Bombay High Court
Itd Cementation India Ltd vs Konkan Railway Corporation Ltd on 12 March, 2019
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 17-carbp 1106-18@18-carbp 1107-18
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO.1106 OF 2018
ITD Cementation India Limited ..Petitioner
Vs.
Konkan Railway Corporation Limited ..Respondent
WITH
COMMERCIAL ARBITRATION PETITION NO.1107 OF 2018
ITD Cementation India Limited ..Petitioner
Vs.
Konkan Railway Corporation Limited ..Respondent
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Ms.Jyoti Sinha and Mr.Varun M. i/b. M/s.Khaitan & Co. for Petitioner.
Mr.Musharaf Shaikh h/f. Kiran Bhagalia for Respondent.
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CORAM : G.S. KULKARNI, J.
DATE : 12th MARCH, 2019 P.C.:
Learned Counsel for the petitioner intends to file a rejoinder affidavit.
2. Let the rejoinder be filed during the course of the day. Copy of the same is stated to be already served on the respondent.
3. List the petitions on 19 March 2019 (HOB).
4. Further request for adjournment shall not be entertained.
[G.S. KULKARNI, J.] ::: Uploaded on - 14/03/2019 ::: Downloaded on - 14/03/2019 22:52:08 :::