Bombay High Court
Sany Heavy Industry India Pvt Ltd ... vs Vamana Contractors And Developers on 6 October, 2025
Comm order-Auto-List or First Time-06.10.25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CIVIL APPELLATE JURISDICTION
COMMON ORDER
CORAM : SOMASEKHAR SUNDARESAN, J.
DATE : OCTOBER 6, 2025
PC :
1. These proceedings listed between Item No.521 to Item No.526 on today's Production Board cause-list are Applications / Petitions under the Arbitration and Conciliation Act, 1996, which have been auto-listed under the Standard Operating Procedure of this Court.
2. The Applicant / Petitioner shall issue notice to the Respondent(s), returnable in three weeks. The Applicant / Petitioner is granted liberty to effect private service by all permissible modes including by electronic means, and to file a service affidavit, with tangible evidence of service, on or before the next date.
3. Stand over to November 10, 2025 under the caption "Post- Notice Matters".
4. All actions required to be taken pursuant to this order shall ASHWINI be taken upon receipt of a downloaded copy as available on this Court's JANARDAN VALLAKATI website.
Digitally signed by ASHWINI JANARDAN VALLAKATI Date: 2025.10.06 12:30:10 +0530[ SOMASEKHAR SUNDARESAN, J.] Page 1 of 1 October 6, 2025 Ashwini Vallakati ::: Uploaded on - 06/10/2025 ::: Downloaded on - 06/10/2025 21:28:51 :::