Bombay High Court
Villayati Ram Mittal Pvt. Ltd vs Schindler India Pvt. Ltd on 16 January, 2019
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
Ladda
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION No. 869 of 2018
M/s Villayati Ram Mittal Pvt. Ltd. ..Petitioner.
Vs
M/s Sachindler India Pvt. Ltd. ..Respondent.
Mr. Saurabh Pakale I/by Dilip Dake for the petitioner.
Mr. Chirag Mody, Ms. Prachi Garg I/by DSK Legal for the
Respondent.
CORAM : B. P. COLABAWALLA, J.
DATED :- 16TH JANUARY, 2019.
P.C. :-
1 This arbitration petition has been filed challenging an order under Section 17 of the Arbitration and Conciliation Act, 1996.
The learned Advocate appearing on behalf of the Petitioner has stated before me that now a final Award has been passed by the Arbitral Tribunal and therefore nothing would survive in this arbitration petition. In these circumstances, he seeks leave to withdraw the same.
1/2 12-arbp-869-18.doc ::: Uploaded on - 17/01/2019 ::: Downloaded on - 18/01/2019 05:04:08 ::: 2 Considering that now a final Award has been passed and which is also subjected to challenge under Section 34 of the Act, this Arbitration Petition is dismissed as withdrawn. No order as to costs.
(B.P. COLABAWALLA, J.) 2/2 12-arbp-869-18.doc ::: Uploaded on - 17/01/2019 ::: Downloaded on - 18/01/2019 05:04:08 :::