Bombay High Court
Mphasis Limited vs Central Bank Of India on 20 February, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
(5)carap-101-2022.doc
rajshree
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION APPLICATION NO.101 OF 2022
Mphasis Limited ] .. Applicant
vs.
Central Bank of India ] .. Respondent
Mr.Shrinivas Deshmukh a/w Ayesha Qazi i/b Mulla & Mulla & Craigie Blunt & Caroe for the Applicant. Ms.Sreelakshmi Nair h/f V.K. Nair for the Respondent.
CORAM : BHARATI DANGRE, J DATE : 20th February, 2023.
P.C. On being served, the learned counsel representing the Respondent- Central Bank of India, seek two weeks time to file Affidavit in Reply. Time as prayed for is granted.
List on 27.03.2023.
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