Bombay High Court
Dev Engineers vs Bhabha Atomic Research Centre Ltd on 17 January, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 21 CARAPL-38279-22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM. ARBITRATION APPLICATION (L) NO.38279 OF 2022
M/s.Dev Engineers .. Applicant
Versus
Bhabha Atomic Research Centre Ltd. .. Respondent
...
Mr.Sarthak Prakash Salaskar for the Applicant.
Ms.Apurva Gupte for the Respondent.
...
CORAM: BHARATI DANGRE, J.
DATED : 17th JANUARY, 2023 P.C:-
1. The learned counsel for the respondent seeks one week time to place on record a response to the application, seeking appointment of the arbitrator.
Time as prayed for is granted. Let the reply be fled on or before 06/02/2023.
2. List on 13/02/2023.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 17/01/2023 ::: Downloaded on - 18/01/2023 18:38:38 :::