Bombay High Court
Ecostruk Infra Pvt. Ltd vs Schindler India Pvt. Ltd on 26 June, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
7-arbp573-19.doc
vai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.573 OF 2019
Ecostruk Infra Pvt. Ltd. ...Petitioner
V/s.
Schindler India Pvt. Ltd. ...Respondent
Mr.Vivek M. Sharma I/b M/s.Vivek Kantawala & Co. for the Petitioner.
Mr.Rajmani Varma with Ms.Shivani Shukla I/b M/s.Navdeep Vora
Associates for the Respondent.
CORAM : R.D. DHANUKA, J.
DATE : 26TH JUNE, 2019. P.C. :-
1. The respondent is directed to file affidavit in reply within two weeks from today with a copy to be served upon the petitioner's advocate simultaneously. Rejoinder, if any, shall be filed within one week thereafter with a copy to be served upon the respondents' advocate simultaneously.
2. Place the matter on board for admission on 17th July, 2019.
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