Bombay High Court
Shri Prakash Developer vs Rural Education Society on 14 June, 2019
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
IN THE HIGH COURT OF JUDICATURE AT BOMBAY.
BENCH AT AURANGABAD.
1036. ARBITRATION APPLICATION NO. 8 OF 2019
SHRI PRAKASH DEVELOPER
VERSUS
RURAL EDUCATION SOCIETY
Mr. A.G. Choudhary, Advocate for applicant.
Mr. M.D. Shinde, Advocate for respondent.
CORAM : RAVINDRA V. GHUGE, J.
DATE : 14th JUNE, 2019 PER COURT:
1. Time, to place a copy of the Arbitration Agreement on record, is extended, as a last chance, upto 28 th June, 2019, failing which, this application shall stand rejected without reference to the Court on 29th June, 2019.
2. Subject to the above compliance, list the application in the Urgent Admissions Category on 12th July, 2019.
( RAVINDRA V. GHUGE ) JUDGE Madkar ::: Uploaded on - 18/06/2019 ::: Downloaded on - 21/07/2019 13:35:31 :::