Bombay High Court
Quantique Metadata Private Limited vs Yosha Foodtech Private Limited on 10 February, 2026
Megha 15_carap_53_2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION APPLICATION NO.53 OF 2026
Quantique Metadata Private Limited ...Applicant
V/s.
Yosha Foodtech Private Limited ...Respondent
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Mr. Pulkit Nandan for the Applicant.
Ms. Chandrakala Jaiwar for the Respondent.
________________
CORAM: SANDEEP V. MARNE, J.
DATED: 10 FEBRUARY 2026.
P.C.:
1) Ms. Jaiswar, the learned counsel submits that she has instructions to appear on behalf of the Respondent. She seeks and is granted time of two weeks to file affidavit-in-reply.
2) List the Application for further consideration on 25 February 2026.
[SANDEEP V. MARNE, J.] Signed by: Megha S. Parab Page No.1 of 1 Designation: PA To Honourable Judge 10 February 2026 Date: 10/02/2026 19:45:50