Bombay High Court
Niwas Enterprises, Partnership Firm, ... vs Ravindra Pandurang Ratnaparkhi on 1 December, 2021
Author: R. I. Chagla
Bench: R. I. Chagla
TAUSEEF
LAIQUEE
FAROOQUI
Digitally signed by
TAUSEEF LAIQUEE
FAROOQUI
Date: 2021.12.02
10:47:11 +0530
Tauseef 18-ARP.99.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION NO.99 OF 2021
IN
SUIT (L) NO.23596 OF 2021
Niwas Enterprises ...Petitioner
Versus
Ravindra Pandurang ...Respondents
Ratnaparkhi & Anr.
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Mr. Tapan Thatte a/w Mr. Amar Patil & Mr. Shantanu Adkar for Petitioner.
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CORAM : R. I. CHAGLA J
DATE : 1st DECEMBER 2021
P.C.
The learned counsel appearing for the Petitioner states that the Respondent has been served by private notice and the Affdavit-of-service dated 20th October, 2021 has been fled which evidences service on the Respondent.
2. In view of the Respondent not remain present, the offce is directed to issue notice on the Respondent, returnable on 13th December, 2021. In addition, the Petitioner is at liberty to once again serve the Respondent by private notice either by 1/2 Tauseef 18-ARP.99.2021.doc speed post and/or hand delivery and fle Affdavit-of-service on or before the next date.
3. The Arbitration Petition is stood over to 13th December, 2021.
[R. I. CHAGLA J.] 2/2