Bombay High Court
Monica Thakur Parwani vs Vaswani Projects Pvt Ltd on 24 January, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
Board Sr.No.:-62
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION LODGING NO. 28449 OF 2023
Vaswani Projects Private Limited ....PETITIONER
V/S
Haresh Co-operative Housing Society Limited....RESPONDENT
WITH INTERIM APPLICATION LODGING NO. 35314 OF 2023 Ravi Satiskumar Godhia ....PETITIONER V/S Haresh Cooperative Housing Society Limited ....RESPONDENT WITH COMMERCIAL ARBITRATION PETITION LODGING NO. 33834 OF 2023 Ravi Satiskumar Godhia ....PETITIONER V/S Haresh Cooperative Housing Society Limited ....RESPONDENT WITH INTERIM APPLICATION LODGING NO. 30884 OF 2023 In Commercial Arbitration Petition STAMP NO. 28449 OF 2023 Monica Thakur Parwani ....PETITIONER V/S Vaswani Projects Pvt Ltd ....RESPONDENT Page 1/2 ::: Uploaded on - 25/01/2024 ::: Downloaded on - 26/01/2024 05:51:03 ::: CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE J DATE : 24th January, 2024 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 08/03/2024 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 25/01/2024 ::: Downloaded on - 26/01/2024 05:51:03 :::