Bombay High Court
Karanja Terminal And Logistics Pvt. Ltd vs Sahara Dredging Ltd on 15 December, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
(10)IA-4479-2022.doc
rajshree
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.4479 OF 2022
IN
COMMERCIAL ARBITRATION PETITION NO.257 OF 2022
Karanja Terminal & Logistics Pvt Ltd. ] .. Applicant
IN THE MATTER BETWEEN
Karanja Terminal & Logistics Pvt. Ltd. ] .. Petitioner
vs.
Sahara Dredging Ltd. ] .. Respondent
Mr.Gautam Ankhad a/w Sunny Shah, Yusuf Sheikh, Chaiti Desai and Kenneth Martin i/b Advani & Co. for Petitioner.
Mr.Karl Shroff a/w S.M. Vakil and Shriya Mehta, F.H. Vakil i/b Mulla & Mulla and Craigie Blunt and Caroe for the Respondent.
CORAM : BHARATI DANGRE, J
DATE : 15th DECEMBER, 2022.
P.C.
Let the parties file convenience compilation since they want to rely upon certain relevant documents which form part of Section 9 Petition as well as respective Applications filed under Section 17 of the Arbitration Act.
List on 04.01.2023.
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