Bombay High Court
Erach Khavar vs Nirmal Bang Securities Pvt. Ltd on 19 October, 2018
Author: S.C. Gupte
Bench: S.C. Gupte
nms2020-17.doc
sg
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.2020 OF 2017
IN
ARBITRATION PETITION NO.742 OF 2017
Nirmal Bang Securities Pvt. Ltd. ...Petitioner
vs
Erach Khavar ...Respondent
WITH
ARBITRATION PETITION NO.228 OF 2018
Erach Khavar ...Petitioner
vs
Nirmal Bang Securities Pvt. Ltd. ...Respondent
.....
Mr. Naushad Engineer, i/b. Mr. Ajay Khandhar, for Applicant/Petitioner in
ARBP/742/2017 and Respondent in ARBP/228/2018.
Mr. Bimal Rajasekhar, for Respondent in ARBP/742/17 and for Petitioner in
ARBP/228/18.
CORAM : S.C. GUPTE, J.
DATED : 19 OCTOBER 2018 P.C. :
. Let the Notice of Motion be placed on 29 October 2018, "High on board". In the meantime, the amount debited to the account of the Petitioner may not be released by the National Stock Exchange of India Limited in favour of the Respondent in execution of the impugned award.
2. Parties to act on the authenticated copy of this order.
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