Bombay High Court
Ashwin Maganlal Savani vs Himadri Davda on 15 July, 2021
Author: K.R.Shriram
Bench: K.R.Shriram
1/1 23-CARAPL-9910-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION APPLICATION (L) NO. 9910 OF 2021
Ashwin Maganlal Savani ....Applicant
V/s.
Himadri Davda ....Respondent
----
Ms. Divya Tyagi a/w Ms. Juhi Vaila and Mr. Priyank Daga i/b. Jayakar and
Partner for applicant.
None for respondent.
----
CORAM : K.R.SHRIRAM, J.
DATED : 15th JULY 2021 P.C. :
1. Service not completed properly. Ms. Tyagi says only yesterday they made an attempt to serve the application that also after the praecipe has been filed on 12th July, 2021 when the application has been lodged in April 2021. Ms. Tyagi says that service was unsuccessful because the door was closed though the applicant, lawyer and the respondent are within the radius of 5 km from each other.
2. Application to be listed for hearing in due course once the physical hearing starts.
(K.R. SHRIRAM, J.) Purti Parab ::: Uploaded on - 17/07/2021 ::: Downloaded on - 17/07/2021 21:57:57 :::