Bombay High Court
Dollar Industries Limited vs Royal Multisport Private Limited on 19 March, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION (L) NO. 8902
OF 2024
Dollar Industries Limited .. Petitioner
Versus
Royal Multisport Private Limited .. Respondent
...
Mr.Vishal Kanade with Ravitej Chilmuri, Shaunak Mitra, Pragya
Dahiya, Aditya Sarkar i/b Khaitan and Co. for the petitioner.
Mr.Rohan P. Shah with Srisabari Rajan, Manish Rastogi,
Shwetaank Nigam i/b Deep Roy for the respondent.
CORAM: BHARATI DANGRE, J.
DATED : 19th MARCH, 2024 P.C:-
1 Mr.Kanade has placed on record a supplementary affidavit affirmed on 19/3/2024, which is accompanied with certain exhibits. The counsel representing the respondent, express his desire to respond to the same along with the main petition.
Considering the urgency expressed on behalf of the petitioner as it is informed that the IPL match of the respondent is slated on 23/3/2024. Re-notify to 22/3/2024.
To be listed High on Board.
Tilak
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Affidavit in reply is expected to be filed by 21/3/2024 with a copy being served upon Mr.Kanade.
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