Alimenta S.A vs National Agricultural ...
2022 Latest Caselaw 11353 Bom

                                                                                 1-S-2659-1984.DOC




                      Ashwini



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                              SUIT NO. 2659 OF 1984


                      Alimenta SA                                                       ...Plaintiff
                            Versus
                      National Agricultural Coop Marketing Federation                ...Defendant
                      of India Ltd


                      Ms Poorva Garg, with Simon Mascarenhas,i/b Mulla & Mulla and
                           Cragie Blunt & Caroe, for the Plaintiff.
                      Mr Vivek Agarwal, for the Defendant.



                                              CORAM          G.S. Patel, J.

ASHWINI HULGOJI DATED: 9th November 2022 GAJAKOSH PC:-

Digitally signed by ASHWINI HULGOJI GAJAKOSH Date: 2022.11.10 09:40:53 +0530 1. The matter was reserved for judgment before the lockdown.

Thereafter, in a separate matter between the same parties though under a different contract, the Supreme Court delivered a judgment.1 That arose in the context of an arbitration proceeding.

2. In the present matter, both sides requested an opportunity to address the Court on the Supreme Court judgment. For various reasons, this was not possible during the lockdown and until recently.

1 National Agricultural Coop Marketing Federation of India Ltd v Alimenta SA, (2020) 19 SCC 260; delivered on 22nd April 2020.

9th November 2022 1-S-2659-1984.DOC

3. Now counsel have agreed that they will complete their supplementary arguments on Monday, 14th November 2022. Special arrangements have been made to accommodate them.

4. List the matter on Monday, 14th November 2022 at 2.30 pm.

(G. S. Patel, J)

9th November 2022