Bombay High Court
Debono Flexcom (India) Ltd. And 2 Ors vs Indusind Bank Ltd on 23 July, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
Rekha Patil 1 8-arbp-494-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. 494 OF 2019
M/s. Debono Flexcom (India) Ltd. & Ors. .. Petitioners
Versus
Indusind Bank Ltd. .. Respondent
...
Ms. Trupti Surve I/b Mr. Sahil Mahajan for the Petitioners.
None for the respondent.
CORAM: R.D. DHANUKA, J.
DATED : 23rd JULY, 2019. P.C:-
1 Learned Counsel appearing for the petitioners undertakes to serve respondent and to file affidavit of service on or before the next date. The undertaking is accepted.
2 If the respondent is not served within one week from today, the Arbitration Petition to stand dismissed without further reference to the Court.
3 Stand over to 5th August, 2019.
(R.D. DHANUKA, J.) ::: Uploaded on - 24/07/2019 ::: Downloaded on - 25/07/2019 01:20:08 :::