Madhya Pradesh High Court
M/S Abhay Sales Retail Outlet Guna Road vs Indian Oil Corporation Ltd on 13 January, 2017
1 AA No. 02/2013
13/01/2017
Shri Sanjay Bahirani, learned counsel for the
appellant.
Shri A.K. Jain, learned counsel for the respondents.
The appeal is already admitted on 26/07/2016. List for final hearing in due course. IA No. 4401/2016, an application for condonation of delay is considered and allowed, for the reasons mentioned therein.
Delay in filing cross objection application is hereby condoned.
IA No. 4402/2016, an application of cross objection under Section 37 of Arbitration and Conciliation Act, 1996 is taken up. The same shall be considered at the time of final hearing.
(Sheel Nagu) (S.A Dharmadhikari)
Judge Judge
Prachi*