Wardha Municipal Corporation / ... vs M/S. P.L. Adke A Sole Prop. Concern ...
2021 Latest Caselaw 1510 Bom

                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION


                    INTERIM APPLICATION (ST) NO.94967 OF 2020
                                              IN
                         ARBITRATION APPEAL (ST) NO.30508 OF 2019


P. L. Adke                                                 .. Applicant/Appellant
         Vs.
Wardha Municipal Council                                   .. Respondent



Mr. Prathamesh Kamat a/w Aditi Maheshwari, Ankita Sen & Shiv Iyer
i/b. Ganesh & Co. for the applicant/appellant.

Ms. Aparna Devkar for the respondent.


                                                CORAM : A. K. MENON, J.

DATED : 21ST JANUARY, 2021. P.C. :

Arguments concluded. Judgment reserved.

(A. K. MENON, J.)

Digitally signed by Sandhya Sandhya Wadhwa Wadhwa Date:

2021.01.22 16:05:38 +0530

29.ia(st)-94967-20(AS).doc wadhwa