Madras High Court
M/S. Sree Devi Chemicals vs M/S.Wind World (India) Ltd on 11 September, 2015
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 11.09.2015
C O R A M
The Honble Mr. SANJAY KISHAN KAUL, Chief Justice
Original Petition No.230 of 2014
M/s. Sree Devi Chemicals
represented by its Partner Mr. S.Senguttuvan
having office at
Old No.14, New No.17,
Raja Rao Street,
Tirupur 641 601 .. Petitioner
versus
M/s.Wind World (India) Ltd.,
formerly M/s.Enercon India Ltd.,
represented by its Director
having Office at Mumbai 400 053. .. Respondent
Prayer : Petition filed under Section 11(6) of the Arbitration and Conciliation Act, 1996, for appointment of an Arbitrtor to adjudicate the disputes between the parties arising out of the Agreement dated 28.3.2011.
For Petitioner : Mr.N.C.Ramesh
Senior Counsel
for Mr.N.Krishnapradeep
For Respondent : Mr.Rohini Ravikumar
- - - - -
O R D E R
Learned Senior Counsel appearing for the petitioner, on instruction, states that they have entered apperance on change of vakalat.
2. On scrutiny of papers, it appears that this petition has been filed mistakenly before this Court, as the jurisdictional Clause specifically confers the jurisdiction on the courts at Mumbai. He thus seeks to withdraw the present petition with liberty to institute the proceedings at Mumbai.
3. Endorsement has been made by the learned counsel for the petitioner.
4. Liberty is granted.
In view of the endorsement made by the learned counsel for the petitioner, this original petition is dismissed as withdrawn. No costs.
(S.K.K., CJ.) 11.09.2015 ksr The Honble The Chief Justice (ksr) O.P. No.230 of 2014 11.09.2015