Bombay High Court
Generic Engineering Construction And ... vs Sterling And Wilson Pvt. Ltd. And Anr on 4 January, 2021
Author: G.S. Patel
Bench: G.S. Patel
25-CARBPL-3601-2020.DOCX
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM ARBITRATION PETITION (L) NO. 3601 OF 2020
Generic Engineering Construction And Projects ...Petitioner
Ltd
Versus
Sterling And Wilson Pvt Ltd & Anr ...Respondents
Ms Soniya Putta, with Ms Spardha Sharma and Ms Chinmayee Das, i/b Solomon & Co, for the Petitioner.
Mr Ranjit Shetty, with Mr Rahul Dev, i/b Argus Partners, for Respondent No.1.
Ms Ankita Singhania, with Mr Kunal Shah, Mr Vividh Tandon, Mr S Dang, for Respondent No.2.
CORAM: G.S. PATEL, J
(Through Video Conference)
DATED: 4th January 2021
PC:-
1. Heard through video conferencing.
Shephali Mormare 2. There are no disputes pending between the Petitioner and Digitally signed by Shephali Mormare Respondent No. 2. Ms Putta for the Petitioner agrees that the Petition Date: 2021.01.04 may be dismissed as withdrawn so far as the 2nd Respondent is 16:31:53 +0530 Page 1 of 2 4th January 2021 25-CARBPL-3601-2020.DOCX concerned. There is no need to order a separate formal amendment in view of this order.
3. As against the 2nd Respondent, the Petition is dismissed as withdrawn.
4. As between the 1st Respondent represented by Mr Shetty and the Petitioner, I am told that there are some matters of reconciliation of accounts yet pending. Both the Petitioner and the 1st Respondent require time. The 1st Respondent holds certain bank guarantees. In view of the fact that there has been a substantial progress towards a settlement of disputes, and given that what remains is only reconciliation of accounts, and, further, since the bank guarantees have not been invoked for a long time, the bank guarantees held by the 1st Respondent are not to be invoked until next date without prior leave of the Court.
5. By consent of the Petitioner and the 1st Respondent, list the matter on 25th February 2021.
6. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 2 of 2 4th January 2021