Bombay High Court
Jmd Advertisers And Anr vs Union Of India And 2 Ors on 1 November, 2018
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
ssp M carbp 691 of 2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
ARBITRATION PETITION NO.691 OF 2018
M/s. JMD Advertisers and Anr. ... Petitioners
versus
Union of India and Ors. ... Respondents
Mr. Girish Kedia, for Petitioners.
Appearance of Respondents not furnished.
CORAM: S.J. KATHAWALLA, J.
DATE: 1st NOVEMBER, 2018 P.C.:
1. Not on board. Upon mentioning, taken on board.
2. Time granted to the learned Arbitrator to decide the Petition under Section 17 of the Arbitration and Conciliation Act, 1996 is extended upto 15 th December, 2018.
Ad-interim order earlier granted to continue.
( S.J.KATHAWALLA, J. ) 1/1 ::: Uploaded on - 05/11/2018 ::: Downloaded on - 06/11/2018 00:07:47 :::