Bombay High Court
Idfc Bank Limited vs Tavva Venkateshwarlu on 27 September, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
1 / 1 980-ARBAPL-341-2018-CO-UR.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION (L) NO. 341 OF 2018
IDFC Bank Limited ... Applicant
Versus
Mr.Tavva Venkateshwarlu ... Respondent
Mr.D.N.Mishra for the Applicant.
CORAM : S.J. KATHAWALLA, JJ.
DATE : 27TH SEPTEMBER, 2019 P.C.:
The learned Advocate for the Applicant shall remove ofce objections raised in the above Application on or before 3 rd October, 2019, failing which the above Application shall stand dismissed without further reference to this Court. In the event of the objections are removed as directed, place the above Application on 7th October, 2019.
( S.J.KATHAWALLA, J. ) nitin ::: Uploaded on - 27/09/2019 ::: Downloaded on - 28/09/2019 04:10:00 :::