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Bombay High Court

M/S Bombay Railway Engineering Co vs General Manager Central Railway on 26 November, 2018

Author: S.C.Gupte

Bench: S.C.Gupte

Chittewan                               1/1                          43. ARBP 735-13.doc

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION

                     ARBITRATION PETITION NO.735 OF 2013

M/s Bombay Railway Engineering Co.              ...     Petitioner
      Versus
General Manager,
Central Railway                                 ...     Respondent

                                   .....
Mr. Udaya S. Samudrala for the Petitioner.
Ms. Mohinee Chougule I/b Mr. Suresh Kumar for the Respondent.

                                        .....

                                         CORAM : S.C.GUPTE, J.

                                         DATE       : 26 NOVEMBER 2018
P. C. :

.           Learned Counsel for the Petitioner requests for time.            As a last

chance, stand over to 5 December 2018.

2 It is made clear that no further adjournment would granted to any party under any circumstance.

(S.C. GUPTE, J.) ::: Uploaded on - 28/11/2018 ::: Downloaded on - 30/12/2018 08:36:54 :::