Ventura Securities Ltd vs Apeksha R. Bothra
2021 Latest Caselaw 7930 Bom

                                                               15&16-200-10c.doc

vai

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


                           APPEAL NO.200 OF 2010
                                    IN
                    ARBITRATION PETITION NO.392 OF 2009


      Ventura Securities Ltd.                                 ...Appellant
                V/s.
      Apeksha R. Bothra                                       ...Respondent

                                   WITH
                           APPEAL NO.1085 OF 2010
                                    IN
                     ARBITRATION PETITION NO.89 OF 2009


      Rajendra Kumar Bothra                                   ...Appellant
                V/s.
      Ventura Securities Ltd.                                 ...Respondent


      Mr.Simil Purohit i/b M/s.Purohit & Co. for the Appellant in Appeal
      No.200 of 2010 and for the Respondent in Appeal No.1085 of 2010.

      Ms.Reshmarani J. Nathani for the Appellant in Appeal No.1085 of
      2010 and for the Respondent in Appeal No.200 of 2010.

                                      CORAM : R.D. DHANUKA &
                                              ABHAY AHUJA, JJ.

DATE : 15TH JUNE, 2021.

P.C. :- (THROUGH VIDEO CONFERENCE)

!

1. Both parties are allowed to file compilation of pleadings,

documents and evidence forming part of record before the Arbitral

Tribunal within two weeks from today with a copy to be served on the

15&16-200-10c.doc

other side in advance.

2. Place both the matters together on board on 15th July,

2021. Both the parties are also permitted to file even written

arguments along with copies of the judgments which they propose to

rely upon in advance.

(ABHAY AHUJA, J.) (R.D. DHANUKA, J.)