Bombay High Court
Vinayak Arts vs Indusind Bank Ltd on 6 May, 2021
Author: V.G. Bisht
Bench: R.D. Dhanuka, V.G. Bisht
5-appl249-19.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL (LODGING) NO.249 OF 2019
IN
ARBITRATION PETITION NO.48 OF 2017
M/s.Vinayak Arts ...Appellant
V/s.
IndusInd Bank Ltd. ...Respondent
Mr.Ansul Anjarlekar i/b M/s.Raval Shah & Co.for the Appellant.
Mr.Arsh Misra i/b M/s.M..V. Kini & Co. for the Respondent.
CORAM : R.D. DHANUKA &
V.G. BISHT, JJ.
DATE : 6TH MAY, 2021. (THROUGH VIDEO CONFERENCE) P.C. :-
1. The matter is placed on board on the praecipe filed by the learned advocate for the appellant seeking extension of time to remove office objection granted vide order dated 5th April, 2021.
2. Time to remove office objection is extended by six weeks from today. It is made clear that no further extension of time would be granted. The praecipe is disposed of.
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