Bombay High Court
Basic Design And Solutions vs Sai Ram Fitness on 19 January, 2022
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
17 & 18.ARBPL186_2022& Ors..doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L) NO. 186 OF 2022
Basic Design and Solutions ... Petitioner
V/s.
Sai Ram Fitness ... Respondent
ARBITRATION PETITION (L) NO. 201 OF 2022
Basic Design and Solutions ... Petitioner
V/s.
Sai Kripa Fitness ... Respondent
Mr. Niran A. Mogre i/b. Siddhesh S. Borkar, for the Petitioner.
CORAM : G.S.KULKARNI, J.
DATE : 19 January, 2022 P.C.:
1. Learned advocate for the petitioner informs that the respondents are served by private service, however, the respondents are not represented.
2. To enable the respondents to appear in the present proceedings, learned advocate for the petitioner is permitted to serve the respondents by fresh notice by all permissible modes and place on record an affidavit of service before the returnable date.
3. If despite notice, the respondents are not represented, on the adjourned date of hearing, the Court shall proceed to hear the 1/2 ::: Uploaded on - 19/01/2022 ::: Downloaded on - 20/01/2022 07:55:13 ::: 17 & 18.ARBPL186_2022& Ors..doc petitioner and pass appropriate orders.
4. Let the copy of this order be forwarded along with the advocate's notice to be issued to the respondents.
5. Stand over to 28 January, 2022.
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