Bombay High Court
Mody Beverages Pvt. Ltd. vs Parle Agro Pvt. Ltd. on 7 November, 2025
7-carbp-468-2020.doc
Sbw
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
ARBITRATION PETITION NO.468 OF 2020
Mody Beverages Pvt. Ltd. ... Petitioner
v/s.
Parle Agro Pvt. Ltd. ... Respondent
_______________________
Mr.Zubin Behramkamdin, Senior Advocate, a/w Mr. Mihir Mody,
Mr. Harshvardhan Melanta, Mr. Akshay Gupte & Ms. Sakshi
Kashyap i/by M/s. K.Ashar & Co. for the Petitioner.
Mr. Pradeep Sancheti, Senior Advocate, (through VC) a/w Mr.
Darshit Jain i/by AZB & Partners for the Respondent.
_______________________
CORAM : KAMAL KHATA, J.
DATED : 7TH NOVEMBER 2025.
P.C. :
1. The learned Advocate for the Petitioner shall file and serve upon the Respondent a consolidated list of dates and events, written submissions - structured as a point-wise reply to the Opponents' contentions and relevant case law relied upon, within two weeks from today.
2. The Respondent shall do the same within one week thereafter.Digitally signed
by SANDHYA
SANDHYA BHAGU BHAGU WADHWA 1/2 WADHWA Date:
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3. List the matter on 11th December 2025 under the caption 'for hearing'.
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