REGENT COMPUTRONICS PVT. LTD.

Suzlon Energy Ltd. Appellant

V/S

Zemira Renewable Energy Ltd. Respondents

Referred Judgements :-

U P COOPERATIVE FEDERATION LIMITED VS. STNGH CONSULTANTS AND ENGINEERS PRIVATE LIMITED [REFERRED TO]
SVENSKA HANDELSBANKEN VS. INDIAN CHARGE CHROME [REFERRED TO]
LARSEN AND TOUBRO LIMITED VS. MAHARASHTRA STATE ELECTRICITY BOARD [REFERRED TO]
HINDUSTAN STEEL WORKERS CONSTRUCTION LIMITED VS. G S ATWAL AND CO ENGINEERS PRIVATE LIMITED [REFERRED TO]
HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED VS. TARAPORE AND CO [REFERRED TO]
ANSAL ENGINEERING PROJECTS LIMITED VS. TEHRI HYDRO DEVELOPMENT CORPORATION LIMITED [REFERRED TO]
U P STATE SUGAR CORPORATION VS. SUMAC INTERNATIONAL LIMITED [REFERRED TO]
U P STATE SUGAR CORPORATION VS. SUMAC INTERNATIONAL LIMITED [REFERRED TO]
DWARIKESH SUGAR INDUSTRIES LIMITED VS. PREM HEAVY ENGINEERING WORKS PRIVATE LIMITED [REFERRED TO]
HIMADRI CHEMICALS INDUSTRIES LTD VS. COAL TAR REFINING COMPANY [REFERRED TO]
VINITEC ELECTRONICS PRIVATE LIMITED VS. HCL INFOSYSTEMS LIMITED [REFERRED TO]
GUJARAT MARITIME BOARD VS. L&T INFRASTRUCTURE DEVELOPMENT PROJECTS LTD. AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Present petitions have been filed under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') seeking restraint on invocation of Bank Guarantees (BGs) issued on behalf of Petitioner by Respondent No.2 (hereinafter referred to as 'Banks') in favour of Respondent No.1.

(2.) Since a common question of law arises in all the seven petitions and the parties are the same/inter-related, they are being decided by a common judgment. The difference in the various petitions with regard to the dates of the Purchase Orders (hereinafter referred to as 'Orders'), BGs and other factual details will be referred to in the later part of the judgment.

(3.) Petitioner (hereinafter referred to as 'Suzlon') is one of the Renewable Energy Solutions Providers engaged in manufacture and supply of Wind Turbine Generators (WTGs) for generation, on a commercial scale, of renewable and clean wind energy.

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SUZLON ENERGY LTD. Vs. ZEMIRA RENEWABLE ENERGY LTD.

Referred Judgements :-

JUDGEMENT

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