Bombay High Court
Gtl Infrastructure Limited vs Vodafone Idea Limited (Vil) on 19 September, 2022
Author: B.P. Colabawalla
Bench: B.P. Colabawalla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION APPLICATION NO. 52 OF 2022
Gtl Infrastructure Ltd ....PETITIONER
V/S
Vodafone India Ltd (vil) ....RESPONDENT
WITH COMMERCIAL ARBITRATION APPLICATION NO. 323 OF 2021 Gtl Infrastructure Limited ....PETITIONER V/S Vodafone Idea Limited (vil) ....RESPONDENT Ashish Kamat a/w Akshay Puranik, Suyash Gadre & Rucha Surve i/b Alathea Law LLP for applicant in both matters Zal Andhyarujina, Sr. Counsel a/w Pranay Kamdar i/b TRI Legal for Respondent in both matters CORAM : HON'BLE SHRI JUSTICE B.P. COLABAWALLA J DATE : 19th September, 2022 P.C. :
S. O. to 26/09/2022 .
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