Bombay High Court
Deepak Nitrite Limited vs Union Of India Through Advocate For ... on 25 June, 2019
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION APPLICATION NO. 62 OF 2019
Deepak Nitrite Limited ....Petitioner
V/S
Union Of India Through Advocate For Unionof ....Respondent
India Through Ministry Of Defense CORAM : G. S. KULKARNI, J DATE : 25th June, 2019 P.C. :
On account of paucity of time, matter stands adjourned to 02/07/2019. If any ad-interim relief or interim relief is operative till today, the same will be continue to operate till the next date. If ad-interim or interim relief is not granted for a limited period, the said order will remain unaffected.
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