Bombay High Court
Enercon Gmbh, Germany vs Enercon (India) Ltd. And 9 Ors on 12 September, 2018
Author: A.K. Menon
Bench: A.K. Menon
sbw
17.arbp-407.08.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.407 OF 2008
WITH
ARBITRATION PETITION NO.704 OF 2010
Enercon GMBH, Germany .. Plaintiff
Vs.
Enercon (India) Ltd. & Ors. .. Defendants
Ms. Kanika Sharma I/b. Vashi and Vashi for the petitioner.
None for the respondents.
CORAM : A.K. MENON, J.
DATED : 12TH SEPTEMBER, 2018. P.C. :
1. The learned counsel for the petitioner states that these petitions are now infructuous. She seeks leave to withdraw these petitions.
2. Accordingly both petitions are dismissed as withdrawn.
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