Citation : 2026 Latest Caselaw 4525 Bom
Judgement Date : 2 May, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION
Arbitration Petition (L) No. 1386/2026
Perused Praecipe dated 01.05.2026 submitted today 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 get the same registered and/or numbered by uploading / filing compliance praecipe, is extended till 15.05.2026, failing Petition 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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