Bombay High Court
Chandrakala Kishor Ahire @ Chandrakala ... vs Sushma @ Preeti Mahendra Vasant ... on 12 December, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
(30-31)36214-36215.doc
rajshree
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION (L) NO.36214 OF 2022
ALONGWITH
ARBITRATION APPLICATION (L) NO.36215 OF 2022
Chandrakala Kishor Ahire @ ] .. Petitioners/
Chandrakala Vasant Adangale & Anr. ] .. Applicants
vs.
Sushma @ Preeti wd/o Mahendra Yasant ]
Adangale & Ors. ] .. Respondents
Mr.Sanjeev Sawant a/w Malhar Bageswar for the Petitioners/ Applicants.
CORAM : BHARATI DANGRE, J DATE : 12th DECEMBER, 2022.
P.C. 1] Despite private service being effected upon the Respondents, none appeared on their behalf. Affidavit of service indicate notice being served upon the Respondents, but in their absence, it is necessary to issue notice through Court.
2] Hence, issue notice to Respondents making it returnable on 09.01.2023.
3] The Petition as well as Application, filed under Section 9 and 11 of the Arbitration and Conciliation Act is based upon the Deed of Settlement that is executed between the parties.
1/2 ::: Uploaded on - 13/12/2022 ::: Downloaded on - 13/12/2022 18:23:58 :::(30-31)36214-36215.doc 4] The learned counsel for the Petitioners/Applicants makes a specific statement that he is also ready and willing to be referred to a Mediator, who can resolve the disputes between the parties amicably.
List on 09.01.2023.
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