Bombay High Court
Ocd Group (Indai) Pvt. Ltd vs Keys Hotels-Nestor And Nestor Hotels ... on 2 December, 2021
Author: B.P.Colabawalla
Bench: B.P.Colabawalla
9 ARBAPL 21177-21.doc
LAXMI
SUBHASH
SONTAKKE IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed by
LAXMI SUBHASH
SONTAKKE
Date: 2021.12.03
13:02:27 +0530
ARBITRATION APPLICATION (L) NO. 21177 OF 2021
OCS Group (India) Pvt. Ltd. ..Applicant
Vs.
Keys Hotes-Nestor & Anr. .. Respondents
.....
Mr. Sandeep S. Sharma for the Applicant.
.....
CORAM :- B.P.COLABAWALLA, J.
DATE :- DECEMBER 02, 2021.
P. C.:
1. Considering that this matter is coming up for the first time, the Applicant is directed to serve a copy of the above Application along with a copy of this order on the Respondents by hand delivery and file an affidavit of service to that effect on or before the next date.
2. It is made clear that if the Respondents do not appear on the next occasion despite service, this Court may proceed to pass orders in their absence.
3. Stand over to 21st December, 2021.
Laxmi 1/2
9 ARBAPL 21177-21.doc
4. All parties to act on an authenticated copy of this order digitally signed by the Personal Assistant /Private Secretary/Associate of this Court.
(B. P. COLABAWALLA, J.) Laxmi 2/2