Bombay High Court
Nsdl E-Governance Infrastructure Ltd vs Alankit Ltd on 18 January, 2021
Author: B.P. Colabawalla
Bench: B.P. Colabawalla
(18)CARBPL7627.20.doc
Dhanappa IN THE HIGH COURT OF JUDICATURE AT BOMBAY
I. Koshti ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed by IN ITS COMMERCIAL DIVISION
Dhanappa I. Koshti
Date: 2021.01.18
15:26:08 +0530
COM. ARBITRATION PETITION (L) NO. 7627 OF 2020
NSDL E-Governance Infrastructure ... Petitioner
Vs
Alankit Limited ... Respondent
Mr. Venkatesh Dhond, senior counsel with Mr. Gaurav Mehta, Mr.
Chaitanya D. Mehta, Ms. Sonali Aggarwal and Ms. Drishti
Gudhaka i/b M/s. Dhruve Liladhar & Co. for the Petitioner.
Mr. Rajesh Tiku, senior counsel with Mr. Rohan Sharma i/b
Dwewani & Associates for the Respondent.
CORAM : B.P. COLABAWALLA, J.
[Through Video Conferencing] MONDAY, 18TH JANUARY, 2021 P.C. :
1 The delay in fling the affdavit-in-rejoinder is condoned and the Registry is directed to take the affdavit-in-
rejoinder on record.
2 Stand over to 4th February, 2021. SR Pasha, Sr PS Page 1 of 2
(18)CARBPL7627.20.doc 3 This order shall be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned shall act on production by fax or e-mail of a digitally signed copy of this order.
B.P. COLABAWALLA, J.
SR Pasha, Sr PS Page 2 of 2