Supreme Court - Daily Orders
Indus Biotech Private Limited vs Kotak India Venture (Offshore) Fund ... on 26 March, 2021
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ITEM NO.1501 Court 1 (Video Conferencing) SECTION XVI-A
(For Judgment)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Arbitration (Civil) No(s). 48/2019
INDUS BIOTECH PRIVATE LIMITED Petitioner(s)
VERSUS
KOTAK INDIA VENTURE (OFFSHORE) FUND (EARLIER KNOWN AS KOTAK INDIA
VENTURE LIMITED) & ORS. Respondent(s)
([HEARD BY: HON. THE CHIEF JUSTICE, HON. A. S. BOPANNA AND HON. V.
RAMASUBRAMANIAN, JJ.] )
WITH
Civil Appeal No.1070 /2021 @ SLP(C) No. 8120/2020 (XVII)
Date : 26-03-2021 This petition was called on for pronouncement of
judgment today.
Counsel for the parties:
Ms. Radhika Gautam, AOR
Mr. Chandra Prakash, AOR
Mr. Udita Singh, AOR
Mr. Jatin Pore,Adv.
Ms. Ankita Agrawal,Adv.
Mr. Chandra Prakash,Adv
M/S. D.s.k. Legal, AOR
Mr. Nakul Dewan,Sr.Adv.
Mr. Somesh Chandra Jha, AOR
Mr. Rahul Narang,Adv.
Mr. Iqbal Chagla,Sr.Adv.
Ms. Mitali Gupta,Adv.
Mr. Nitin Mishra, AOR
Signature Not Verified
Mr. Pawanjit Bindra,Adv.
Digitally signed by
Madhu Bala
Date: 2021.03.26 Ms. Aashta Mehta,Adv.
17:24:02 IST
Reason: Ms. Vishakha,Adv.
Ms. Deepanwita Priyanka, AOR
Mr. Atmaram NS Nadkarni, Sr. Adv.
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Mr. Vineet Malhotra, Adv.
Mr. Mohit Paul, AoR
Mr. Abhishek Srinivasan, Adv.
Mr. Vishal Gohri, Adv.
Mr. S S Rebello, Adv.
Ms. Sunaina Phul, Adv.
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***** The Bench comprising Hon’ble the Chief Justice of India, Hon’ble Mr. Justice A.S. Bopanna and Hon’ble Mr. Justice V. Ramasubramanian pronounced the judgment today. Leave granted in Special leave petition. The Civil appeal arising out of SLP(C)No. 8120 of 2020 is dismissed and Arbitration Petition is allowed in terms of the signed reportable judgment.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR
(Signed reportable reportable judgment is placed on the file)