Bombay High Court
Bharat Sanchar Nigam Ltd vs Unity Telecom Infrastructure Ltd on 31 July, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
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1-NMS423.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 423 OF 2018
IN
ARBITRATION PETITION (L) NO. 1058 OF 2017
ALONGWITH
NOTICE OF MOTION NO. 129 OF 2018
IN
ARBITRATION PETITION (L) NO. 25 OF 2018
ALONGWITH
NOTICE OF MOTION NO. 422 OF 2018
IN
ARBITRATION PETITION (L) NO. 1059 OF 2017
ALONGWITH
NOTICE OF MOTION NO. 426 OF 2018
IN
ARBITRATION PETITION (L) NO. 1057 OF 2017
ALONGWITH
NOTICE OF MOTION NO. 429 OF 2018
IN
ARBITRATION PETITION (L) NO. 1025 OF 2017
ALONGWITH
NOTICE OF MOTION NO. 430 OF 2018
IN
ARBITRATION PETITION (L) NO. 1026 OF 2017
ALONGWITH
NOTICE OF MOTION NO. 432 OF 2018
IN
ARBITRATION PETITION (L) NO. 1061 OF 2017
ALONGWITH
NOTICE OF MOTION NO. 433 OF 2018
IN
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1-NMS423.18
ARBITRATION PETITION (L) NO. 1027 OF 2017
ALONGWITH
NOTICE OF MOTION NO. 436 OF 2018
IN
ARBITRATION PETITION (L) NO. 26 OF 2018
Bharat Sanchar Nigam Ltd. ..... Applicant/
Petitioner
VERSUS
Unity Telecom Infrastructure Ltd. ..... Respondent
Ms.Priya Rita, a/w. Mr.Omkar Dalvi, i/b. M/s.Disha Karambar &
Associates for the Applicant/Petitioner in all arbitration petitions.
Mr.Rakesh Ramamurthy for the Respondent in all arbitration petitions.
CORAM : R.D. DHANUKA, J.
DATE : 31st JULY, 2019 P.C.
The office is directed to accept the affidavit in reply filed by the respondent within one week from today. The petitioner would be at liberty to file affidavit in rejoinder within two weeks from today with a copy thereof to be served upon the respondent's advocate simultaneously. It is made clear that no further extension of time would be granted. Place all these matters on board on 20th August, 2019.
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