Hlv Limited(Formerly Known As ... vs Airports Authority Of India ...
2021 Latest Caselaw 15474 Bom

                                                                          11-12-CARAP-28-2017+.DOC




                      Shephali

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
                                         IN ITS COMMERCIAL DIVISION
                           COMM ARBITRATION APPLICATION NO. 28 OF 2017


                      HLV Limited                                                    ...Applicant
                            Versus
                      Airports Authority of India                                  ...Respondent

AND COMM ARBITRATION APPLICATION (L) NO. 22155 OF 2021

HLV Limited ...Applicant Versus Airports Authority of India ...Respondent

Mr V Menon, with A Mehta, K Dungerwal, i/b Cyril Amarchand Mangaldas, for the Applicant. Mr AG Khaire, for the Respondent.

CORAM: G.S. PATEL, J DATED: 27th October 2021 PC:-

ARUN 1. I have reserved orders in two connected matters. It is pointed RAMCHNDRA SANKPAL out to me that these two Section 11 Arbitration Applications are directly connected with the matters in which judgment is reserved. Digitally signed by ARUN RAMCHNDRA SANKPAL Date: 2021.10.28

The arguments in those appellate side matters related to Section 8 10:43:11 +0530

applications moved by the present Section 11 applicants. I have no

27th October 2021 11-12-CARAP-28-2017+.DOC

doubt that all will need to be tagged together. Parties may apply on the administrative side if necessary. The Registry will obtain directions if required.

2. I will, however, list these two matters to be taken up immediately after I pronounce the judgment after the Diwali vacation in the two cases where orders have been reserved.

3. All concerned will act on production of a digitally signed copy of this order.

(G. S. PATEL, J)

27th October 2021