Bombay High Court
Wind World (India) Limited vs J N Investments And Trading Co. Pvt. Ltd on 22 April, 2022
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
PRAJAKTA
SAGAR
VARTAK
Digitally signed by
PRAJAKTA SAGAR
VARTAK
1 903-arbap 258-21 grp
Date: 2022.04.22
17:51:23 +0530
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION NO. 258 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 277 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 261 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 274 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 275 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 268 OF 2021
AND
ARBITRATION APPLICATION NO. 266 OF 2021
AND
ARBITRATION APPLICATION NO. 261 OF 2021
AND
ARBITRATION APPLICATION NO. 264 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 262 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 259 OF 2021
AND
ARBITRATION APPLICATION NO. 257 OF 2021
AND
ARBITRATION APPLICATION NO. 256 OF 2021
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COMM. ARBITRATION APPLICATION NO. 265 OF 2021
AND
ARBITRATION APPLICATION NO. 268 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 267 OF 2021
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ARBITRATION APPLICATION NO. 259 OF 2021
AND
ARBITRATION APPLICATION NO. 260 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 317 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 276 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 263 OF 2021
2 903-arbap 258-21 grp
AND
COMM. ARBITRATION APPLICATION NO. 273 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 266 OF 2021
AND
ARBITRATION APPLICATION NO. 273 OF 2021
AND
ARBITRATION APPLICATION NO. 290 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 264 OF 2021
AND
ARBITRATION APPLICATION NO. 262 OF 2021
AND
ARBITRATION APPLICATION NO. 265 OF 2021
AND
ARBITRATION APPLICATION NO. 302 OF 2021
AND
ARBITRATION APPLICATION NO. 299 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 269 OF 2021
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COMM. ARBITRATION APPLICATION NO. 260 OF 2021
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ARBITRATION APPLICATION NO. 267 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 272 OF 2021
Wind World (India) Limited .. Applicant
Vs.
Vish Wind Infrastructure LLP .. Respondent
AND
COMM. ARBITRATION APPLICATION NO. 257 OF 2021
AND
COMM. ARBITRATION APPLICATION NO. 256 OF 2021
Wind World (India) Limited .. Applicant
Vs.
Vaayu Renewable Energy (Tapti) Pvt. Ltd. .. Respondent
AND
ARBITRATION APPLICATION NO. 263 OF 2021
AND
ARBITRATION APPLICATION NO. 269 OF 2021
3 903-arbap 258-21 grp
Wind World (India) Limited .. Applicant
Vs.
J N Investments and Trading Co. Pvt. Ltd. .. Respondent
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Ms. Neha Naik i/b. M/s. Phoenix Legal for Applicant.
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CORAM : G.S. KULKARNI, J.
DATE : APRIL 22, 2022. P.C.:
1. These are applications filed under Section 11 of the Arbitration and Conciliation Act, 1996 (for short, "the Act") praying for appointment of an arbitral tribunal for adjudication of the disputes and differences which have arisen under the agreements in question as entered between the parties.
2. Learned counsel for the applicant states that an arbitral tribunal has already been constituted, hence, she would intend to withdraw these applications.
3. The applications are accordingly allowed to be withdrawn. Disposed of. No costs.
[G.S. KULKARNI, J.]