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Bombay High Court

Astral Freight Forwarders (P) Ltd vs Mono Steel India Ltd on 2 May, 2019

Author: G.S. Kulkarni

Bench: G.S. Kulkarni

                                            1                             906-arbapl 176-19

psv
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION

                   ARBITRATION APPLICATION (L.) NO.176 OF 2019

      Astral Freight Forwarders (P) Ltd.             ..Applicant
                   Vs.
      Mono Steel India Ltd.                          ..Respondent
                                            -----

      Ms.Alvia Crasta for Applicant.
      None for Respondent.
                                            -----

                                     CORAM :    G.S. KULKARNI, J.

DATE : 2nd MAY, 2019 P.C.:

1. Issue notice to the respondent, returnable on 25 June 2019. In addition to the Court notice, learned Advocate for the applicant is permitted to serve the respondent by private service and place on record an affidavit of service before the returnable date.
2. Stand over to 25 June 2019.

[G.S. KULKARNI, J.] ::: Uploaded on - 03/05/2019 ::: Downloaded on - 04/05/2019 01:41:48 :::