Gujarat High Court
Paresh Constructions And Foundations ... vs Gujarat Maritime Board on 6 December, 2019
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/IAAP/120/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/PETN. UNDER ARBITRATION ACT NO. 120 of 2019
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PARESH CONSTRUCTIONS AND FOUNDATIONS PVT. LTD.
Versus
GUJARAT MARITIME BOARD
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Appearance:
NISARG H VYAS(9431) for the Petitioner
for the Respondent
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 06/12/2019
ORAL ORDER
The Court was of the prima facie view that the petition as such in the backdrop of the facts when the statutory tribunal viz. Gujarat Public Works Contract Disputes Arbitration Tribunal is in seizin, the present petition would not be maintainable. Learned counsel for the petitioner seeks time to obtain specific instruction as to whether to invite the order or seek permission to withdraw the petition. At his request, matter is kept on 20th December 2019.
(S.R.BRAHMBHATT, J.) AMAR RATHOD...
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