Bombay High Court
Esteem Bio Fuel Private Limited vs First Energy Private Limited on 11 September, 2019
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 917-arpl 25199-19
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION (L.) NO.25199 OF 2019
Esteem Bio Fuel Pvt. Ltd. ..Petitioner
Vs.
First Energy Pvt. Ltd. ..Respondent
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Mr.Akash Menon i/b. Mr.Balaji Iyer for Petitioner.
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CORAM : G.S. KULKARNI, J.
DATE : 11th SEPTEMBER, 2019
P.C.:
It is informed that service is completed and affidavit of service would be filed. However, none appears for the respondent. As a last chance to enable the respondent to remain present in this proceeding, issue notice to the respondent, returnable on 25 September 2019. In addition to the Court notice, learned Advocate for the petitioner is permitted to serve the respondent by all permissible modes including hand delivery and place on record affidavit of service before the returnable date.
2. If on the returnable date the respondent despite notice is not represented, the Court will proceed to hear the petitioner and pass appropriate orders.
3. Stand over to 25 September 2019.
4. Copy of this order be forwarded along with notice to the Advocate for the respondent.
[G.S. KULKARNI, J.] ::: Uploaded on - 12/09/2019 ::: Downloaded on - 12/09/2019 23:37:50 :::