Bombay High Court
Stoughton Street Tech Labs Private ... vs Jet Skyesports Gaming Private Limited on 13 April, 2022
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
pvr 1 922arbpl-11379-22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L) NO.11379 OF 2022
Stoughton Street Tech Labs Pvt.Ltd. ..Petitioner
Vs.
Jet Skyesports Gaming Pvt.Ltd. ..Respondent
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Mr.V.R.Dhond, Senior Advocate with Mr.Chirag Kamdar, Rohan Kadam,
Rugved More, Nishant Singh, Nikhil Bhat, Tanya Mehta, Narayani
Bhattacharyya, Manushi Shah, for the Petitioner.
Mr.D.D.Madon, Senior Advocate with Ms.Rhia Marshal, Ms.Aditi Tiwari
i/b. Jerome Merchant & Partners, for the Respondent.
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CORAM : G.S. KULKARNI, J.
DATE : APRIL 13, 2022.
P.C.:
1. Stand over to 28 April 2022.
2. In the meantime, leave to amend in terms of the draft amendments handed over. Let the amendment be carried out by 18 April 2022.
3. Mr.Dhond, learned Senior Counsel appearing for the petitioner states that the respondent has already been served with the draft amendment. Let a reply affidavit, if any, be placed on record by 25 April 2022.
Digitally signed
PRASHANT by PRASHANT
VILAS VILAS RANE
RANE Date: 2022.04.14
[G.S. KULKARNI, J.]
20:34:07 +0530