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Bombay High Court

Kmc Construction Ltd. And 2 Ors vs Rayalseema Expressway Pvt. Ltd. And Anr on 18 January, 2021

Author: G. S. Patel

Bench: G.S. Patel

                                                                     P1-CARBPL8197-2020.DOCX




                   Atul



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               ORDINARY ORIGINAL CIVIL JURISDICTION
                                      IN ITS COMMERCIAL DIVISION
                          COMM ARBITRATION PETITION (L) NO. 8197 OF 2020
                        KMC Constructions Ltd & Ors                              ...Petitioners
                              Versus
                        Rayalseema Expressway Pvt Ltd & Ors                    ...Respondents


                        Mr Prabhakar Jadhav, for the Petitioners.
                        Ms Atika Vaz, i/b Shardul Amarchand Mangaldas & Co, for the
                             Respondents.


                                             CORAM:          G.S. PATEL, J.
                                             DATED:          18th January 2021
                        PC:-

1. Not on board. Mentioned. Taken on board.

2. The matter will be listed by consent on 28th January 2021. The Shephali Mormare hearing will be virtual. A note to that effect will be made on the daily Digitally signed by Shephali board on that date.

Mormare Date: 2021.01.19 10:40:15 +0530

3. The existing interim relief will continue until that date.

4. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.

(G. S. PATEL, J) Page 1 of 1 18th January 2021