Bombay High Court
Debono Flexcom (India) Ltd. And 2 Ors vs Indusind Bank Ltd on 18 June, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
21-arbp494-19.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.494 OF 2019
M/s.Debono Flexcom (India) Ltd. & Ors. ...Petitioners
V/s.
Induslnd Bank Ltd. ...Respondent
Ms.Trupti Surve I/b Mr.Sahil Mahajan for the Petitioners.
None for the Respondent.
CORAM : R.D. DHANUKA, J.
DATE : 18TH JUNE, 2019. P.C. :-
1. Learned counsel appearing for the petitioners undertakes to serve the papers and proceeding upon the respondent and shall file affidavit of service before the next date. The undertaking is accepted.
2. Affidavit in reply shall be filed within two weeks from the date of service of the papers and proceedings with a copy to be served upon the petitioners' advocate simultaneously. Rejoinder, if any, shall be filed within one week thereafter with a copy to be served upon the respondents' advocate simultaneously.
3. Place the matter on board for admission on 16th July, 2019.
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