Bombay High Court
National Highways Authority Of India vs Ananta Dharma Dingore And Ors on 27 January, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (L) NO.99917 OF 2020
IN
ARBITRATION APPEAL (ST) NO.99915 OF 2020
National Highways Authority of India .. Applicant/Petitioner
v/s.
Ananta D. Dingore & Ors. .. Respondents
INTERIM APPLICATION (L) NO.99926 OF 2020
IN
ARBITRATION APPEAL (ST) NO.99925 OF 2020
AND
INTERIM APPLICATION (L) NO.99918 OF 2020
IN
ARBITRATION APPEAL (ST) NO.99916 OF 2020
AND
INTERIM APPLICATION (L) NO.99919 OF 2020
IN
ARBITRATION APPEAL (ST) NO.99914 OF 2020
AND
INTERIM APPLICATION (L) NO.99922 OF 2020
IN
ARBITRATION APPEAL (ST) NO.99920 OF 2020
Mr. Arsh Mishra i/b. M.V. Kini for the appellant.
None for the respondents.
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CORAM : A. K. MENON, J.
DATED : 27TH JANUARY, 2021. P.C. :
1. Issue notice returnable on 18th February, 2021.
2. In the meantime, there will be an ad-interim order in terms of prayer clause (a) of the IA.
3. All office objections shall be complied on or before 15 th February, 2021.
(A. K. MENON, J.) Digitally signed by Sandhya Sandhya Wadhwa Wadhwa Date:
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