Bombay High Court
Asian Natural Resources (India) Ltd. ... vs Vitol S. A. (Org. Res. /Awd. Holder) And ... on 10 January, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/1 chs-1175-16&ors(47.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.1175 OF 2016
WITH
CHAMBER SUMMONS NO.1261 OF 2016
WITH
CHAMBER SUMMONS NO.1262 OF 2016
WITH
CHAMBER SUMMONS NO.1263 OF 2016
WITH
CHAMBER SUMMONS NO.1265 OF 2016
WITH
CHAMBER SUMMONS NO.640 OF 2017
IN
EXECUTION APPLICATION NO.240 OF 2011
Asian Natural Resources (India) Ltd. ....Claimant
Vs.
Vitol S. A. ....Respondent
And
Surindra Singh Bhatia ..Applicant
None for the Applicant
Mr. Zal Andhyarujina with Mr.Aditya Krishnamkurthy and Mr. Ruchir
Goenka I/b Bose & Mitra & Co. for Award Holder
CORAM : K.R.SHRIRAM, J.
DATE : 10th JANUARY, 2019 P.C.:
1 None for applicant in all the above chamber summons. 2 Chamber summons are accordingly dismissed.
(K.R. SHRIRAM, J.) Meera Jadhav ::: Uploaded on - 15/01/2019 ::: Downloaded on - 16/01/2019 02:17:35 :::