Citation : 2023 Latest Caselaw 225 Bom
Judgement Date : 6 January, 2023
1/1 22 CARAP-82-22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM. ARBITRATION APPLICATION NO.82 OF 2022
WITH
INTERIM APPLICATION (L) NO.40991 OF 2022
Honey Bee Multitrading Pvt. Ltd. .. Applicant
Versus
Ruchi Soya Industries Ltd. .. Respondent
...
Mr.Bidan Chandran with Ms.Dhara Modi and Ms.Nandita Dethe i/
b Jyoti Badgujar for the Applicant.
Mr.Kunal Vaishav with Ms.Surbhi Soni i/b MGV & Associates for
the Respondent.
...
CORAM: BHARATI DANGRE, J.
DATED : 06th JANUARY, 2023
P.C:-
1. A conundrum once again arises on the issue about the venue and seat of arbitration. The respective counsel have advanced their submissions and have placed reliance on a series of judgments commencing from BALCO till the recent judgment in Ravi Ranjan. The learned counsel are request to reduce their proposition in writing with the list of supporting judgments and place it before the Court on or before 12/01/2023.
2. To be listed on 16/01/2023.
( SMT. BHARATI DANGRE, J.)
M.M.Salgaonkar
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