Gujarat High Court
Priyanka Constructions (Baroda) P.L. ... vs Vadodra Mumicipal Corporation on 7 April, 2017
Author: Akil Kureshi
Bench: Akil Kureshi
O/IAAP/84/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
PETN. UNDER ARBITRATION ACT NO. 84 of 2016
With
PETN. UNDER ARBITRATION ACT NO. 85 of 2016
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PRIYANKA CONSTRUCTIONS (BARODA) P.L. THRO CHAIRMAN AND CEO
UTKARSH DIWAKAR MEHTA....Petitioner(s)
Versus
VADODRA MUMICIPAL CORPORATION....Respondent(s)
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Appearance:
AAYOG Y DOSHI, ADVOCATE for the Petitioner(s) No. 1
MR SP MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1
MR. PARTH H BHATT, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 07/04/2017
COMMON ORAL ORDER
In terms of order dated 24.03.2017, the parties have presented the declaration of Shri A.S.Sanghvi (retired City and Sessions Judge). In view of such declaration, I request Shri A.S.Sanghvi to act as Sole Arbitrator to resolve the disputes between the parties. Arbitration Petitions are disposed of.
(AKIL KURESHI, J.) ANKIT Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Aug 15 05:32:37 IST 2017