Bombay High Court
Religare Finvest Ltd vs Indus Trading And 2 Ors on 30 April, 2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION (L) NO. 1694/2018
IN
ARBITRATION CASE NO. ARB/JN/RFL/199/2017
ORDER
Perused Praecipe and contents mentioned therein. Heard Ld. Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed / rejected, is further extended till 28 th May, 2019, failing the matter to stand rejected under the provision of O.S. Rule 986.
Date : 30th April, 2019 Prothonotary and Senior Master
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