Citation : 2022 Latest Caselaw 10606 Bom
Judgement Date : 12 October, 2022
COMAPEAL.11.22
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT NAGPUR, NAGPUR.
COMMERCIAL APPEAL NO: 11/2022
WITH
CIVIL APPLICATION (CAO) NO. 794/2022
Bharat Heavy Electricals Limited
Th: Its authorized representative .. Appellant/
(Applicant)
versus
1) Al- Bilal Group for General Contracts Ltd.
Th. Its Managing Director ..Respondents
.........................................................................................................
Mr. S.S.Das with Mr.Yash Maheshwari, Advocates for the appellant/
applicant
Mr. Vijay Sharma with Ms. Pushpa K.Pasi, Advocates for Respondent
.........................................................................................................
CORAM: SUNIL B. SHUKRE &
ANIL L.PANSARE, JJ.
DATED : 12th October, 2022. P.C. :
Heard.
2. Issue notice to the respondent on admission and interim relief, returnable on 10th November, 2022.
3. Mr.Vijay Sharma, learned counsel waives service of notice on behalf of the respondent.
4. Leave is granted to both sides to file on record compilation of their respective documents/judgments on which they would be placing reliance.
[ANIL L. PANSARE, J.] [SUNIL B. SHUKRE, J.] sahare Digitally Signed ByNARENDRA BHAGWANTRAO SAHARE Location:
Signing Date:12.10.2022 18:45
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