Bombay High Court
Mono Steel (India) Ltd. vs Astral Freight Forwarders (P) Ltd. on 23 January, 2026
7-osarbp-130-2021.doc
Sbw
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.130 OF 2021
Mono Steel(India) Ltd. ... Petitioner
v/s.
Astral Freight Forwarders (P) Ltd. ... Respondent
WITH
INTERIM APPLICATION(L) NO.9695 OF 2020
IN
ARBITRATION PETITION NO.130 OF 2021
________________________
Adv. Hindavi Ludbe i/by Mr. Rahul Karnik for the Petitioner.
_______________________
CORAM : KAMAL KHATA, J.
DATED : 23RD JANUARY 2026. P.C. :
1. The Advocate for the Petitioner seeks two weeks' time to file and serve upon the Respondents, a consolidated list of dates and events, written submissions - structured as a point-wise reply to the Opponents' contentions along with supporting case law. The request is granted.
2. The Respondents to do the same within two weeks thereafter.
3. List the matter on 27th February 2026 under the caption 'for hearing'.
(KAMAL KHATA, J.) Digitally signed by SANDHYA SANDHYA BHAGU 1/1 BHAGU WADHWA WADHWA Date:
2026.01.27 10:30:25 +0530 ::: Uploaded on - 27/01/2026 ::: Downloaded on - 30/01/2026 21:48:19 :::