Bombay High Court
Central Bank Of India vs Mphasis Limited on 28 November, 2025
Before : Anil H. Laddhad,
Prothonotary & Senior Master
Date : 28th November, 2025
FOR REJECTION :
18 ARBPL/27451/2025 ) Ms. Tasneem Bhavnagarwala i/b. Mrs. Rathina
with ) Marvaraman, Advocate for the petitioner.
IAL/29932/2025 )
) Mr. Aaron Fernandes i/b. Mulla and Mulla and
) Craigie Blunt and Caroe, Advocate for
) respondent.
) ) P.C.: On request, by way of last chance, the ) petitioner to remove office objections of ) Petition and Interim Application and get the ) same registered and/or numbered within two ) weeks from the date of uploading of order, ) failing Petition/Interim Application to stand ) rejected for non-compliance of office ) objections under O.S.Rule 986.
19 ARBPL/29370/2025 ) Ms. Kapi Duggal i/b. Vishal Tiwari, Advocate with ) for the petitioner.
IAL/29399/2025 ) ) P.C.: It appears that in view of Order dated ) 25.09.2025, Interim Application (L) No. ) 29399/2025 has been disposed of.
)
) Office to update C.I.S accordingly by waiving
) office objections.
)
) On request, by way of last chance, the
) petitioner to remove office objections of
) Petition and get the same registered and/or
) numbered within two weeks from the date of
) uploading of order, failing Petition to stand
) rejected for non-compliance of office
) objections under O.S.Rule 986.
Date : 28.11.2025 Prothonotary and Senior Master
Digitally
signed by
RAJEEV
RAJEEV VIJAY
VIJAY ACHARYA
ACHARYA Date:
2025.11.28
17:46:18
+0530
::: Uploaded on - 28/11/2025 ::: Downloaded on - 28/11/2025 23:20:38 :::