Aircon Beibars Fze vs Heligo Charters Private Limited
2021 Latest Caselaw 16665 Bom

  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      ORDINARY ORIGINAL CIVIL JURISDICTION

COMMERCIAL ARBITRATION PETITION NO. 1130 OF 2019

  Aircon Beibars Fze                                       ....PETITIONER
              V/S
  Heligo Charters Private Limited                        ....RESPONDENT

Dr Abhinav Chandrachud with Mr. Aman Vachha, Mr. Sajid Mohamed, Mr. Dhiraj, Mr. A. Mukherjee and Mr. Darshil Thakkar i/b Agrud Partners for Petitioner Mr. Darius Khambata Sr. Advocate with Mr. Pheroze Mehta, Mr. Nishant Shah, Mr. Abhileen Chaturvedi, Ms. Virangana Wadhawan, Mr. Samarth Saxena & Ms. Sharmin Kapadia i/b Economic Laws Practice for Respondent

CORAM : HON'BLE SHRI JUSTICE A. K. MENON J DATE : 1st December, 2021 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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