Bombay High Court
Fortpoint Automotive (Cars) Pvt. Ltd vs V.Link Fleet Solutions Pvt. Ltd on 31 July, 2019
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
psv 1 909-carbpl 836-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION (L.) NO.836 OF 2019
Fortpoint Automotive (Cars) Pvt. Ltd. ...Petitioner
Versus
V. Link Fleet Solutions Pvt. Ltd. ...Respondent
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Mr.Pradeep Sancheti i/b. M/s.HKS Legal for Petitioner.
Mr.Zerick Dastur, Ms.Smiti Singh, Mr.Khushil Shah i/b.M/s.Zerick Dastur
& ANB Legal for Respondent.
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CORAM: G.S.KULKARNI, J.
DATE: 31st JULY, 2019 P.C:-
Learned Counsel for the respondent seeks time to file reply.
2. Stand over to 14 August 2019.
3. Reply affidavit be filed within one week from today. Copy of the same be served on the petitioner.
4. Rejoinder, if any, be filed before the adjourned date of hearing.
(G.S. Kulkarni, J.) ::: Uploaded on - 01/08/2019 ::: Downloaded on - 01/08/2019 23:47:21 :::