Bombay High Court
M/S. Porwal Sales Thr. Its Proprietor ... vs M/S. Flame Control Industries on 15 October, 2018
Author: S.J.Kathawalla
Bench: S.J. Kathawalla
Nitin 1 / 2 975-ARP-77-2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION NO. 77 OF 2017
M/s.Porwal Sales ... Petitioner
Versus
M/s.Flame Control Industries ... Respondent
ALONG WITH
ARBITRATION PETITION NO. 78 OF 2017
Mr.Nilesh M. Wable for the Petitioner.
Mr.Amrut Joshi I/b. Mr. Sanket Munsale for the Respondent.
Mr.Dirajkumar Totla I/b. AZB and Partners for Google India Private Limited.
CORAM : S.J. KATHAWALLA, J.
DATED : 15TH OCTOBER,2018 P.C.:
1. On 8th October, 2018, this Court passed the following Order :
"Since the Advocate for the Respondent has contended that the e- mail address [email protected]. was not in existence when the parties by a letter dated 24 th February, 2012 entered into an Agreement to refer their disputes to Arbitration, Google India Private Limited, North Avenue, Maker Maxity, Bandra Kurla Complex, Bandra (East), Mumbai - 400 051, shall inform the Court on 15th October, 2018 as to when the e-mail address [email protected]. was created/opened. Stand over to 15th October, 2018, first on board."
2. The learned Advocate appearing for Google India Private Limited on ::: Uploaded on - 16/10/2018 ::: Downloaded on - 17/10/2018 02:02:18 ::: Nitin 2 / 2 975-ARP-77-2017.doc instructions states that the Court will have to direct Google LLC to provide the information sought by an order dated 8 th October, 2018. In view thereof, Google LLC is directed to comply with the Order dated 8th October, 2018 by 23rd October, 2018.
3. Stand over to 23rd October, 2018.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 16/10/2018 ::: Downloaded on - 17/10/2018 02:02:18 :::