Bombay High Court
Basic Design And Solutions vs Sai Ram Fitness on 28 January, 2022
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
22 & 23.ARBPL186_2022.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L) NO. 186 OF 2022
Basic Design and Solutions ... Petitioner
V/s.
Sai Ram Fitness ... Respondent
AND
ARBITRATION PETITION (L) NO. 201 OF 2022
Basic Design and Solutions ... Petitioner
V/s.
Sai Krupa Fitness ... Respondent
Mr. Niranjan Mogre i/b. Siddhesh S. Borkar for the petitioner.
Mr. Abhitanshu Khare for the respondents.
CORAM : G.S.KULKARNI, J.
DATE : 28 January, 2022 P.C.:
1. The respondents are represented by Mr. Khare, who prays for time to file reply affidavit. Let reply affidavit be filed within 10 days from today and copy of the same be served on the petitioner.
Rejoinder, if any be placed on record on or before the returnable date.
2. Stand over to 11 February, 2022.
3. All the details of the advocate for the respondents be placed on record as also to be furnished to the advocate for the petitioner and Vakalatnama be filed before the returnable date.
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4. As now the respondent is represented by its Advocate, it is deemed that the service of the proceedings on the respondent is complete.
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