Bombay High Court
Protean Egov Technologies Ltd vs Alankit Limited on 8 July, 2024
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
01-CARBPL-18448-2024.doc
Arjun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION (L) NO.18448 OF 2024
Protean E-Gov. Technologies Limited ...Petitioner
Versus
Alankit Limited & Anr. ...Respondents
______________________________________________________________
Mr. Shiraz Rustomjee, Senior Advocate a/w Mr. Gaurav Mehta,
Mr. Chaitanya Mehta & Ms. Sonali Aggarwal i/b M/s. Dhruve Liladhar &
Co., for the Petitioner.
Mr. Sumit Rai a/w Ms. Nidhi Singh, Ms. Hubab Sayyed, Mr. Nishin
Shrikande, Ms. Nidhi Faganiya, Mr. Harish Balani & Ms. Komal Shah i/b
Vidhii Partners, for Respondent No.1.
Mr. Alok Tiwari a/w Ms. Dakshayani Saxena, Ms. Kritika Bansal,
Mr. Saurabh Tiwari & Mr. Nirmal Singh, for Respondent No.2.
_______________________________________________________________
CORAM: MADHAV J. JAMDAR, J.
DATED: 08 JULY 2024 P.C.:
1. Mr. Rustomjee, learned Senior Counsel appearing for the Petitioner seeks time to file an additional affidavit to bring notices issued by the Income Tax Department, on record.
2. Let such additional affidavit be filed on or before 10th July 2024.
Rejoinder, if any, be filed on or before 12th July 2024.
3. Learned Counsel appearing for Respondent No.2 states that her affidavit-in-reply is ready and it has been filed through E-Filing. She seeks leave to file the original affidavit-in-reply. Accordingly, Leave is 1 ::: Uploaded on - 09/07/2024 ::: Downloaded on - 10/07/2024 00:14:45 ::: 01-CARBPL-18448-2024.doc granted.
4. Stand over to 16th July 2024. To be listed fairly 'high on board'.
[MADHAV J. JAMDAR, J.] 2 ::: Uploaded on - 09/07/2024 ::: Downloaded on - 10/07/2024 00:14:45 :::