Bombay High Court
Ulka Seafood Private Limited vs M/S. Arco Engineering on 25 November, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
kvm
1/1
7-IA1 IN FAST29385.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1 OF 2019
IN
FIRST APPEAL (ST) NO. 29385 OF 2019
Ulka Seafood Private Limited ..... Applicant/
Appellant
VERSUS
M/s.Arco Engineering ..... Respondent
Ms.Ankita Singhania, a/w. Mr.S.Dingankar, Mr.Sidhartha Srivastava,
Mr.S.Memon, i/b. M/s.Link Legal India Law Services for the
Appellant/Applicant.
Mr.Sharay Shah, a/w. Ms.Chitra Rao for the Respondent.
CORAM : R.D. DHANUKA, J.
DATE : 25th NOVEMBER, 2019 P.C.
By this civil application, the applicant seeks condonation of delay in filing first appeal. Office notes indicates that there is no delay in filing first appeal.
2. Since there is no delay in filing first appeal, interim application filed for condonation of delay does not survive and is accordingly disposed of. No order as to costs.
3. Place Interim Application No.2 of 2019 on board on 2nd December,2019.
[R.D.DHANUKA, J.] ::: Uploaded on - 27/11/2019 ::: Downloaded on - 27/11/2019 21:09:11 :::