Punjab-Haryana High Court
M/S Schindler India Pvt. Ltd vs Ahr Promoter & Developers And Others on 10 January, 2014
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Arbitration Case No. 1 of 2014
Date of Decision: 10.01.2014
M/s Schindler India Pvt. Ltd. ..Petitioner
Versus
AHR Promoter & Developers and others ..Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, CHIEF JUSTICE.
Present : Mr. Puneet Singh Bindra, Advocate, for the petitioner.
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SANJAY KISHAN KAUL C.J. (Oral)
In identical matter being Arbitration Case No. 165 of 2013 titled as M/s Schindler India Pvt. Ltd. Vs. AHR Promoter & Developers and others and connected matters decided on 15.11.2013, the order passed by this Court was brought to the notice of learned counsel for the petitioner. These petitions were also filed by the same petitioner and the same issue arose at the threshold-arbitration clause conferring exclusive jurisdiction on the Mumbai Courts.
In view of the aforesaid, learned counsel for the petitioner seeks leave to withdraw the petition with liberty to approach the competent Courts at Mumbai.
Liberty granted.
Dismissed as withdrawn.
(SANJAY KISHAN KAUL) 10.01.2014 CHIEF JUSTICE 'ravinder' Sharma Ravinder 2014.01.13 16:28 I attest to the accuracy and integrity of this document