Atul And Arkade Realty vs I.A.And I.C. Private Ltd. And 2 Ors
2022 Latest Caselaw 2069 Bom

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


                                         ARBITRATION APPLICATION NO.72 OF 2013


                    M/s. Atul & Arkade Realty                                .. Petitioner
                             v/s.
                    I.A. and I.C. Private Limited & Ors.                     .. Respondents



                    Mr. Aspi Chinoy, Sr. Advocate, a/w Rohaan Cama, Pranav Dessai,
                    Krishna Balaji Moorthy & Shekhar Bishnoi, i/b. M/s. Wadia Ghandy for
                    the petitioner.

                    Ms. Mamta Sadh i/b. Sudhakar G. Lakhani for the respondents.




                                                             CORAM : A. K. MENON, J.

DATED : 28TH FEBRUARY, 2022.

P.C. :

1. After the matter was argued for some time, Ms. Sadh seeks time to

file a compilation of judgments.

2. By consent, S.O. to 14th March, 2022.

(A. K. MENON, J.)

Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.03.02 17:52:24

+0530

21.arbap-72-13.doc wadhwa