Bombay High Court
Sinewave Biomass Power Pvt. Ltd vs Cethar Ltd. (Formerly Known As Cethar ... on 4 November, 2019
Author: G.S. Patel
Bench: G.S. Patel
34-CARBP23-17.DOC
Atul
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMM ARBITRATION PETITION NO. 23 OF 2017
Sinewave Biomass Power Pvt Ltd ...Petitioner
Versus
Cethar Ltd (formerly known as Cethar Vessels ...Respondent
Ltd) Ms KR Daviervala, with Yazdi P Jijina, i/b Mulla & Mulla & Craigie Blunt & Caroe, for the Petitioner.
CORAM: G.S. PATEL, J
DATED: 4th November 2019
PC:-
1. The Respondent-Company is in liquidation. The Offial Liquidator has been appointed by the Madras High Court. The Petitioner in this petition under Seftion 9 obtained an interim Award against the Respondent. A fhallenge to that interim award failed. The Respondent has made no deposit nor payment. On behalf of the Petitioner time is sought to take the nefessary steps to implead the Offial Liquidator.
2. List the matter for direftions on 6th January 2020.
(G. S. PATEL, J) Page 1 of 1 4th November 2019 ::: Uploaded on - 05/11/2019 ::: Downloaded on - 05/11/2019 23:42:51 :::