Nishant Multistate Co-Op. Credit ... vs M/S Baba Sai Corporation Through ...
2023 Latest Caselaw 2055 Bom

                                                                       1                           955-B-aa-11-18.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       NAGPUR BENCH AT NAGPUR

                               ARBITRATION APPEAL NO.11 /2018
                   Nishant Multistate Co-operative Credit Society Vs. M/s Baba Sai
                                            Corporation
           Office Notes, Office Memoranda                          Court's or Judge's orders
           of Coram, Appearances, Court's
           orders     or    directions and
           Registrar's orders

                                             Mr. A.B. Patil, Advocate for appellant
                                             Ms. Shilpa Tapadia, Advocate for the respondent

                                             CORAM:        AVINASH G. GHAROTE, J.

DATED : 1st MARCH, 2023

When the matter has been substantially heard and was about to be closed for the judgment, the learned counsel for the respondent makes a request that record and proceedings be called, as certain position, needs to be verified by her from the record and proceedings. Though the request which comes at the stage when the matter is closed for judgment is absolutely unreasonable, however, considering the request made, the learned District Judge, Amravati, to send the record and proceedings at the earliest and in any case within a period of one week from the request of this Court, which shall be communicated to the learned District Judge, Amravati by the respondent by Hamdast.

Digitally signed by:MILIND P DESHPANDE Signing Date:02.03.2023 JUDGE 14:53 MP Deshpande