Bombay High Court
Oil And Natural Gas Corporation Limited vs Enterpose Gtm Four Les Travaux on 10 January, 2022
Author: Milind N. Jadhav
Bench: S.J. Kathawalla, Milind N. Jadhav
Kanchan P Dhuri 1 / 1 2-APP-656-2014.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO. 656 OF 2014
IN
ARBITRATION PETITION NO. 584 OF 2008
Acergy France and Volker Stevins Baggermaatschappy NV ... Appellant
Versus
Oil and Natural Gas Corporation Ltd. ... Respondent
WITH
NOTICE OF MOTION NO. 641 OF 2016
IN
APPEAL NO. 656 OF 2014
WITH
APPEAL NO. 83 OF 2015
IN
ARBITRATION PETITION NO. 584 OF 2008
.........
Mr. Kenneth Martin instructed by Advani & Co. for the Appellant.
Mr. Subhash Bhalwal alongwith Mr. Anirudh Bhalwal instructed by Vyas & Bhalwal
for Respondent in APP-656-2014 and for the Appellant in APP-83-2015.
.........
CORAM : S.J. KATHAWALLA, AND
MILIND N. JADHAV, JJ.
DATED : JANUARY 10, 2022.
(through video-conferencing) P.C. :-
Stand over to 3rd March, 2022 for directions.
( MILIND N. JADHAV, J. ) ( S.J. KATHAWALLA, J. ) Digitally signed by KANCHAN KANCHAN PRASHANT DHURI PRASHANT Date:
DHURI 2022.01.10 14:37:36 +0530