Bombay High Court
Pacl Limited vs Prateek Kumar And 45 Ors on 11 September, 2019
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 912-arbpl 1023-19
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L.) NO.1023 OF 2019
PACL Limited ..Petitioner
Vs.
Prateek Kumar & Ors. ..Respondents
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Mr.Akshay Petkar with Mr.Aniket Malu for Petitioner.
Mr.Sanket Shah with Mr.Smit Shah for Respondent No.1.
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CORAM : G.S. KULKARNI, J.
DATE : 11th SEPTEMBER, 2019
P.C.:
It is agreed at the bar that the arbitration proceedings commenced prior to the Amendment Act No.3 of 2016 which was brought into effect from 23.10.2015. This petition under Section 29A of the Arbitration and Conciliation Act, 1996 thus would not be maintainable. It is accordingly disposed of.
2. It is informed that earlier the petitioner inadvertently filed a petition under Section 29A when it was not maintainable. The parties are accordingly free to proceed with the arbitral proceedings.
[G.S. KULKARNI, J.] ::: Uploaded on - 12/09/2019 ::: Downloaded on - 12/09/2019 23:37:54 :::