Bombay High Court
Plus Holdings Limited vs Xeitgeist Entertainment Group Pte Ltd ... on 25 September, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
kpd 1 / 1 987-CARBP-339-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO. 339 OF 2019
Plus Holdings Limited ... Petitioner
Versus
Xeitgeist Entertainment Group PTE Ltd. and others ... Respondents
None for the Petitioner.
Mr. M.S. Kane instructed by W.S. Kane and Company for Respondent No.1.
Ms. Kavisha Shah instructed by Indial Law Allaince for Respondent No.2.
CORAM : S.J. KATHAWALLA, J.
DATED : 25th SEPTEMBER, 2019 P.C.:
The Learned Advocates appearing for the Respondents state that the disputes between the parties have been settled and the Petitioner was to remain present today and withdraw the above Petition. However, none appear for the Petitioner. In view thereof, the above Petition stands dismissed for want of prosecution.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 26/09/2019 ::: Downloaded on - 27/09/2019 00:19:58 :::