Bombay High Court
Pritam Ganjewar Infrastructure ... vs M/S. Cemcon Concrete India Priate ... on 10 August, 2022
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Digitally
signed by
VIDYA VIDYA
SURESH AMIN
SURESH Date:
AMIN 2022.08.11
11:25:31
+0530
1 11. ARP120_2022.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION NO. 120 OF 2022
Pritam Ganjewar Infrastructure Pvt. Ltd. .. Petitioner
Vs.
M/s. Cemcon Concrete India Pvt. Ltd., through
its Director Mr. Sachin Shelar .. Respondent
Mr. Jagdish G. Aradwad (Reddy) for the petitioner.
CORAM : G.S. KULKARNI, J.
DATE : AUGUST 10, 2022.
P.C.:
1. It is informed by learned counsel for the petitioner that the respondent is served. An affidavit of service is placed on record. However, despite service, the respondent is not represented.
2. As a matter of last chance, to enable the respondent to appear in the present proceeding, issue notice to the respondent, returnable on 24 August, 2022. In addition to Court notice, learned advocate for the petitioner is permitted to serve the respondent by private notice by all permissible modes and place on record the affidavit of service before the returnable date.
3. If the respondent despite service is not represented on the adjourned date of hearing, the Court shall proceed to hear the petitioner and pass appropriate orders.
4. Let the copy of this order be also served along with the advocate's notice to be issued to the respondent.
[G.S. KULKARNI, J.]