Bombay High Court
Yogendra Thakkar vs Jayesh M.Gandhi And 2 Ors on 11 March, 2020
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. 3 OF 2018
Yogendra Thakkar ....Petitioner
V/S
Jayesh M.gandhi And 2 Ors. ....Respondent
WITH ARBITRATION PETITION NO. 553 OF 2018 Vinay D. Balse And Anr. ....Petitioner V/S Yogendra N. Thakkar ....Respondent WITH COMMERCIAL ARBITRATION PETITION NO. 794 OF 2018 Jayesh M. Gandhi ....Petitioner V/S Yogendra Thakkar And 2 Ors. ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 37 OF 2018 In ARBITRATION PETITION 3 OF 2018 Yogendra Thakkar ....Petitioner V/S Jayesh M.gandhi And 2 Ors. ....Respondent WITH NOTICE OF MOTION (SUITS) NO. 1199 OF 2018 In Page 1/2 ::: Uploaded on - 11/03/2020 ::: Downloaded on - 12/03/2020 06:28:21 ::: ARBITRATION PETITION 3 OF 2018 Yogendra Thakkar ....Petitioner V/S Jayesh M.gandhi And 2 Ors. ....Respondent Ms. Priyanka Kothari a/w Ms.Prevy Parekh i/b M/s. Bilawala & Co. For Petitioner Simil Purohit a/w Karshil Shah i/b Kanga & Co. For Respondent CORAM : G. S. KULKARNI, J DATE : 11th March, 2020 P.C. :
At the request of learned advocate for the petitioners Stand over to 01/04/2020 . Ad-interim relief if any granted earlier to continue till then.
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