Bombay High Court
Icici Bank Limited vs I-Pay Clearing Services Private ... on 1 November, 2018
Author: S.C. Gupte
Bench: S.C. Gupte
nmcd550-16.doc
sg
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.550 OF 2018
IN
COMMERCIAL ARBITRATION PETITION NO.190 OF 2018
ICICI Bank Limited ...Applicant/Petitioner
vs
I-Pay Clearing Services Private Limited ...Respondent
WITH
NOTICE OF MOTION (L) NO.2456 OF 2018
IN
COMMERCIAL ARBITRATION PETITION NO.190 OF 2018
I-Pay Clearing Services Private Limited ...Applicant/
Org. Respondent
IN THE MATTER BETWEEN
ICICI Bank Limited ...Petitioner
vs
I-Pay Clearing Services Private Limited ...Respondent
.....
Mr. Janak Dwarkadas, Senior Counsel, a/w. Mr. Cyrus Bharucha, Ms.
Sanaya Dadachanji and Mr. S.J. Kakadia, i/b. Manilal Kher Ambalal &
Co, for the Petitioner.
Mr. Gaurav Joshi, Senior Advocate, a/w. Mr. Sagar Ghogre, i/b. Mr.
Sagar Kasar, for the Respondent.
......
CORAM : S.C. GUPTE, J.
DATED: 1 NOVEMBER, 2018 P.C. :
. After learned Counsel for the parties are heard at some length, this Court is of the view that the notice of motion taken out by Pg 1 of 2 ::: Uploaded on - 02/11/2018 ::: Downloaded on - 03/11/2018 01:42:28 ::: nmcd550-16.doc the Respondent under Section 34(4) of the Arbitration and Conciliation Act, 1996 is so intricately connected with the ground of challenge in the arbitration petition that it will require a fuller and longer hearing. Since the Court is pressed for time, today being the second last day of the term, the petition, along with the Respondent's motion, may come up on 4 December 2018 at 3.00 p.m. ( S.C. GUPTE, J. ) Pg 2 of 2 ::: Uploaded on - 02/11/2018 ::: Downloaded on - 03/11/2018 01:42:28 :::