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Bombay High Court

Sinewave Biomass Power Pvt. Ltd vs Cethar Ltd. (Formerly Known As Cethar ... on 6 December, 2018

Author: G. S. Kulkarni

Bench: G. S. Kulkarni

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

COMMERCIAL ARBITRATION PETITION NO. 23 OF 2017

 Sinewave Biomass Power Pvt. Ltd.                 ....Petitioner
              V/S
 Cethar Ltd. (formerly Known As Cethar Vessels ....Respondent

Ltd.) WITH ARBITRATION PETITION NO. 967 OF 2018 Ashok Venkatesh @ Bandopant Deshpande ....Petitioner V/S Gouri Arun Deshpande ....Respondent WITH ARBITRATION PETITION LODGING NO. 1122 OF 2018 Gouri Arun Deshpande ....Petitioner V/S Ashok Venkatesh @ Bandopant Deshpande ....Respondent WITH COMMERCIAL ARBITRATION PETITION NO. 994 OF 2018 Ashok Venkatesh @ Bandopant Deshpande ....Petitioner V/S Gauri Arun Deshpande ....Respondent CORAM : G. S. KULKARNI, J Page 1/2 ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 08:04:27 ::: DATE : 6th December, 2018 P.C. :

Due to paucity of time the matter is adjourned. Ad-interim relief if any to continue till then. Stand over to 13/12/2018.
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 08:04:27 :::