Bombay High Court
Tata Motors Finance Solutions Ltd vs Naushad Khan on 15 December, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
(24)carbpl-8654-2022.doc
rajshree
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION (L) NO.8654 OF 2022
Tata Motors Finance Solutions Limited ] .. Petitioner
vs.
Naushad Khan ] .. Respondent
Mr.Ami Brahmbhatt a/w Shraddha Dubepatil i/b Jay & Co. for the Petitioner.
CORAM : BHARATI DANGRE, J DATE : 15th DECEMBER, 2022.
P.C. 1] Despite appearance on behalf of the Respondent on 12.07.2022 through Mr.Jamil Khan with Ms.Vibha Mishra, today no one is present to represent the Respondent.
2] The learned counsel for the Petitioner state that the Respondent has not even complied with the directions issued by this Court on 07.06.2022.
3] Since the learned counsel has failed to appear, let fresh notice be issued to Respondent.
4] Issue fresh notice to the Respondent making it returnable on 04.01.2023 . Hamdast is granted. Private service is permitted including electronic mail service.
1/2 ::: Uploaded on - 19/12/2022 ::: Downloaded on - 19/12/2022 22:55:00 :::(24)carbpl-8654-2022.doc 5] The learned counsel for the Petitioner is at liberty to establish contact with the learned counsel, who has put appearance on the earlier date and in that case notice need not be issued to the Respondent.
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