECEMBER, 2018. PC:-
1. Heard the learned counsel appearing for the Appellants and the learned counsel appearing for the Respondents. Time of four weeks is granted to the Appellants to remove all office objections and get the Appeal numbered. If compliance is not made within the stipulated period of four weeks from today, Appeals shall stand dismissed for non-prosecution without further reference to the Court.
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