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Bombay High Court

Ircon International Limited vs M/S. Ashoka Buildcon Limited on 14 February, 2019

Author: S.C. Gupte

Bench: S.C. Gupte

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

           ARBITRATION PETITION NO. 1 OF 2015

 Ircon International Limited                          ....Petitioner
              V/S
 M/s. Ashoka Buildcon Limited                      ....Respondent

WITH ARBITRATION PETITION NO. 3 OF 2015 Ircon International Limited ....Petitioner V/S M/s. Ashoka Buildcon Limited ....Respondent WITH ARBITRATION PETITION NO. 1364 OF 2015 Ircon International Limited ....Petitioner V/S M/s. Ashoka Buildcon Limited ....Respondent Mr Kashyap Bhalerao i/b Mr A A Garge for Respondent CORAM : S.C. GUPTE, J DATE : 14th February, 2019 P.C. :

Mentioned out of turn.
On account of unavailability of the learned counsel for the Petitioner, stand over to 08/03/2019.
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