Citation : 2022 Latest Caselaw 4153 Bom
Judgement Date : 19 April, 2022
18.IA(L).18108.2021.doc
GANESH
SUBHASH
LOKHANDE
Digitally signed by
GANESH SUBHASH
LOKHANDE
Date: 2022.04.19
19:16:44 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 18108 OF 2021
IN
COMMERCIAL EXECUTION APPLICATION (L) NO. 10679 OF 2021
IN
ARBITRATION AWARD DATED 06.01.2020
Manikaran Power Ltd. .. Org. Applicant
IN THE MATTER BETWEEN
Manikaran Power Ltd. .. Applicant/Award Holder
Vs.
M/s. Quenext Decision Science
Technology Pvt. Ltd. .. Respondent/Award Debtor
Advocate Shreyas Jain, for the Applicant.
CORAM:- B. P. COLABAWALLA,J.
DATE :- APRIL 19, 2022.
P. C.:
. It appears that Advocate Radhikesh V. Uttarwar has filed
his Vakalatnama on behalf of the Judgment Debtors.
1. In these circumstances, the said advocate is directed to
remain present before this Court on the next occasion. A copy of this
Utkarsh page 1 of 2
18.IA(L).18108.2021.doc
order shall be served by the advocates for the Judgment Creditor on the
advocates for the Judgment Debtors (Radhikesh V. Uttarwar).
2. Place the above matter on 26th April, 2022.
3. This order will be digitally signed by the Private
Secretary/Personal Assistant of this Court. All concerned will act on
production by fax or email of a digitally signed copy of this order.
( B. P. COLABAWALLA, J. )
Utkarsh page 2 of 2
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!