The Union Of India vs M/S Subrahmanyan And Co
2021 Latest Caselaw 8244 Bom

                                                                                   6-app-227-2011.doc




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION

                             APPEAL NO. 227 OF 2011
                                       IN
                       ARBITRATION PETITION NO.136 OF 2009


The Union of India, represented by
Dy. Chief Engineer, (T.S.),
Western Railways                                                        ...Appellant

            Versus

M/s. Subrahmanyan & Co.                                                 ...Respondent
                               ......
Mr. Suresh Kumar for the Appellant.
None for the Respondent.
                               ......

                                        CORAM : R.D. DHANUKA &
                                                V.G.BISHT, JJ.

DATE : 21st June, 2021

P.C.:

The learned Counsel for the appellant seeks to rely upon

certain judgments before this Court and hence seeks time on that

ground. At his request, stand over to 6th July, 2021.

         (V.G.BISHT, J.)                                 (R.D.DHANUKA, J.)




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