Gujarat High Court
Sandipbhai Ashokbhai Parmar vs The Arbitrator, Kumari Neetaben ... on 6 August, 2021
Author: Ashutosh J. Shastri
Bench: Ashutosh J. Shastri
C/IAAP/140/2021 ORDER DATED: 06/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/PETN. UNDER ARBITRATION ACT NO. 140 of 2021
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SANDIPBHAI ASHOKBHAI PARMAR
Versus
THE ARBITRATOR, KUMARI NEETABEN VITTHABHAI PATEL
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Appearance:
MR. JAY M THAKKAR(6677) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3
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CORAM:HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
Date : 06/08/2021
ORAL ORDER
When the matter is taken up for hearing, Mr.Mrugen Purohit, learned advocate and Mr.Digant Kakkad, learned advocate have appeared and submitted that they have received instructions to appear on behalf of the respondent and therefore, they seek time to file vakalatnama. Mr.Mrugen Purohit, learned advocate and Mr.Digant Kakkad, learned advocate are permitted to file vakalatnama.
Registry is directed to accept their vakalatnama.
Stand over to 13.08.2021.
(ASHUTOSH J. SHASTRI, J.) DHARMENDRA KUMAR Page 1 of 1 Downloaded on : Sat Aug 07 19:12:14 IST 2021