Bombay High Court
The Board Of Trustees Of Jawaharlal ... vs Ganesh Benzoplast Limited on 12 June, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
kvm
1/2
24-CARBP1.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO. 1 OF 2019
The Board of Trustees of
Jawaharlal Nehru Port Trust ..... Petitioner
VERSUS
Ganesh Benzoplast Limited ..... Respondent
Mr.Haabil Vahanvaty, a/w. Mr.P.Maheshwari, i/b. M/s.Khaitan & CO.
for the Petitioner.
None for the Respondent.
CORAM : R.D. DHANUKA, J.
DATE : 12th JUNE, 2019 P.C.
None appeared for the respondent when the matter was called out. Issue notice upon the respondent returnable on 15th July, 2019.
2. The petitioner is also permitted to serve the respondent by private service i.e. by Registered A.D., courier or Hand Delivery and shall file affidavit of service before the next date.
3. Affidavit in reply, if any, shall be filed within two weeks from the date of service of the papers and proceedings and a copy thereof shall be served upon the petitioner's advocate simultaneously. Rejoinder, if any, shall be filed within one week from the date of service of the affidavit in reply and a copy thereof shall be served upon ::: Uploaded on - 14/06/2019 ::: Downloaded on - 14/06/2019 22:29:38 ::: kvm 2/2 24-CARBP1.19 the respondent's advocate simultaneously.
4. The petitioner would be at liberty to file compilation of the pleadings and documents forming part of the record before the arbitral tribunal within two weeks from today and a copy thereof shall be served upon the respondents' advocate simultaneously.
[R.D.DHANUKA, J.] ::: Uploaded on - 14/06/2019 ::: Downloaded on - 14/06/2019 22:29:38 :::