Bombay High Court
The Malad Sati Smruti Chs Ltd vs Toughcons Realtors Pvt. Ltd on 5 January, 2021
Author: G.S. Patel
Bench: G.S. Patel
2-3-ARBAPL-8141-2020.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM ARBITRATION APPLICATION (L) NO. 8141 OF 2020
WITH
ARBITRATION PETITION (L) NO. 2737 OF 2020
The Malad Sati Smruti CHS Ltd ...Applicant
Versus
Toughcons Realtors Pvt Ltd ...Respondent
An Advocate, i/b Mr Ashok M Saraogi, for the Applicant. An Advocate, for the Respondent.
CORAM: G.S. PATEL, J (Through Video Conference) DATED: 5th January 2021 PC:-
Shephali 1. Heard through video conferencing. Mormare Digitally signed by Shephali
2. Consent Terms are ready in draft. Parties request that the Mormare Date: 2021.01.06 15:21:31 +0530 matter be stood over for fling fnalized Consent Terms.
3. By consent, list both the matters for fling Consent Terms on 8th January 2021.
Page 1 of 25th January 2021 2-3-ARBAPL-8141-2020.DOC
4. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 2 of 2 5th January 2021