Bombay High Court
Dev Engineers vs Bhabha Atomic Research Centre Ltd on 27 February, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 47 CARAPL 38279-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN IT'S COMMERCIAL DIVISION
COMMERCIAL ARBITRATION APPLICATION (L)
NO. 38279 OF 2022
Dev Engineers .. Applicant
Versus
Bhabha Atomic Research Centre Ltd .. Respondent
...
Mr. Sarthak Salaskar for the petitioner.
Ms.Apurva Gupte with Smita Thakur for the respondent.
CORAM: BHARATI DANGRE, J.
DATED : 27th FEBRUARY 2023.
P.C:-
1 The respondent, on being served, is represented through learned counsel Ms. Apurva Gupte.
She makes a categorical statement that the respondent is deliberating upon the possibility of settling the claim of the applicant and she state that for the aforesaid purpose, a Committee has been constituted which shall announce it's decision within a period of two weeks from today.
In the wake of the aforesaid statement, let the application re-notify on 20/3/2023.
( SMT. BHARATI DANGRE, J.) Tilak ::: Uploaded on - 28/02/2023 ::: Downloaded on - 01/03/2023 13:50:15 :::