Vijaydatta Films Thr. Proprietor ... vs Mrs. Yogini Makarand Adkar And Anr
2022 Latest Caselaw 6275 Bom

      IRESH        Digitally signed by IRESH
                   SIDDHARAM MASHAL
      SIDDHARAM    Date: 2022.07.05 09:48:24
      MASHAL       +0530




                                                                           24.5025.22 wp.doc

ISM
                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION
                          CIVIL WRIT PETITION NO. 5025 OF 2022

         VIJAYDATTA FILMS THR. PROPRIETOR                                  ....PETITIONERS
         VHHEJAY TUKARAM AND ORS
              V/s.
         MRS. YOGINI MAKARAND ADKAR AND ANR                           .....RESPONDENTS

         Mr. Shrirang Katneshwarkar Advocate for Petitioners

                                           CORAM :   NITIN W. SAMBRE, J.

                                           DATE:     JULY 4, 2022.

         P.C.:

         1)       In view of observations in para 15 of the Judgment of the Apex

Court in the matter of Bharat Broadband Network Limited V/s.

United Telecoms Limited1 and having regard to the provisions of

proviso to Sub-Section 5 of Section 12 of Arbitration and Conciliation

Act, 1996, issue notice to Respondents, returnable on 25/07/2022.

2) In addition to Court notice, Petitioner is permitted to serve the

Respondents through registered post A.D./Speed post and file

affidavit of service before the returnable date.

[NITIN W. SAMBRE, J.]

1 (2019) 5 Supreme Court Cases 755