Bombay High Court
M/S. Skipper Engineers Thr. Its Mr. ... vs Space Age Associates Power Infra ... on 9 October, 2019
Author: G.S.Kulkarni
Bench: G. S. Kulkarni
CRP 1 934-ARP-122-2019 .doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION NO. 122 OF 2019
M/s. Skipper Engineers
Through
Mr. Prafulla Prabhakar Phirke ... Petitioner
V/s.
Space Age Associates Power
Infra Private Limited ... Respondent
Mr. Rahul D. Motkari for the Petitioner.
CORAM : G. S. KULKARNI, J.
DATE : 09th October, 2019. P.C.:-
1] Issue notice to the respondent, returnable on 22/10/2019. In addition to the Court notice, learned advocate for the petitioner is permitted to serve the respondent by all permissible modes including hand delivery and place on record affidavit of service before the returnable date.
2] If on the adjourned date of hearing, the respondent despite service does not appear, the Court shall take up the matter and on hearing the petitioner pass appropriate orders.
3] Stand over to 22/10/2019. 1/2 ::: Uploaded on - 11/10/2019 ::: Downloaded on - 11/10/2019 21:14:04 ::: CRP 2 934-ARP-122-2019 .doc 4] Let a copy of this order be also forwarded to the respondent along with notice. (G.S.Kulkarni, J.) 2/2 ::: Uploaded on - 11/10/2019 ::: Downloaded on - 11/10/2019 21:14:04 :::