Bombay High Court
Hotel Vishwas Mahal And Anr vs Neo Growth Credit Pvt. Ltd. And Anr on 26 March, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
kpd 1 / 1 952-ARBPL-193-2019 .doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L) NO. 193 OF 2019
Hotel Vishwas Mahal and another ... Petitioners
Versus
Neo Growth Credit Pvt. Ltd. and another ... Respondents
None for the Petitioners.
CORAM : S.J. KATHAWALLA, J.
DATED : 26th MARCH, 2019 P.C.:
None for the Petitioners. The Learned Advocate for the Petitioners has not removed the Office objections. Office objections to be removed within a period of one week from today, failing which the above Arbitration Petition shall stand dismissed without further reference to this Court.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 26/03/2019 ::: Downloaded on - 27/03/2019 04:22:09 :::