Angel One Limited vs Smita Patkar
2026 Latest Caselaw 4519 Bom

Citation : 2026 Latest Caselaw 4519 Bom
Judgement Date : 2 May, 2026

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Bombay High Court

Angel One Limited vs Smita Patkar on 2 May, 2026

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

Arbitration Petition (L) No. 5153/2026 with Interim Application (L) No. 5800/2026

Perused Praecipe dated 02.05.2026 submitted by ld. Advocate for the petitioner and contents mentioned therein .

Considering contents of praecipe, by way of super last chance, time granted to the petitioner to remove office objections on the Petition and Interim Application get the same registered and/or numbered by uploading / filing compliance praecipe, is extended till 15.05.2026, failing Petition/Applicaiton to stand rejected for non-compliance of office objections under O.S.Rule 986.

Date : 02.05.2026 Prothonotary and Senior Master

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