Bombay High Court
M/S. Haldia Precision Engineering Pvt. ... vs M/S. Hindustan Petroleum Corporation ... on 9 January, 2019
Author: S.C.Gupte
Bench: S.C.Gupte
Chittewan 1/3 20&21. ARBP 981-14.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.981 OF 2014
Hindustan Petroleum Corporation Ltd. ... Petitioner
Versus
M/s Sanghvi Cylinders Pvt. Ltd. ... Respondent
WITH
ARBITRATION PETITION NO.987 OF 2014
Hindustan Petroleum Corporation Ltd. ... Petitioner
Versus
M/s Rajasthan Cylinders And Containers ... Respondent
WITH
ARBITRATION PETITION NO.1171 OF 2014
M/s North India Wires Ltd. ... Petitioner
Versus
Hindustan Petroleum Corporation Ltd. ... Respondent
WITH
ARBITRATION PETITION NO.63 OF 2015
Hindustan Petroleum Corporation Ltd. ... Petitioner
Versus
M/s NCC Ltd. ... Respondent
WITH
ARBITRATION PETITION NO.430 OF 2015
NCC Ltd. ... Petitioner
Versus
Hindustan Petroleum Corporation Ltd. ... Respondent
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Chittewan 2/3 20&21. ARBP 981-14.doc
WITH
ARBITRATION PETITION NO.508 OF 2015
M/s Karnataka Pressure Vessels Ltd. ... Petitioner
Versus
Hindustan Petroleum Corporation Ltd.
Through its DGM (LPG-OPNS)
And Another ... Respondents
WITH
ARBITRATION PETITION NO.633 OF 2015
M/s Southern Cylinders Pvt. Ltd. ... Petitioner
Versus
Hindustan Petroleum Corporation Ltd.
Through DGM (LPG OPNS)
And Another ... Respondents
WITH
ARBITRATION PETITION NO.1144 OF 2014
M/s Haldia Precisions Engineering
Pvt. Ltd. ... Petitioner
Versus
Hindustan Petroleum Corporation Ltd.
And Another ... Respondents
.....
Ms. Dishita Ashar I/b Mansukhlal Hiralal & Co. for the Petitioner in
Arbitration Petition Nos.1171 of 2014, 508 of 2015, 633 of 2015 and 1144
of 2014.
Mr. S.R. Page for Respondent No.1 in Arbitration Petition Nos.1171 of
2014 and 1144 of 2014.
.....
CORAM : S.C.GUPTE, J.
DATE : 9 JANUARY 2019
P. C. :
. Mentioned at 11.00 a.m. Arbitration Petition Nos.981 of 2014 to
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Chittewan 3/3 20&21. ARBP 981-14.doc 633 of 2015 listed at Sr. No.20 and Arbitration Petition No.1144 of 2014 listed at Sr.No.21.
2 The issue involved in the present matters, which inter alia deal with fixation of price of gas cylinders, has been already heard by a Division Bench of this court and the orders are reserved. Hence, adjourned sine die.
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