Board Of Control For Cricket In ... vs Kochi Cricket Private Limited
2022 Latest Caselaw 824 Bom

                                              1                   11-nms 903-19 in arbp 1752-15

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

                               NOTICE OF MOTION NO.903 OF 2019
                                              IN
                             ARBITRATION PETITION NO.1752 OF 2015

         Kochi Cricket Private Ltd.                               ..Applicant
         In the matter between
         The Board of Control for Cricket in India                ..Petitioner
                     Vs.
         Kochi Cricket Private Ltd.                               ..Respondent
                                            -----

         Mr.Rohan Rajadhyaksha with Mr.Rajendra Barot, Ms.Nafisa
         Khandeparkar, Mr.Amey Mirajkar and Ms.Praneeta Ragji i/b. AZB &
         Partners for Applicant (M/s.Kochi Cricket Pvt.Ltd) in Notice of Motion
         and for original Respondent in Arbitration Petition.
         Mr. T.N.Subramanian, Senior Advocate with Mr.Aditya Mehta, Mr.
         Pritvish Shetty and Ms.Saloni Jain i/b. Cyril Amarchand Mangaldas for
         the Petitioner in Arbitration Petition and for the Respondent in Notice of
         Motion.
                                                  -----
                                        CORAM :      G.S. KULKARNI, J.

                                        DATE :       JANUARY 20, 2022.

         P.C.:

1. Let the motion be listed for hearing on 18 February, 2022 (H.O.B.).

2. In the meantime, the parties are at liberty to place on record their written submissions and/or judgments if any, or any reply affidavit or additional reply affidavit to be filed. Let the same be served on all the parties well in advance.

[G.S. KULKARNI, J.]