Bombay High Court
Mudhit Madanlal Gupta vs Emgee Enclave Llp on 10 August, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 25 CARBPL 19001-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN IT'S COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION (L) NO.19001
OF 2023
Mudhit Madanlal Gupta .. Petitioner
Versus
Engee Enclave LLP .. Respondent
...
Mr.Rohaan Cama with Ms.Minal Chandnani for the petitioner.
CORAM: BHARATI DANGRE, J.
DATED : 10th AUGUST, 2023 P.C:-
1 An Affidavit of service dated 10/8/2023 is placed on record stating that the notice could not be served upon the respondent. Hence, issue notice making it returnable on 12/9/2023. Hamdast granted.
Petitioner is permitted to serve the respondent by private service including electronic mail service.
( SMT. BHARATI DANGRE, J.) Tilak ::: Uploaded on - 11/08/2023 ::: Downloaded on - 12/08/2023 03:29:15 :::