Bombay High Court
Evonik India Pvt. Ltd vs Reliable Spaces Pvt. Ltd on 13 March, 2020
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 praecipe-carbp 370-20
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO.370 OF 2020
Evonik India Pvt. Ltd. ..Petitioner
Vs.
Reliable Spaces Pvt. Ltd. ..Respondent
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Ms.Smruti Kanade i/b. Negandhi Shah & Himayatullah for Petitioner.
Ms.Gulnar Mistry with Mr.Vishesh Kalra and Mr.Vishal Dushing i/b.
Vidhii Partners for Respondent.
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CORAM : G.S. KULKARNI, J.
DATE : 13th MARCH, 2020 P.C.:
Not on board. Taken on board on a praecipe being moved on behalf of the respondent.
1. Stand over to 22 April 2020.
2. Ad-interim reliefs granted earlier shall continue to operate till the adjourned date of hearing.
3. The praecipe is disposed of accordingly.
[G.S. KULKARNI, J.] Digitally signed by Prajakta Prajakta S. Vartak S. Date:
Vartak 2020.03.16 18:07:03 +0530