Bombay High Court
Nl Forex Pvt Ltd (Formerly Known As Nl ... vs The New India Assurance Company on 14 December, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION APPLICATION LODGING NO. 35074 OF 2022
Nl Forex Pvt Ltd (formerly Known As Nl Forex....PETITIONER
Ltd)
V/S
The New India Assurance Company ....RESPONDENT
CORAM : HON'BLE SMT. JUSTICE BHARATI DANGRE J DATE : 14th December, 2022 P.C. :
Due to paucity of time, stand over to 02/01/2023. Interim order, if any, to continue till then.
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