Bombay High Court
Echjay Industries Pvt Ltd vs Indus Powertech Inc on 9 February, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 65 cpdcl 33126.23.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Commercial Contempt Petition(l) No.33126 of 2023
In
Commercial Arbitration Petition (l) No.16800 of 2023
Echjay Industries Pvt. Ltd. ... Petitioner
v/s.
Indus Powertech INC ... Respondents
Mr Sharan Jagtiani, Sr. Counsel, Ms Rishika Harish, advocate, Mr
Rahul Dwarkadas, Mr Areez Gazdar, Ms Shireen Mistry, Mr George
Reji i/b.Veritas Legal for the petitioner.
Mr Ravindra Kadam, Sr. Counsel a/w. Ms Monica Varma i/b. M.V. Kini
Law Firm for respondents.
CORAM : BHARATI DANGRE, J.
DATE : 9 February 2024 P.C. :
The contemnors on being served are represented through learned Sr. Counsel Mr Kadam who seeks four weeks time to file response to the contempt petition.
At his request, re-notify to 18th March 2024.
SMT BHARATI DANGRE, J.
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