Bombay High Court
Echjay Industries Private Limited vs Indus Powertech Inc on 28 November, 2025
Author: Bharati Dangre
Bench: Bharati Dangre
932-carbp-937-2025.odt
rajshree
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO.937 OF 2025
WITH
CONTEMPT PETITION NO.33 OF 2025
Echjay Industries Pvt. Ltd. ... Petitioner
V/S
Indus Powertech Inc. ....Respondent
Mr.Janak Dwarkadas, Senior Advocate a/w Mr.Sharan Jagtiani, Senior
Advocate a/w Jehangir Jejeebhoy, Rahul Dwarkadas, Shireen Mistri
and George Reji i/b RJD & Partners for Petitioner in both Petitions.
Mr.Vikram Nankani a/w Anushok Daver, Bani Dikshit, Yoginder Handoo,
Uddhav Khanna, Vishal Hegde and Anuja Apte i/b Samudra Legal LLP
for Respondent.
CORAM : BHARATI DANGRE, J.
DATE : 28th NOVEMBER, 2025.
P.C.
1. Commercial Arbitration Petition filed Section 9 of the Arbitration and Conciliation Act, 1996, is listed alongwith Contempt Petition alleging disobedience of the order passed by this Court in CARBP(L) No.16800/2023.
Upon the contempt being initiated, the Contemnor, Respondent Nos.1 and 2 as well as No.3 have tendered an Affidavit in which and unconditional and unqualified apology is tendered to the Court.
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2. Mr.Jagtiani, the learned senior counsel is representing the Contemnor. The Petitioner has tendered a Rejoinder Affidavit, which is permitted to be filed in the Registry.
3. List on 05/12/2025 High on Board.
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