Bombay High Court
The State Of Maharashtra Water ... vs Patel Engineering Ltd. Engineers And ... on 5 April, 2021
Author: V.G.Bisht
Bench: R.D.Dhanuka, V.G.Bisht
Priya Soparkar 1 6 to 10 ia 297-19 in ara 12-20 and ors -c
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 297 OF 2019
IN
ARBITRATION APPEAL NO.12 OF 2020
WITH
INTERIM APPLICATION NO. 696 OF 2019
IN
ARBITRATION APPEAL NO.9 OF 2020
WITH
INTERIM APPLICATION NO. 697 OF 2019
IN
ARBITRATION APPEAL NO.11 OF 2020
WITH
INTERIM APPLICATION NO. 699 OF 2019
IN
ARBITRATION APPEAL NO.8 OF 2020
AND
INTERIM APPLICATION NO. 701 OF 2019
IN
ARBITRATION APPEAL NO.10 OF 2020
State of Maharashtra ... Applicant
Vs.
Patel Engineering Ltd. ... Respondent
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Mr.Rajan S. Pawar, AGP for the Applicant.
Ms.Chitra Rentala alongwith Ms.Nishi Bhankharia and Ms.Ritika
Ajitsaria i/by M/s Trilegal, Advocates for the Respondent.
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CORAM : R.D.DHANUKA &
V.G.BISHT, JJ.
DATE : APRIL 05, 2021.
P.C. :
1. The matters pertain to the arbitration appeals arising out of the order passed by the learned District Judge under section 34 of the Arbitration and Conciliation Act, 1996. ::: Uploaded on - 06/04/2021 ::: Downloaded on - 05/09/2021 07:03:30 :::
Priya Soparkar 2 6 to 10 ia 297-19 in ara 12-20 and ors -c
2. The impugned orders are not passed by the Commercial Court.
3. The appeals are under section 37 of the Arbitration and Conciliation Act, 1996. Thus, the matters have to be heard by the learned Single Judge having assigned these matters.
4. Parties are at liberty to move these matters before the learned Single Judge of this court.
( V.G.BISHT, J. ) ( R.D.DHANUKA, J. ) ....
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