Bombay High Court
Matrix Cellular International ... vs Amdocs Development Centre India Llp on 17 June, 2022
Author: R.I. Chagla
Bench: R.I. Chagla
9.ARP.136.21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION NO. 136 OF 2021
Matrix Cellular International Services Ltd. ... Petitioner
Versus
Amdocs Development Centre India LLP ... Respondent
Mr. Abhishek Adke i/b Zunjarrao & Co. for the Petitioner.
Rajalakshmy Mohandas a/w Gauri Deshpande i/b Rajalakshmy Associates
for the Respondent.
CORAM : R.I. CHAGLA, J.
DATED : 17th JUNE, 2022.
ORDER :
1 The learned Counsel appearing for the Respondent has sought leave to file affidavit in reply to the Arbitration Petition in the Registry. Accordingly, the Respondent shall file affidavit in reply to the Arbitration Petition in the Registry by 20.06.2022. 2 The Petitioner is at liberty to file affidavit in rejoinder thereto within a period of one week from the filing of the affidavit in reply i.e. on or before 27.06.2022.
3 Place the Arbitration Petition for hearing on 29.06.2022. WAISHALI Digitally signed by WAISHALI SUSHIL (R.I. CHAGLA, J.) WAGHMARE SUSHIL Date:
WAGHMARE 2022.06.20 10:34:45 +0530 Waghmare 1/1