Era International vs Aditya Birla Global Trading India ...
2024 Latest Caselaw 2625 Bom

Bombay High Court

Era International vs Aditya Birla Global Trading India ... on 29 January, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

                                                                                Board Sr.No.:-30

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

COMMERCIAL ARBITRATION PETITION LODGING NO. 27638 OF 2023

      Era International                            ....PETITIONER
                   V/S
      Aditya Birla Global Trading India Private ....RESPONDENT

Limited Previously Known As Swiss Singapore India Pvt Ltd

WITH COMMERCIAL ARBITRATION PETITION LODGING NO. 27643 OF 2023

Era International ....PETITIONER V/S Aditya Birla Global Trading India Private ....RESPONDENT Limited Previously Known As Swiss Singapore India Pvt Ltd

Mr. Rahul Totala a/w. Mr. Manish Priyadarshi a/w. Mr. Naman Maheshwari, Ms. Vidisha Rohira and Ms. Apeksha Agarwal i/by. Ashwin Poojari, RT Legal for Petitioner.

Mr. Rushabh Sheth a/w. Mr. Sayeed Mulani and Ms. Ria Goradia i/by. Mulani and Co. for Respondent No.1.

Mr. Vikram Nankani, Senior Advocate a/w. Mr. Sumeet Nankani a/w. Ms. Neha Bhosale, a/w. Ms. Laveena Tejwani and Ms. Anuja Divadkar i/by. NDB Law for Respondent no.2.

             CORAM :                HON'BLE SMT. JUSTICE BHARATI DANGRE






                                J
        DATE :                 29th January, 2024
 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )