Bombay High Court
Kmc Construction Ltd. And 2 Ors vs Rayalseema Expressway Pvt. Ltd. And Anr on 28 January, 2021
Author: G.S. Patel
Bench: G.S. Patel
30-CARBPL-8197-2020.DOCX
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM ARBITRATION PETITION (L) NO. 8197 OF 2020
KMC Constructions Ltd & Ors ...Petitioners
Versus
Rayalseema Expressway Pvt Ltd & Anr ...Respondents
Mr VR Dhond, Senior Advocate, with Suryadeep Singh & Rohan Kelkar, i/b Prabhakar M Jadhav, for the Petitioners. Mr Janak Dwarkadas, Senior Advocate, and Mr Sharan Jagtiani, Senior Advocate, with Anuj Berry, Deepto Roy, Sourabh Rath, Varnika Mohan, Atika Vaz & Rishabh Sharma, i/b Shardul Amarchand Mangaldas, for Respondents Nos. 1 and 2.
CORAM: G.S. PATEL, J
DATED: 28th January 2021
PC:-
Shephali
Mormare
Digitally signed
1. In light of the objection taken in the Affidavit in Reply and by Shephali Mormare Date: 2021.01.29 across the Bar, and based on the contractual provisions, that only the 10:39:20 +0530 Delhi High Court will have jurisdiction, Mr Dhond for the Petitioners, on instructions received during the hearing seeks leave to withdraw the Petition with liberty to file a fresh Petition before the Delhi High Court.
Page 1 of 228th January 2021 30-CARBPL-8197-2020.DOCX
2. The Petition is dismissed as withdrawn, with liberty as prayed.
3. All contentions are kept open.
4. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 2 of 2 28th January 2021