Gujarat High Court
M/S Themis Medicare Limited vs M/S Roselabs Bioscience Limited on 6 May, 2016
Author: Akil Kureshi
Bench: Akil Kureshi
O/IAAP/5/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
PETN. UNDER ARBITRATION ACT NO. 5 of 2016
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M/S THEMIS MEDICARE LIMITED....Petitioner(s)
Versus
M/S ROSELABS BIOSCIENCE LIMITED....Respondent(s)
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Appearance:
MS DHARMISHTA RAVAL, ADVOCATE for the Petitioner(s) No. 1
DHARMESH D NANAVATY, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 06/05/2016
ORAL ORDER
In terms of order dated 29.04.2016, the parties have presented the declaration of Shri D.K. Trivedi (Retired Judge of this Court). In view of such declaration, I request Shri D.K. Trivedi to act as Sole Arbitrator to resolve the disputes between the parties. The Arbitration Petition is disposed of.
(AKIL KURESHI, J.) ANKIT Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat May 07 07:18:18 IST 2016