Bombay High Court
Mono Steel (India) Ltd. vs Astral Freight Forwarders (P) Ltd. on 27 February, 2026
13-osarbp-130-2021.doc
Priyanka
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.130 OF 2021
Mono Steel (India) Ltd. ... Petitioner
v/s.
Astral Freight Forwarders (P) Ltd. ... Respondent
WITH
INTERIM APPLICATION(L) NO.9695 OF 2020
IN
ARBITRATION PETITION NO.130 OF 2021
_______________________
Mr. Rahul Karnik a/w Ms. Hindavi Ludbe for the Petitioner.
None for the Respondent.
_______________________
CORAM : KAMAL KHATA, J.
DATED : 27TH FEBRUARY 2026 P.C. :
1. None present for the Respondent.
2. To afford a fair opportunity to the Respondent, the matter is adjourned to 27th March 2026.
3. The Respondent is hereby put to notice that, if they continue to remain unrepresented on the next date, the Court shall proceed with the matter ex parte.
4. The Advocate for the Petitioners shall communicate this Order by digital mode and private service.
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