Bombay High Court
Zee Learn Limited vs Bls Institute Of Management on 27 February, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 37 to 39 ARBAPL 29171-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION (L) NO.29171 OF 2022
Zee Learn Limited .. Applicant
Versus
Ka Vyapta International Trust .. Respondent
WITH
ARBITRATION APPLICATION (L) NO.29579 OF 2022
Zee Learn Limited .. Applicant
Versus
Bapu Educational Charitable Trust .. Respondent
WITH
COMMERCIAL ARBITRATION APPLICATION (L)
NO.29627 OF 2022
Zee Learn Limited .. Applicant
Versus
BLS Institute of Management .. Respondent
...
Mr.Durgaprasad Halwai with Anees Shaikh i/b Chambers of
Jangra and Associates for the applicant.
CORAM: BHARATI DANGRE, J.
DATED : 27th FEBRUARY 2023 Tilak ::: Uploaded on - 27/02/2023 ::: Downloaded on - 28/02/2023 19:00:44 ::: 2/2 37 to 39 ARBAPL 29171-22.doc P.C:-
1 Despite Hamdast being granted, the office has reported that the applicant has failed to collect the notice.
In the circumstances, learned counsel for the applicant seek extension of time to serve the notice. He is permitted to collect the Hamdast, in which the returnable date stand modified to 28/3/2023.
List on 28/3/2023.
( SMT. BHARATI DANGRE, J.) Tilak ::: Uploaded on - 27/02/2023 ::: Downloaded on - 28/02/2023 19:00:44 :::