Bombay High Court
Ircon International Ltd vs Indian Council Of Agricultural ... on 1 July, 2019
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 901-carapl 254-19
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION APPLICATION (L.) NO.254 OF 2019
IRCON International Ltd. ..Applicant
Vs.
Indian Council of Agricultural
Research (ICAR) & Anr. ..Respondents
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Mr.Arun Siwach with Mr.Vinamra Kapariha i/b. Mr.Cyril Mangaldas for
Applicant.
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CORAM : G.S. KULKARNI, J.
DATE : 1st JULY, 2019
P.C.:
Issue notice to the respondents, returnable on 15 July 2019.
2. It is stated that an attempt is already made to serve the respondents and affidavit of service to that effect will be placed on record before the returnable date.
3. In addition to the Court notice, learned Advocate for the applicant is permitted to serve the respondents by private service and place on record affidavit of service before the returnable date.
4. It is clarified that if on the adjourned date of hearing despite notice the respondents are not represented, the Court shall proceed further and pass appropriate orders.
5. Stand over to 15 July, 2019.
6. A copy of this order be also forwarded by the learned Advocate for the applicant to the learned Advocate for the respondents alongwith notice.
[G.S. KULKARNI, J.] ::: Uploaded on - 03/07/2019 ::: Downloaded on - 03/07/2019 22:51:25 :::