Bombay High Court
Dev Engineers vs Bhabha Atomic Research Centre Ltd on 13 February, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 46 CARAPL-38279-22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM. ARBITRATION APPLICATION (L) NO.38279 OF 2022
Dev Engineers .. Applicant
Versus
Bhabha Atomic Research Centre Ltd. .. Respondent
...
Mr.Sarthak Salaskar for the Applicant.
Ms.Apurva Gupte with Ms.Smita Thakur for the Respondent.
...
CORAM: BHARATI DANGRE, J.
DATED : 13th FEBRUARY, 2023 P.C:-
1. The respondent, on being served, is represented by the learned counsel Ms.Apurva Gupte, who has instructions to make a statement that the respondent will approach the petitioner for effecting the mutual settlement. She, therefore, seeks two weeks time.
2. Re-notify to 27/02/2023.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 16/02/2023 ::: Downloaded on - 18/02/2023 00:03:12 :::