Bombay High Court
Basic Design And Solutions vs Sai Ram Fitness on 13 July, 2022
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Digitally
signed by
PRASHANT
PRASHANT VILAS RANE
VILAS Date:
RANE 2022.07.15
15:54:31
+0530
1 1-arbpl 186-22@2 201-22
PVR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L.) NO.186 OF 2022
Basic Design & Solutions ..Petitioner
Vs.
Sai Ram Fitness ..Respondent
AND
ARBITRATION PETITION (L.) NO.201 OF 2022
Basic Design & Solutions ..Petitioner
Vs.
Sai Kripa Fitness ..Respondent
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Mr. Siddhesh Borkar for Petitioner.
Mr. Deepak Shukla i/b. Abhitanshu Khare for Respondent.
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CORAM : G.S. KULKARNI, J.
DATE : JULY 13, 2022.
P.C.:
1. Leave to amend. Let the amendment be carried out within one week from today, and amended copies of the petitions be served on the respondents.
2. Respondents to place on record a reply affidavit two days prior to the adjourned date of hearing. There shall not be any further extension for filing affidavit in reply as a final chance was already granted on 28 January 2022.
3. Stand over to 27 July, 2022 (H.O.B.).
[G.S. KULKARNI, J.]