Bombay High Court
Wind World (India) Ltd vs Vish Wind Infrastrukture Llp on 22 April, 2022
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
PRAJAKTA
SAGAR
VARTAK
Digitally signed by
PRAJAKTA SAGAR
VARTAK
Date: 2022.04.22
903-arbp 164-22@ grp.doc
17:51:23 +0530
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. 164 OF 2022
AND
ARBITRATION PETITION NO. 500 OF 2021
Wind World (India) Limited .. Petitioner
Vs.
J N Investments and Trading Co. Pvt. Ltd. .. Respondent
AND
ARBITRATION PETITION NO. 504 OF 2021
AND
COMM. ARBITRATION PETITION NO. 670 OF 2021
AND
COMM. ARBITRATION PETITION NO. 689 OF 2021
AND
COMM. ARBITRATION PETITION NO. 681 OF 2021
AND
ARBITRATION PETITION NO. 506 OF 2021
AND
ARBITRATION PETITION NO. 509 OF 2021
AND
COMM. ARBITRATION PETITION NO. 675 OF 2021
AND
COMM. ARBITRATION PETITION NO. 665 OF 2021
AND
COMM. ARBITRATION PETITION NO. 677 OF 2021
AND
ARBITRATION PETITION NO. 507 OF 2021
AND
COMM. ARBITRATION PETITION NO. 676 OF 2021
AND
ARBITRATION PETITION NO. 496 OF 2021
AND
COMM. ARBITRATION PETITION NO. 672 OF 2021
AND
ARBITRATION PETITION NO. 499 OF 2021
AND
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ARBITRATION PETITION NO. 510 OF 2021
AND
COMM. ARBITRATION PETITION NO. 666 OF 2021
AND
ARBITRATION PETITION NO. 503 OF 2021
AND
ARBITRATION PETITION NO. 505 OF 2021
AND
COMM. ARBITRATION PETITION NO. 685 OF 2021
AND
COMM. ARBITRATION PETITION NO. 687 OF 2021
AND
ARBITRATION PETITION NO. 497 OF 2021
AND
COMM. ARBITRATION PETITION NO. 668 OF 2021
AND
COMM. ARBITRATION PETITION NO. 682 OF 2021
AND
COMM. ARBITRATION PETITION NO. 683 OF 2021
AND
COMM. ARBITRATION PETITION NO. 678 OF 2021
AND
COMM. ARBITRATION PETITION NO. 684 OF 2021
AND
COMM. ARBITRATION PETITION NO. 690 OF 2021
AND
COMM. ARBITRATION PETITION NO. 673 OF 2021
AND
ARBITRATION PETITION NO. 495 OF 2021
AND
COMM. ARBITRATION PETITION NO. 667 OF 2021
AND
ARBITRATION PETITION NO. 508 OF 2021
AND
COMM. ARBITRATION PETITION NO. 669 OF 2021
AND
ARBITRATION PETITION NO. 502 OF 2021
AND
ARBITRATION PETITION NO. 498 OF 2021
Wind World (India) Limited .. Petitioner
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Vs.
Vish Wind Infrastructure LLP .. Respondent
AND
COMM. ARBITRATION PETITION NO. 680 OF 2021
AND
COMM. ARBITRATION PETITION NO. 686 OF 2021
Wind World (India) Limited .. Petitioner
Vs.
Vaayu Renewable Energy (Tapti) Pvt. Ltd. .. Respondent
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Ms. Neha Naik i/b. M/s. Phoenix Legal for petitioner.
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CORAM : G.S.KULKARNI, J.
DATE : APRIL 22, 2022 P.C.:
1. These are petitions filed under Section 9 of the Arbitration and Conciliation Act, 1996 (for short, "the Act") praying for interim measures pending the arbitral proceedings.
2. Learned counsel for the petitioner, on instructions, states that she intends to move these petitions as applications under Section 17 of the Act and hence she prays to dispose of these petitions with liberty to the petitioner to covert these petitions into applications under Section 17 of the Act.
3. The petitions are accordingly disposed of permitting the 3/4 903-arbp 164-22@ grp.doc petitioner to convert these petitions into the applications under Section 17 of the Act to be adjudicated by the arbitral tribunal.
4. All contentions of the parties are expressly kept open.
5. Disposed of in the above terms. No costs.
(G.S.KULKARNI, J.) 4/4