Bombay High Court
Nsdl E-Governance Infrastructure Ltd vs Alankit Ltd on 10 December, 2020
Author: G.S. Patel
Bench: G.S. Patel
30-CARBPL-7627-2020.DOCX
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM ARBITRATION PETITION (L) NO. 7627 OF 2020
NSDL E-Governance Infrastructure Ltd ...Petitioner
Versus
Alankit Ltd ...Respondent
Mr Venkatesh Dhond, Senior Advocate, with Mr Gaurav Mehta, Mr Chaitanya D Mehta, Ms Sonali Aggarwal and Ms Drishti Gudhaka, i/b Dhruve Liladhar & Co, for the Petitioner. Mr Rakesh Tiku, Senior Advocate, i/b Rohan Sharma, for the Respondent.
CORAM: G.S. PATEL, J
(Through Video Conference)
DATED: 10th December 2020
PC:-
1. Heard through video conferencing.
Shephali Mormare
2. Mr Tiku, learned Senior Advocate for the Respondents states Digitally signed by Shephali that much has transpired since the interim order of the arbitral Mormare Date: 2020.12.11 11:01:47 +0530 tribunal. He would like to put in a short Affidavit in Reply. That Affidavit in Reply is to be filed and served on or before 6th January Page 1 of 2 10th December 2020 30-CARBPL-7627-2020.DOCX 2021. Affidavit in Rejoinder, if any, may be filed and served on or before 13th January 2021.
3. Both sides will be entitled to file a brief synopsis or written note of arguments on or before 15th January 2021.
4. List the matter on 18th January 2021 at 3.00 pm for hearing.
5. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 2 of 2 10th December 2020