Gujarat High Court
Hindustan Dorr Oliver Limited vs Gujarat State Fertilizer And Chemicals ... on 23 December, 2016
Author: Akil Kureshi
Bench: Akil Kureshi
O/IAAP/103/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
PETN. UNDER ARBITRATION ACT NO. 103 of 2016
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HINDUSTAN DORR OLIVER LIMITED....Petitioner(s)
Versus
GUJARAT STATE FERTILIZER AND CHEMICALS LIMITED....Respondent(s)
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Appearance:
SINGHI & CO, ADVOCATE for the Petitioner(s) No. 1
NANAVATI ASSOCIATES, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 23/12/2016
ORAL ORDER
1. There is no dispute about the arbitration clause governing the contract between the parties. There is also no dispute about the fact that need for appointment of an arbitrator has arisen looking to the multiple disputes surfaced between the parties in the course of execution of the contract.
2. Under the circumstances, without any further elaboration, I request the parties to present declaration of Ms. R.M.Doshit, former Chief Justice of Patna High Court by the next date of hearing.
S.O. to 13.01.2017.
(AKIL KURESHI, J.) Jyoti Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Jan 14 00:09:03 IST 2017