Bombay High Court
Nishant Jalan vs Iifl Finance Limited on 10 October, 2025
Author: Manish Pitale
Bench: Manish Pitale
19_ARBP_264_21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. 264 OF 2021
Nishant Jalan ... Petitioner
vs.
IIFL Finance Limited ... Respondent
None for the petitioner.
CORAM : MANISH PITALE, J.
DATE : 10th OCTOBER, 2025
P.C. :
. This is a petition filed under Section 34 of the Arbitration and
Conciliation Act, 1996. It was filed as far back as in the year 2021, in order to challenge an arbitral award passed on 22.12.2020.
2. Record shows that this petition was listed twice on 10.09.2025 and 23.09.2025. But, it could not be taken up for consideration, due to paucity of time before the concerned Bench.
3. The petition has been pending for 4 years and when it is actually called out for hearing, there is no appearance on behalf of the petitioner. It appears that the petitioner is not interested in pursuing this petition.
4. Hence, list under the caption 'for dismissal' on 14.11.2025.
(MANISH PITALE, J)
Digitally
signed by
PRIYA
PRIYA KAMBLI
KAMBLI Date:
2025.10.10
17:31:48
+0530
Priya Kambli
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