M/S Metal Mining Industries Pvt. ... vs M/S. Venketeshwara ...
2019 Latest Caselaw 36 Bom

mca25of18.odt                                                           1



                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR


                             MISC CIVIL APPLICATION 25 OF 2018
       (M/s. Metal Mining Industries (I) Ltd. ..vs.. M/s. Venketeshvara Constructions)
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Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions                                      Court's or Judge's orders.
and Registrar's Orders.
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                       Shri R.Y. Gahlot, counsel for applicant.


                      CORAM: ROHIT B. DEO, J.

DATE: 20th MARCH, 2019.

The learned counsel for the respondent is seeking time to file affidavit in reply. 2 Concededly, the respondent is served in December, 2018.

3 However, since the applicant appears to be equally disinterested in expeditious appointment of arbitrator, list after two weeks.

4 If the affidavit in reply is not filed on or before next date of hearing, the application shall be decided on merits. 5 If the applicant is absent or seeks adjournment on the next date of hearing, he shall pay cost of Rs. 10,000/- to be deposited with the High Court Legal aid sub-committee, Nagpur.

JUDGE

rsb