Bombay High Court
Sinewave Biomass Power Pvt. Ltd vs Cethar Ltd. (Formerly Known As Cethar ... on 3 April, 2019
Author: S.C.Gupte
Bench: S.C.Gupte
sat 1/1 carbp 23-2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION NO. 23 OF 2017
Sinewave Biomass Power Pvt.Ltd. ...Petitioner
vs
Cethar Ltd.
(formerly known as Cethar Vessels Ltd.) & Anr. ...Respondents
Mr.Siddhanth Chhabria with K.R. Daviervala and Yazdi P. Jijina & Mulla &
Mulla & Craigie Blunt & Caroe for Petitioner.
Mr.Navid Memon for Respondent No.2.
CORAM : S.C.GUPTE, J.
DATE : 3 APRIL 2019 P.C. :
It is not in dispute that pending this commercial arbitration petition, the Respondent company has been ordered to be wound up by NCLT, Chennai and a Resolution Professional has been appointed as a liquidator of the company. Learned Counsel for the Petitioner requests the court to stand over the petition so as to enable him to take steps for impleading the liquidator as a party to the petition and continue to seek reliefs against him. S.O. to 24 April 2019.
(S.C. GUPTE, J.) ::: Uploaded on - 04/04/2019 ::: Downloaded on - 05/04/2019 01:23:58 :::