Bombay High Court
Bhupesh Sevantilal Shah vs Lyka Bdr International Limited on 30 November, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
1/1 47 CARAP(L) 30623.22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL ARBITRATION
COMMERCIAL ARBITRATION APPLICATION (L) NO. 30623
OF 2022
Bhupesh Sevantilal Shah .. Applicant
Versus
Lyka BDR International Ltd .. Respondent
Adv. Gautami B i/b Adv. Sahil Mahajan for the Applicant.
Adv. Vidisha Rohira a/w Sabeena Mahadik for the Respondent.
CORAM: BHARATI DANGRE, J.
DATED : 30th NOVEMBER, 2022 P.C:-
1. The respondents on being served, seek time to file an affidavit since they raise a cloud about the legality of the agreement which contain the arbitration clause.
Let an affidavit be filed within a period of one week from today, with an advance copy being served upon learned counsel for the applicant.
2. List on 20/12/2022.
( SMT. BHARATI DANGRE, J.) Ashish mhaske ::: Uploaded on - 05/12/2022 ::: Downloaded on - 06/01/2023 04:50:15 :::