Maharashtra State Electricity ... vs Gtl Ltd
2021 Latest Caselaw 14956 Bom

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

COMMERCIAL ARBITRATION PETITION LODGING NO. 6476 OF 2021

      Maharashtra State Electricity Distribtion         ....PETITIONER
      Company Limited
                  V/S
      Gtl Limited                                     ....RESPONDENT

WITH COMMERCIAL ARBITRATION PETITION LODGING NO. 6481 OF 2021

Maharashtra State Electricity Distribution ....PETITIONER Company Ltd.

V/S Gtl Ltd. ....RESPONDENT

WITH COMMERCIAL ARBITRATION PETITION LODGING NO. 6477 OF 2021

Maharashtra State Electricity Distribution ....PETITIONER Company Limited V/S Gtl Limited ....RESPONDENT

WITH COMMERCIAL ARBITRATION PETITION LODGING NO. 6487 OF 2021

Maharashtra State Electricty Distribution ....PETITIONER Company Ltd.

V/S Gtl Limited ....RESPONDENT

Zal Andhyarujina, Sr. Counsel a/w A.S.Davar, Kiran Gandhi,

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Nirav Shah, Aakash Kothari i/b Little and Company for Petitioner Nikhil Sakhardande, Sr. Counsel a/w Rohan Rajadhyaksha, K. Parikshit, Suyash Gadre & Rudra Surve i/b ALATHEA LAW LLP for Respondent

CORAM : HON'BLE SHRI JUSTICE B.P.

COLABAWALLA J DATE : 12th October, 2021 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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