Bombay High Court
Astral Freight Forwarders (P) Ltd vs Mono Steel India Ltd on 23 July, 2019
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION NO. 196 OF 2019
Astral Freight Forwarders (p) Ltd. ....Petitioner
V/S
Mono Steel India Ltd. ....Respondent
CORAM : G. S. KULKARNI, J
DATE : 23rd July, 2019
P.C. :
On account of paucity of time, matter stands adjourned to 30/07/2019. If any ad-interim relief or interim relief is operative till today, the same will be continue to operate till the next date. If ad-interim or interim relief is not granted for a limited period, the said order will remain unaffected.
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