Dilip Kumar Jain @ Dilip Kumar ... vs Taffy Appliances Pvt Ltd
2023 Latest Caselaw 725 Bom

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  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
        ORDINARY ORIGINAL CIVIL JURISDICTION
                   IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION (L) NO. 32733
                  OF 2022
                   WITH
 ARBITRATION APPLICATION (L) NO. 32887 OF 2022

Dilip Kumar Jain @ Dilip Kumar Ranawat        .. Petitioner
                  Versus
Taffy Appliances Pvt Ltd                      .. Respondent

Mr. Ashish Kamat, Megha Chandra, Hemang Engineer Manashree
Engineer i/b M/s. Gordhandas & Fozdar for the Petitioner.
Mr. Alankar Kirpekar a/w. Shekhar Bhagat Rajas Panandikar, Ayush
Tiwari i/b Shekhar Bhagat and Neelaja Kirpekar for the Respondent.

                          CORAM: BHARATI DANGRE, J.

DATED : 19th JANUARY, 2023 P.C:-

1. The parties have advanced their arguments but they have not yet concluded. Mr. Kamat has also placed on record a recent judgment from Delhi High Court delivered on 10/1/2023, which has dealt with the issue in great detail.

At the request of the parties, re-notify to 15/2/2023. To be listed at 2:30 p.m to be treated as 'part-heard'.

( SMT. BHARATI DANGRE, J.)

Ashish Mhaske