Bombay High Court
Mahyco Monsanto Biotech (India) ... vs Pravardhan Seeds Pvt.Ltd on 5 April, 2021
Author: B.P. Colabawalla
Bench: B.P. Colabawalla
(1) CARBP.736.2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO.736 OF 2019
Mahyco Monsanto Biotech (India)
Private Limited ... Petitioner
Vs
Pravardhan Seeds Pvt. Ltd. ... Respondent
Ms. Heeral Desai & Ms. Mansi Chheda i/b. Dhuru & Co. for the
Petitioner in both the matters.
Mr.Yohaann Lunathwalla i/b. J. Sagar Assocaites for the
Respondent in both matters.
CORAM : B.P. COLABAWALLA, J.
MONDAY, 5TH APRIL, 2021 P.C. :
1 The above Arbitration Petition is fled under Section 9 of the Arbitration and Conciliation Act, 1996 post the passing of the arbitral Award. The learned Advocate appearing on behalf of the petitioner as well the respondent, both has stated before the Court that the dispute between the parties have already been settled out of Court. Under these circumstances, the learned Advocate appearing on behalf of the petitioner sought leave to withdraw the above petition.
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(1) CARBP.736.2019.doc 2 Considering that the dispute between the parties are now settled out of the Court, the Arbitration Petition is disposed of as withdrawn. There shall be no order as to costs. 3 This order shall be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned shall act on production by fax or e-mail of a digitally signed copy of this order.
B.P. COLABAWALLA, J.
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