Bombay High Court
Jmd Advertisers And Anr vs Union Of India And 2 Ors on 17 December, 2018
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 praecipe-carbp 691-18
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO.691 OF 2018
JMD Advertisers & Anr. ..Petitioners
Vs.
Union of India & Ors. ..Respondents
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Mr.Girish Kedia with Ms.Shivangi Kedia for Petitioners.
Ms.Mohinee Chougule i/b. Mr.Suresh Kumar for Respondents.
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CORAM : G.S. KULKARNI, J.
DATE : 17th DECEMBER, 2018 P.C.:
Not on board. Taken on board on praecipe as moved on behalf of the petitioners.
1 Time for deciding application under Section 17 of the Arbitration and Conciliation Act 1996 by learned Arbitrator is extended for a period of four weeks from today.
2. The praecipe stands disposed of accordingly.
[G.S. KULKARNI, J.] ::: Uploaded on - 19/12/2018 ::: Downloaded on - 27/12/2018 09:05:02 :::