Bombay High Court
Bharat Petroleum Coporation Ltd vs K K. Abraham on 2 December, 2019
Author: G. S. Patel
Bench: G.S. Patel
15-ARBAP-405-19.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM ARBITRATION APPLICATION NO. 405 OF 2019
Bharat Petroleum Corporation Limited ...Applicant
Versus
K.K. Abraham ...Respondent
Mr Vaibhav Charalwar, a/w Vrushali Pokharna i/b Pragnya Legal
for the Petitioner.
CORAM: G.S. PATEL, J.
DATED: 2nd December 2019 PC:-
1. Mr Justice R Bhaskaran, former Judge of Kerala High Court is unavailable to take up the arbitration assignment. For this reason, his name is substituted with the name of the Hon'ble Mr Justice Raman (Retd), Dikshit, 113-Jawahar Nagar, Kadavanthara, Kochi - 682020, Mobile No. 09447090118, e-mail address, [email protected]. The remaining directions stand. The time for arbitration will commence from the date Mr Justice Raman enters upon the reference to his arbitration.
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