Bombay High Court
Idfc Bank Limited vs Kanakadurga Satyanarayana Naidu on 13 June, 2019
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION LODGING NO. 342 OF 2018
Idfc Bank Limited ....Petitioner
V/S
Kanakadurga Satyanarayana Naidu ....Respondent
CORAM : G. S. KULKARNI, J
DATE : 13th June, 2019
P.C. :
On account of paucity of time, matter stands adjourned to 20/06/2019. 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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