Bombay High Court
Indusind Bank Limited vs Jmd Pharma And 3 Ors on 10 July, 2019
1 Sr.No.3/10- 07-2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
EXECUTION APPLICATION NO. 1188 OF 2016
IN
ARBITRATION PROCEEDING IN RESPECT OF
LOAN ACCOUNT NO.706000000872
Indusind Bank Ltd. .... Claimant
V/s.
JMD Pharma & Ors. .... Respondents.
Mr.Sachin Patil, Managing Clerk attached to Mr.Sachin V. Masurkar, Advocate for Claimant.
Coram : S.S. Agate.
Commissioner for Taking Accounts Date : 10th July, 2019.
CALLED FOR REMOVAL UNDER RULE 498 OF HIGH COURT ORIGINAL SIDE RULES :
The Managing Clerk of Advocate for Claimant requests for a short time.
At his request, matter is adjourned to 26th July, 2019. Office to list the matter under the caption of removal under Rule 498 of High Court Original Side Rules.
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