Gujarat High Court
Coraplast Industries vs Time Plastic International on 27 March, 2026
Author: Sunita Agarwal
Bench: Sunita Agarwal
NEUTRAL CITATION
C/ARBI.P/265/2025 ORDER DATED: 27/03/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/PETN. UNDER ARBITRATION ACT NO. 265 of 2025
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CORAPLAST INDUSTRIES
Versus
TIME PLASTIC INTERNATIONAL
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Appearance:
JAIVIK UDAY BHATT(7319) for the Petitioner(s) No. 1
MR. ANIRUDDHSINH V. KUSHWAHA(18265) for the Petitioner(s)
No. 1
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CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
SUNITA AGARWAL
Date : 27/03/2026
ORAL ORDER
Mr. Jaivik Uday Bhatt, learned advocate appearing for the petitioner would submit that it is not possible to trace out the Consignment Track Report of the notice sent under Section 21 of the Arbitration and Conciliation Act, 1996 in compliance of the order dated 19.12.2025 passed by this Court.
As there is no proof of service, the submission made by learned advocate for the petitioner that inspite of due service of notice, the respondents have not come forward to respond or appoint an Abritrator, cannot be appreciated. The present petition under Section 11 of the Arbitration and Conciliation Act, 1996 cannot be entertained in absence of a valid proof of service of notice under Section 21 of the Act, 1996. Hence, the present petition is rejected.
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