Bla Power Pvt Ltd vs Bevcon Wayors Pvt Ltd on 11 November, 2019

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Bombay High Court

Bla Power Pvt Ltd vs Bevcon Wayors Pvt Ltd on 11 November, 2019

Bench: G.S. Patel

                                                           24-CARAP339-18.DOC




 Shephali


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            ORDINARY ORIGINAL CIVIL JURISDICTION
                     IN ITS COMMERCIAL DIVISION
      COMM ARBITRATION APPLICATION NO. 339 OF 2018


 BLA Power Pvt Ltd                                                   ...Applicant
      Versus
 Bevcon Wayors Pvt Ltd                                            ...Respondent


Mr Shriraj Khambete, with Abhishek Mishra, i/b The Law Point, for
     the Petitioner.
Mr Akash Menon, for the Respondent.


                                CORAM:           G.S. PATEL, J.

                                DATED:           11th November 2019
 PC:-

1. Mr Khambete, learned Advocate for the applicant seeks leave to withdraw the application. Leave granted.

2. It is further clarifed that the procedure under the Micro Small and Medium Enterprises Development Act, 2006 ("MSME Act") including as to the pre-requisite of conciliation prior to arbitration will be necessarily followed as that is the statutory mandate.

3. All rights and contentions are expressly kept open.

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4. The application is disposed of as withdrawn in these terms and with these observations. No costs.

(G. S. PATEL, J) Page 2 of 2 11th November 2019 ::: Uploaded on - 13/11/2019 ::: Downloaded on - 13/11/2019 21:01:13 :::

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