Full Judgment Text
2025:BHC-OS:4180
Comm order-Auto-List or First Time-13.02.25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CIVIL APPELLATE JURISDICTION
COMMON ORDER
CORAM : SOMASEKHAR SUNDARESAN, J.
DATE : MARCH 13, 2025
PC :
1. The proceedings listed between Item No. 912 to Item No. 919
and Item No.922 on today’s Supplementary Board and Item No.549 and
Item No. 555 on today’s Production Board cause-lists are Applications /
Petitions under the Arbitration and Conciliation Act, 1996, which have
been auto-listed under the Standard Operating Procedure of this Court.
2. The Applicant / Petitioner shall issue notice to the
Respondent(s), returnable in three weeks. The Applicant / Petitioner is
granted liberty to effect private service by all permissible modes
including by electronic means, and to file a service affidavit, with
tangible evidence of service, on or before the next date.
3. Stand over to April 9, 2025 under the caption “ Post-Notice
Matters ”.
4. All actions required to be taken pursuant to this order shall
be taken upon receipt of a downloaded copy as available on this Court’s
website.
[ SOMASEKHAR SUNDARESAN, J.]
Digitally
signed by
ASHWINI
JANARDAN
VALLAKATI
Date:
2025.03.13
18:18:13
+0530
ASHWINI
JANARDAN
VALLAKATI
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March 13, 2025
Ashwini Vallakati
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