Bombay High Court
Sachin Kelkar vs The Sole Arbitrator Mr. Farhan Dubash ... on 4 February, 2019
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha 3_wp_1539_2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.1539 OF 2019
Sachin Kelkar ...Petitioner
Versus
The Sole Arbitrator Mr. Farhan
Dubash and Anr. ...Respondents
.....
Ms Pritam D. Joshi for the Petitioner.
Mr. Rajendra Mishra with Mr. Mukesh Gupta with Mr. Darshil for the
Respondent No.2.
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATED: 4th FEBRUARY, 2019.
P.C.:-
The Petitioner herein has challenged the order dated 29.10.2018 passed by the Sole Arbitrator. As per the assignment all Arbitration matters are assigned to the Court presided over by the Hon'ble Shri Justice S.J. Kathawalla. Registry therefore to verify whether the matter pertains to the assignment of this Court or to place it before the appropriate Bench/Court.
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