Bombay High Court
Plus Holdings Limited vs Xeitgeist Entertainment Group Pte Ltd ... on 25 February, 2019
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
RNG 1 905.andhurujina.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMM.ARBITRATION PETITION NO.339 OF 2019
Plus Holdings Limited ... Petitioner
v/s.
Xeitgeist Entertainment Group Pte Ltd & ors ..Respondents
----
Mr.Zal Andhyarujina for Petitioner with Mr.Sandeep Ladda and Ms.Ishani
Khanwilkar I.b Adnan Ansari AOR with Ms.Prerna Sathiya.
CORAM : G.S.KULKARNI, J.
DATED : 28.2.2019 P.C.
1. Heard Mr.Andhyarujina learned counsel for the petitioner.
2. Considering the urgency of the issues, and the reliefs as prayed for in this petition under section 9 of the Arbitration and Conciliation Act, 1996, at this stage it would be appropriate, that before any orders are passed on this petition, notice is issued to the respondents.
3. Hence, issue notice to the respondents returnable on 6.3.2019. In addition to the Court notice, learned advocate for the petitioner, is permitted to serve notice of this proceedings to the respondents by private service which may be by e-mail or any other prevalent mode of communication. Copy of the pleadings along with the paper books be also served by such mode and an "affidavit of service" be filed in the Registry, before the returnable date.
::: Uploaded on - 01/03/2019 ::: Downloaded on - 21/03/2019 13:17:15 :::
RNG 2 905.andhurujina.doc
4. In case the respondents intend to file a reply affidavit to this petition, the same be filed in the Registry, before the adjourned date of hearing.
5. Stand over to 6.3.2019 (High on Board.) (G.S.KULKARNI, J.) ::: Uploaded on - 01/03/2019 ::: Downloaded on - 21/03/2019 13:17:15 :::