Rocket Engineering Corporation Pvt Ltd vs H.D.F.C. Bank Limited
2024 Latest Caselaw 1125 Bom

Bombay High Court

Rocket Engineering Corporation Pvt Ltd vs H.D.F.C. Bank Limited on 17 January, 2024

Author: R.I. Chagla

Bench: R.I. Chagla

2024:BHC-OS:862



                                                                               25-IAL-18733-23.doc

            Sharayu Khot.
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                 INTERIM APPLICATION (L) NO. 18733 OF 2023
                                                         IN
                                     ARBITRATION PETITION NO. 166 OF 2022


                   Rocket Engineering Corporation Pvt.Ltd.                 ...Applicant/
                                                                           Petitioner

                            Versus

                   HDFC Bank Ltd.                                          ...Respondent

                                                      ----------
                   Mr. Sagar Wagle i/by Riddhi A. Pandit for the Petitioner.
                                                      ----------

                                                      CORAM : R.I. CHAGLA J

                                                       DATE        : 17 January 2024

                   ORDER :

1. Matter is on board, mentioned at 10.30 a.m.

2. The learned Advocate appearing for the Applicant states

that the Interim Application has been taken out in the wrong

proceedings and accordingly, he has sought leave to withdraw

Interim Application (L) No. 18733 of 2023.

25-IAL-18733-23.doc

3. Leave is granted.

4. Interim Application (L) No. 18733 of 2023 is disposed of

as withdrawn.

INTERIM APPLICATION (L) NO. 1152 OF 2024 IN ARBITRATION PETITION NO. 166 OF 2022

Rocket Engineering Corporation Pvt.Ltd. ...Applicant/ Petitioner

Versus

HDFC Bank Ltd. ...Respondent

----------

5. Matter is mentioned. Not on board. Taken on board.

6. By Praecipe bearing today's date, the learned Advocate

for the Applicant has sought production of the matter at 2.30 p.m.

7. In view of the liberty granted to the Applicant to apply

for withdrawal of the deposited amount by the Respondent-Judgment

Debtor, the Interim Application is taken out for withdrawal of the

deposited amount.

25-IAL-18733-23.doc

8. In view thereof, the matter shall be placed at 2.30 p.m.

[R.I. CHAGLA J.]