Bombay High Court
En Wind Power Private Limited vs Wind World (India) Limited And Another on 11 April, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
30-carbp-412-2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO.412 OF 2107
WITH
COMMERCIAL ARBITRATION PETITION NO.414 OF 2107
EN Renewable Energy Private Limited ...Petitioner
VISHAL vs.
SUBHASH Wind World (India) Limited and Another ...Respondents
PAREKAR
Digitally signed by
Mr. Prakshal Jain i/b. Tri Legal, for the Petitioner.
VISHAL SUBHASH
PAREKAR
Mr. Archit Shah i/b.Manilal Kher Ambalal and Co., for the
Date: 2022.04.11
18:47:24 +0530
Respondents.
CORAM : N. J. JAMADAR, J.
DATE : APRIL 11, 2022
P.C.:
CARBP No.412 of 2017 :-
1. Heard the learned counsel for the parties.
2. The learned counsel for the petitioner and respondents make a joint statement that the petitioner and respondents have entered into the settlement agreement dated 7 th April, 2022. A copy of the settlement agreement is tendered.
3. In view of the settlement agreement, the learned counsel for the petitioner submits that the petition may be disposed.
4. The petition stands disposed.
5. Court fee refund, if any, in accordance with the rules.
Vishal Parekar, P.A. ...1 30-carbp-412-2017.doc CARBP No.412 of 2017 :-
6. Learned counsel for the petitioner submits that the parties are exploring the possibility of amicable settlement. There is likelihood that the settlement agreement may be arrived at between the parties.
7. At the request of the counsel for the petitioner, by way of final indulgence, three weeks time is granted.
8. List on 2nd May, 2022.
(N. J. JAMADAR, J.)
Vishal Parekar, P.A. ...2