Bombay High Court
Sap India Private Limited vs Cox And Kings Limited on 21 November, 2018
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 9-carap 61-18
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION APPLICATION NO.61 OF 2018
WITH
CHOL NO.1141 OF 2018
SAP India Private Limited ..Applicant
Vs.
Cox And Kings Limited ..Respondent
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Mr.Seerwai, Senior Advocate, with Mr.Ashish Kamath, Mr.Pratik Pawar,
Mr.Siddhesh Pradhan, Ms.Shanaya Irani i/b. M/s.J. Sagar Associates for
Applicant.
Mr.Rampal Kohli with Ms.Sonia Redkar, Ms.Priti Limbachiya I/b. C.K.
Legal for Respondent.
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CORAM : G.S. KULKARNI, J.
DATE : 21st NOVEMBER, 2018
P.C.:
Mr.Kohli appears on behalf of the respondent and seeks an adjournment.
2. Mr.Seerwai, learned Senior Counsel for the applicant, has seriously opposed the adjournment of this application and has also pointed out that in the past repeated attempts were made to seek adjournment.
3. The record clearly indicates that a reply affidavit has already been filed and the matter had appeared from time to time and it was adjourned. In the +circumstances, the request of Mr.Kohli cannot be granted as no justifiable cause has been shown by Mr.Kohli to adjourn the hearing of this application.
4. Only as an indulgence to enable Mr.Kohli to have further ::: Uploaded on - 22/11/2018 ::: Downloaded on - 23/11/2018 01:27:01 ::: 2 9-carap 61-18 instructions, the matter is kept back to be heard at 4 p.m. At 04.00 p.m.
5. Heard the learned Counsel for the parties.
Closed for orders.
[G.S. KULKARNI, J.] ::: Uploaded on - 22/11/2018 ::: Downloaded on - 23/11/2018 01:27:01 :::