Gujarat High Court
Ramchandra Dahyabhai Prajapati vs Punamchand Dahyabhai Prajapati on 19 February, 2021
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/IAAP/46/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/PETN. UNDER ARBITRATION ACT NO. 46 of 2020
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RAMCHANDRA DAHYABHAI PRAJAPATI
Versus
PUNAMCHAND DAHYABHAI PRAJAPATI
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Appearance:
VASIM MANSURI(8824) for the Petitioner(s) No. 1
MR MANISH J PATEL(2131) for the Respondent(s) No. 2
PRATEEK S BHATIA(8629) for the Respondent(s) No. 1
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CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI
Date : 19/02/2021
ORAL ORDER
1. Learned Advocate Mr.Mansuri appearing for the petitioner states that pursuant to the order passed by the Court on 5.2.2021 he had approached Mr.M.F. Parikh (former President, Consumer Disputes Redressal Cell, Gandhinagar), however, he expressed his inability to act as an Arbitrator due to his old age.
2. In view of the above, since the learned Advocates for the parties have requested the Court to nominate some other name, let Mr.R. N. Patel, Retired Principal District Judge, Patan be requested to act as an Arbitrator for resolving the disputes between the parties. Learned Advocate Mr.Mansuri is directed to obtain the consent/declaration of Mr.R. N. Patel, Retired Principal District Judge as Page 1 of 2 Downloaded on : Sat Feb 20 09:46:50 IST 2021 C/IAAP/46/2020 ORDER contemplated under the Sixth Schedule (under Section 11(8) read with Section 12(1)(b) of the Arbitration and Conciliation Act, 1996, as amended by the Arbitration & Conciliation (Amendment) Act, 2015 before the next date. Put up on 5.3.2021.
(BELA M. TRIVEDI, J) V.V.P. PODUVAL Page 2 of 2 Downloaded on : Sat Feb 20 09:46:50 IST 2021