Bombay High Court
Ircon International Limited vs M/S. Ashoka Buildcon Limited on 14 February, 2019
Author: S.C. Gupte
Bench: S.C. Gupte
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. 1 OF 2015
Ircon International Limited ....Petitioner
V/S
M/s. Ashoka Buildcon Limited ....Respondent
WITH ARBITRATION PETITION NO. 3 OF 2015 Ircon International Limited ....Petitioner V/S M/s. Ashoka Buildcon Limited ....Respondent WITH ARBITRATION PETITION NO. 1364 OF 2015 Ircon International Limited ....Petitioner V/S M/s. Ashoka Buildcon Limited ....Respondent Mr Kashyap Bhalerao i/b Mr A A Garge for Respondent CORAM : S.C. GUPTE, J DATE : 14th February, 2019 P.C. :
Mentioned out of turn.
On account of unavailability of the learned counsel for the Petitioner, stand over to 08/03/2019.Page 1/2 ::: Uploaded on - 14/02/2019 ::: Downloaded on - 15/02/2019 02:51:04 :::
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