Railsys Engineers Private Ltd vs Overseas Infrastructure ...
2022 Latest Caselaw 10678 Bom

                                                                                       25. SJ 68-21.doc

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

                                       SUMMONS FOR JUDGMENT NO. 68 OF 2021
                                                      IN
                                          COMMERCIAL SUIT NO. 86 OF 2021

                    Railsys Engineers Pvt. Ltd.                        ...     Applicant / Plaintiff
                          Versus
                    Overseas Infrastructure Alliance
                    (India) Pvt. Ltd. & Anr.                           ...   Defendants

                    Ms. Shyamli Hajela with Mr. Arif Ansari h/f H & M. Legal Associates for
                    Plaintiff.
                    Mr. Ram Upadhyay with Mr. Santoshkumar Dube i/b Law Competere
                    Consultus for Defendants.
                                                           CORAM       :     N.J.JAMADAR, J.

DATE : 13th OCTOBER, 2022 P.C.:

1. Learned counsel for the Plaintiff seeks leave to tender an affidavit of

documents. Leave granted. Affidavit of document is taken on record.

2. Learned counsel for Defendants submits that the Defendants have taken

out an application under Section 8 of the Arbitration and Conciliation Act,

1996.

Digitally signed by NIKITA

3. Stand over to 17th November, 2022. NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2022.10.14 15:21:04 +0530

( N.J.JAMADAR, J. )

Nikita Gadgil 1/1