Bombay High Court
Parle Agro Pvt. Ltd vs Ben And Gaws Pvt. Ltd on 3 July, 2019
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 905-carapl 263-19
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION APPLICATION (L.) NO.263 OF 2019
Parle Agro Pvt. Ltd. ..Applicant
Vs.
Ben & Gaws Pvt. Ltd. ..Respondent
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Mr.Cyrus Ardeshir with Ms.Radhika Gupta and Mr.Mirza i/b. M/s.Khaitan
& Co. for Applicant.
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CORAM : G.S. KULKARNI, J.
DATE : 3rd JULY, 2019
P.C.:
It is stated that a private notice is served and affidavit to that effect would also be filed in the office during the course of the day.
2. Issue notice to the respondent, returnable on 18 July, 2019. In addition to the Court notice, learned Advocate for the applicant is permitted to serve the respondent by private service and place on record affidavit of service before the returnable date.
3. Stand over to 17 July, 2019.
4. It is clarified that if on the adjourned date of hearing despite service the respondent is not represented, the Court shall take up the application and proceed to pass appropriate orders.
5. A copy of this order be forwarded along with notice to the Advocate for the respondent by the Advocate for the applicant.
[G.S. KULKARNI, J.] ::: Uploaded on - 06/07/2019 ::: Downloaded on - 10/07/2019 04:54:39 :::