Bombay High Court
Wind World (India) Ltd. And Anr vs En Renewable Energy Pvt. Ltd. And 3 Ors on 22 January, 2019
Author: K.R. Shriram
Bench: K.R. Shriram
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 477 OF 2017
In
COMMERCIAL SUIT 307 OF 2017
Wind World (india) Ltd. And Anr ....Petitioner
V/S
Generation Eolica India Pvt. Ltd. And 3 Ors ....Respondent
WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 621 OF 2017 In COMMERCIAL SUIT 307 OF 2017 Wind World (india) Ltd. And Anr ....Petitioner V/S Generacion Eolica India Pvt. Ltd. And 3 Ors ....Respondent WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 619 OF 2017 In COMMERCIAL SUIT 308 OF 2017 Wind World (india) Ltd. And Anr ....Petitioner V/S En Wind Power Private Limited And 3 Ors ....Respondent WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 622 OF 2017 In COMMERCIAL SUIT 545 OF 2017 Wind World (india) Ltd. And Anr ....Petitioner Page 1/3 ::: Uploaded on - 22/01/2019 ::: Downloaded on - 23/01/2019 03:36:15 ::: V/S En Renewable Energy Pvt. Ltd. And 3 Ors ....Respondent WITH CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 166 OF 2017 In COMMERCIAL SUIT 545 OF 2017 Wind World (india) Ltd. And Anr ....Petitioner V/S En Renewable Energy Pvt. Ltd. And 3 Ors ....Respondent WITH CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 165 OF 2017 In COMMERCIAL SUIT 307 OF 2017 Wind World (india) Ltd. And Anr ....Petitioner V/S Generacion Eolica India Pvt. Ltd. And 3 Ors ....Respondent WITH CHAMBER SUMMONS IN COMMERCIAL DIVISION MATTERS NO. 167 OF 2017 In COMMERCIAL SUIT 308 OF 2017 Wind World (india) Ltd. And Anr ....Petitioner V/S En Wind Power Private Limited And 3 Ors ....Respondent Mr. Yasesh Kamdar a/w Mr. Vivek Dwivedi i/b Manilal Kher Ambalal and Co. for Plaintiff/Applicants Mr. Prakshal Jain i/b TRILEGAL for Defendant No. 1.
CORAM : K.R. SHRIRAM, J Page 2/3 ::: Uploaded on - 22/01/2019 ::: Downloaded on - 23/01/2019 03:36:15 ::: DATE : 22nd January, 2019 P.C. :
At joint request, stand over 12 February 2019.
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