Bombay High Court
Crown Worldwide Private Limited vs Ani Technologies Private Limited on 21 July, 2025
27-ARBAPL-27659-2024.DOC
Gaikwad RD
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION (L) NO.27659 OF 2024
Crown Worldwide Pvt. Ltd. ...Applicant
Versus
ANI Technologies Pvt. Ltd. ...Respondent
Mr. Shashank Shubham, for the Applicant.
CORAM Dr. Neela Gokhale, J.
DATED: 21st July 2025 PC:-
1. Heard learned counsel for the Applicant.
2. Issue notice to the Sole Respondent returnable on 18th August 2025.
3. Learned counsel for the Applicant to supply spare copy in the Registry within one week from today, so as to enable the Registry to issue notice to the sole Respondent.
4. In addition to Court notice, learned counsel for the Applicant is permitted to serve the sole Respondent by private notice through all possible modes of communication, as Page 1 of 2 21st July 2025 ::: Uploaded on - 22/07/2025 ::: Downloaded on - 02/08/2025 06:40:06 ::: 27-ARBAPL-27659-2024.DOC permissible in law and file Affidavit of service before the next date.
5. List the Application on 18th August 2025.
(Dr. Neela Gokhale, J) Digitally signed by SHAMBHAVI SHAMBHAVI NILESH NILESH SHIVGAN SHIVGAN Date:
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