Bombay High Court
Work Store Limited vs Instaone Infotech Private Limited on 23 February, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 23 ARBAP L-26383-2023 .doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION (L) NO. 26383 OF 2023
Work Store Limited .. Applicant
Versus
Insta one Infotech Private .. Respondent
Limited
...
Ms.Mamta Harwani i/b Vis Legis Law Practice for the applicant.
CORAM: BHARATI DANGRE, J.
DATED : 23rd FEBRUARY 2024 P.C:-
1 The counsel for the applicant state that the Hamdast could not be served upon the respondent since, on the given address the respondent do not have it's office. However, the report from the Suit Board Department shows the service to be awaited.
Let the counsel take necessary steps. Liberty to circulate the application upon effecting service on the respondents.
( SMT. BHARATI DANGRE, J.) Ashish ::: Uploaded on - 26/02/2024 ::: Downloaded on - 08/03/2024 03:31:55 :::