Bombay High Court
Shivshakti Enterprises Through ... vs Nuclear Power Corporation Of India on 5 February, 2026
2025:BHC-OS:25813
This Order is Speaking to Minutes order of order dated //
Megha p2_arbp_351 &346_2024.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.351 OF 2024
Shivshakti Enterprises through
proprietor -Vinod Kumar Sharma ...Petitioner
V/s.
Nuclear Power Corporation of India ...Respondent
WITH
ARBITRATION PETITION NO.346 OF 2024
Vinod Kumar Sharma ...Petitioner
V/s.
Nuclear Power Corporation of India ...Respondent
______________
Mr. George Philip h/f. Mr. Hussain Dholkawala for the Petitioner
______________
CORAM: SANDEEP V. MARNE, J.
DATED: 5 FEBRUARY 2026.
P.C.:
1) Not on board. Upon being mentioned, taken on board.
2) Motion is made for speaking to minutes of order dated 22 December 2025. Request is made for refund of court fees at the time of filing of Arbitration Petitions.Page No. 1 of 2
5 February 2026 This Order is Speaking to Minutes order of order dated // Megha p2_arbp_351 &346_2024.docx
3) Perusal of order dated 22 December 2025 indicates that the Arbitration Petitions are rejected on the ground of lack of territorial jurisdiction. In that view of the matter Petitioners would be entitled to refund of court fees as per rules.
4) Hence, paragraph 7 be added in order dated 22 December 2025:-
7. Court fees be refunded as per rules.
[SANDEEP V. MARNE, J.] Signed by: Megha S. Parab Page No. 2 of 2 Designation: PA To Honourable Judge 5 February 2026 Date: 06/02/2026 11:29:56