Bombay High Court
National Agricultural Co-Operative ... vs Roj Enterprises (P) Limited And 2 Ors on 3 July, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
Chittewan 1/1 27. CARBP 783-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION NO.783 OF 2019
National Agricultural Co-operative
Marketing Federation of India
Limited ... Petitioner
Versus
Roj Enterprises (P) Limited
And Others ... Respondents
.....
Mr. Shashipal Shankar for the Petitioner.
None for the Respondents.
.....
CORAM : R.D. DHANUKA, J.
DATE : 3 JULY 2019 P. C. : . Learned Counsel for the Petitioner undertakes to serve the
Respondents within two weeks from today and file an affidavit of service on or before the next date. The statement is accepted. The affidavit-in- reply to be filed within two weeks and copy of the same to be served on the Petitioner's Advocate simultaneously. Rejoinder, if any, to be filed within one week thereafter and also to be served on the Petitioner's Advocate.
2 Stand over to 13 August 2019 for admission.
(R.D. DHANUKA, J.) ::: Uploaded on - 04/07/2019 ::: Downloaded on - 05/07/2019 01:22:38 :::