Bombay High Court
Vikram Jamnadas Kothari And 2 Ors vs Barclays Wealth Trustees (India) ... on 7 June, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM. ARBITRATION PETITION NO.461 OF 2022
Vikram Jamnadas Kothari & Ors. .. Petitioners
Versus
Barclays Wealth Industries (India) .. Respondents
Pvt. Ltd. & Ors.
WITH
COMM. ARBITRATION APPLICATION NO.132 OF 2022
Vikram Jamnadas Kothari & Ors. .. Applicants
Versus
Barclays Wealth Industries (India) .. Respondents
Pvt. Ltd. & Ors.
...
Mr.Gaurav Joshi with Mr.Kazan Shroff and Ms.Nupur Desai i/b
M/s.Markand Gandhi & Co. for the Petitioner.
Mr.P.G.Sabnis for the Respondent No.1.
Mr.Virag Tulzapurkar, Senior Advocate with Mr.Hrishi
Narvekar, Mr.Samit Shukla and Ms.Saloni Shah i/b DSK Legal
for the Respondent Nos.3, 4 and 6.
Mr.Vikram Nankani, Senior Advocate with Mr.Aditya Udeshi
and Mr.Rahul Sanghavi i/b M/s.Sanjay Udeshi & Co. for the
Respondent Nos.2 and 5.
Mr.A.L.Thakkar i/b Thakkar & Co. for the
Applicant/Intervenor in CARBAPL/14535/23 and
CARBAPL/14536/23.
...
M.M.Salgaonkar
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CORAM: BHARATI DANGRE, J.
DATED : 07th JUNE, 2023 P.C:-
1. It is informed that two intervention applications are filed, in the arbitration petition as well as in the application by the brother of Vikram Jamnadas Kothari, the petitioner, who has approached this Court.
The intervention applications are strongly opposed by the learned counsel for the petitioner. In such circumstances, the petitioner is directed to respond to the applications within a period of one week from today.
2. List the present proceedings alongwith CARBAPL/ 14535/23 and CARBAPL/14536/23 on 22/06/2023.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 08/06/2023 ::: Downloaded on - 08/06/2023 21:50:35 :::