Bombay High Court
Idfc Bank Limited vs Tavva Venkateshwarlu on 18 October, 2019
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION NO. 327 OF 2019
Idfc Bank Limited ....Petitioner
V/S
Tavva Venkateshwarlu ....Respondent
CORAM : G. S. KULKARNI, J
DATE : 18th October, 2019
P.C. :
Due to paucity of time the matter is adjourned to 07/11/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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