Bombay High Court
Likproof India Private Limited vs Lodha Dwellers Private Limited on 24 August, 2018
Author: S.J.Kathawalla
Bench: S.J. Kathawalla
ssp 1034 carap 147 of 2018 .doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
ARBITRATION APPLICATION NO.147 OF 2018
Likproof India Pvt. Ltd. ... Applicant
versus
Lodha Dwellers Pvt. Ltd. ... Respondent
Mr. Nikhil Patil I/by Mr. Prabhakar Jadhav, for Applicant.
Mr. Akshay Pare, for Respondent.
CORAM: S.J. KATHAWALLA, J.
DATE: 24th AUGUST, 2018 P.C.:
1. Heard the learned Advocates appearing for the parties and the following order is passed by consent :
(i) Mr. Zubin Behramkamdin, Advocate is appointed as the sole Arbitrator to decide the disputes between the parties arising out of the Work Orders dated 12-10-
2010 and 04-11-2011 (out of tender dated 07-07-2007).
(ii) The disclosure of Mr. Zubin Behramkamdin, Advocate under Section 11 (8) read with Section 12 (1) of the Arbitration and Conciliation Act, 1996 as amended by the Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016) is taken on record.
(iii) The parties and/or their Advocates shall appear before the learned Arbitrator in his chambers, on 31 st August, 2018 at 5.00 p.m. and obtain necessary directions.
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ssp 1034 carap 147 of 2018 .doc
(iv) The learned Arbitrator shall endeavour to pass his final Award within a period of six months from the date of this order.
(v) The learned Arbitrator shall not grant adjournments to the parties unless absolutely necessary.
(vi) All contentions of the parties are kept open.
(vii) The cost of arbitration shall initially be borne by the parties equally.
(viii) The venue of Arbitration shall be at Mumbai.
(ix) In view of this order, the above Arbitration Application is disposed of.
( S.J.KATHAWALLA, J. )
Swaroop Digitally signed
by Swaroop
Sharad Sharad Phadke
Date: 2018.08.27
Phadke 15:39:01 +0530
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