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Bombay High Court

Central Warehousing Corporation vs Aqdas Maritime Agency Private Limited on 27 November, 2018

Author: S.C. Gupte

Bench: S.C. Gupte

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

          ARBITRATION PETITION NO. 210 OF 2014

 Mr.central Warehousing Corporation                  ....Petitioner
             V/S
 Aqdas Maritime Agency Pvt Ltd                    ....Respondent

WITH ARBITRATION PETITION NO. 211 OF 2014 Mr. Central Warehousing Corporation ....Petitioner V/S Aqdas Maritime Agency Private Limited ....Respondent WITH ARBITRATION PETITION NO. 214 OF 2014 M/s. Central Warehousing Corporation ....Petitioner V/S Aqdas Maritime Agency Private Limited ....Respondent WITH ARBITRATION PETITION NO. 218 OF 2014 Central Warehousing Corporation ....Petitioner V/S Aqdas Maritime Agency Private Limited ....Respondent WITH ARBITRATION PETITION NO. 364 OF 2014 Mr.central Warehousing Corporation ....Petitioner V/S Page 1/2 ::: Uploaded on - 29/11/2018 ::: Downloaded on - 30/12/2018 09:14:38 ::: Aqdas Maritime Agency Pvt Ltd ....Respondent Mr Sandesh Shukla i/b Mr Rajesh Mirchandani for Petitioner Mr Pawan Pandey i/b Clayderman Co for Respondent CORAM : S.C. GUPTE, J DATE : 27th November, 2018 P.C. :

Mentioned out of turn.
By consent, stand over to 18/12/2018.
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 29/11/2018 ::: Downloaded on - 30/12/2018 09:14:38 :::