Bombay High Court
Arabian Jacking Enterprises For ... vs Municipal Corporation Of Greater ... on 11 October, 2018
Author: B.P. Colabawalla
Bench: S.C. Dharmadhikari, B.P. Colabawalla
(10) NMA1371.17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 1371 OF 2017
IN
APPEAL (L) NO. 272 OF 2017.
IN
ARBITRATION PETITION NO. 925 OF 2012
M/s. Arabian Jacking Enterprises for
Contracting & Trading Company (AJECT) ... Applicant
In the matter between :
M/s. Arabian Jacking Enterprises for
Contracting & Trading Company (AJECT) ... Appellant
Vs
Municipal Corpn. Of Gr. Bombay ... Respondent
Mr. Hursh Meghani with Vidya Chaudhari i/b Chambers of Javed
Gaya for the Applicant/Petitioner.
Mr. H.C. Pimple for the Respondent.
CORAM : S.C. DHARMADHIKARI &
B.P. COLABAWALLA, JJ.
THURSDAY, 11TH OCTOBER, 2018 P.C. :
1 In view of the cause shown in the affidavit-in-support which, in our opinion, is sufficient for condoning the delay of 28 days in filing of this Appeal, the application seeking condonation SRP 1/2 ::: Uploaded on - 12/10/2018 ::: Downloaded on - 14/10/2018 01:08:21 ::: (10) NMA1371.17.doc of delay is allowed. The Registry shall now proceed to register this Appeal.
2 The Notice of Motion, accordingly, stands disposed of.
B.P. COLABAWALLA, J. S.C. DHARMADHIKARI, J.
SRP 2/2 ::: Uploaded on - 12/10/2018 ::: Downloaded on - 14/10/2018 01:08:21 :::