Bombay High Court
Nuruddin Latif Naik vs Mahindra & Mahindra Financial Services ... on 6 February, 2019
Author: S.C. Gupte
Bench: S.C. Gupte
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. 927 OF 2015
Nuruddin Latif Naik ....Petitioner
V/S
Mahindra & Mahindra Financial Services ....Respondent
Limited And Anr.
Mr Hemant Hasnale i/b Mr Pradip R Kadam for Petitioner Mr Akshay Chikhale i/b Ms Priya Crasto for Respondent No 1 CORAM : S.C. GUPTE, J DATE : 6th February, 2019 P.C. :
At the request of learned counsel for Respondent No 1, stand over to 13/02/2019.
It is made clear that no further adjournment will be granted on the next date.
( ASSOCIATE ) Page 1/1 ::: Uploaded on - 06/02/2019 ::: Downloaded on - 08/02/2019 01:45:57 :::