Bombay High Court
Shri Prakash Developer vs Rural Education Society on 30 April, 2019
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
907 ARBITRATION APPLICATION NO.8 OF 2019
SHRI PRAKASH DEVELOPER
VERSUS
RURAL EDUCATION SOCIETY
...
Advocate for Applicant : Shri Choudhari Abhijit G.
...
CORAM : RAVINDRA V. GHUGE, J.
Dated: April 30, 2019 ...
PER COURT :-
1. Learned Advocate for the applicant seeks liberty to place on record a copy of the arbitration agreement. Liberty to file the agreement with proper pagination, on/or before 7.6.2019.
2. S.O. to 14.6.2019 in the Urgent Admissions Category.
3. In the meanwhile, the applicant shall serve the respondent by speed post A.D. and produce a tracking report on record.
( RAVINDRA V. GHUGE, J. ) ...
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