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Bombay High Court

Ms Zee Learn Limited vs Bls Institue Of Management on 26 August, 2025

                                                                                          1-CARBP-714-2025.doc



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            ORDINARY ORIGINAL CIVIL JURISDICTION
                                                   IN ITS COMMERCIAL DIVISION
                                COMMERCIAL ARBITRATION PETITION NO. 714 OF 2025

                        Ms Zee Learn Limited                                                  ...Petitioner
                                   Versus
                        BLS Institue Of Management                                            ...Respondent


                            Ms. Trisha George, a/w Saniya Khairdi, i/b Avyaan Legal for the
                            Petitioner.
                            Ms. Taniza Hassan, a/w Shanker Chhabra for Respondent.


                                                   CORAM       : SOMASEKHAR SUNDARESAN, J.
                                                   DATE        : AUGUST 26, 2025

                       ORDER :

1. Let a reply be filed no later than August 29, 2025. Rejoinder, if any, shall be filed by September 2, 2025.

2. List the matter on September 3, 2025.

3. All actions required to be taken pursuant to this order shall be taken upon receipt of a downloaded copy as available on this Court's website.

[ SOMASEKHAR SUNDARESAN, J.] Digitally signed by ASHWINI ASHWINI JANARDAN JANARDAN VALLAKATI VALLAKATI Date:

2025.09.02 18:48:46 +0530 Page 1 of 1 August 26, 2025 Ashwini Vallakati ::: Uploaded on - 02/09/2025 ::: Downloaded on - 05/09/2025 22:35:46 :::