Bombay High Court
Generic Engineering Construction And ... vs Maharashtra Maritime Board on 14 November, 2025
Author: Bharati Dangre
Bench: Bharati Dangre
2025:BHC-OS:21073
1/1 13 CARBP 250-25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION NO. 250 OF 2025
Tata Motors Finance Limited .. Petitioner
Versus
United Constructions and Logistics .. Respondent
...
Mr. Akshit Vats with Akshita Jain i/b I.V. Merchant & Co. for the
petitioner.
CORAM: BHARATI DANGRE, J.
DATED : 14th NOVEMBER, 2025 P.C:-
1 Learned counsel for the petitioner makes a statement that the loan account in regards to which the interim measures were sought through the petition filed under Section 9 of the Arbitration and Conciliation Act, 1996, is already settled.
2 In the wake of the aforesaid statement, since the reliefs sought in the petition have been rendered infructuous, Petition stands disposed of.
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