Bombay High Court
Enviroscientific Dredging And Water ... vs Dighi Port Limited Cin ... on 23 November, 2022
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 8 IPAL-30076-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN PERSON APPLICATION (L) NO.30076 OF 2022
IN
ARBITRATION PETITION (L) NO.30072 OF 2022
Gautam Shripad Dongre .. Applicant
In the Matter Between :-
EnviroScientifc Dredging & Water .. Petitioner
Projects Private Limited
Versus
Dighi Port Limited & Anr. .. Respondents
...
Mr.Gautam Shripad Dongre (In Person) for the Petitioner.
Mr.Nirav Shah with Mr.Kiran Gandhi i/b Little & Co. for the
Respondent No.1.
...
CORAM: BHARATI DANGRE, J.
DATED : 23rd NOVEMBER, 2022 P.C:-
1. The petition is fled under Section 37(2) of the Arbitration and Conciliation Act, 1996 and Mr.Gautam Shripad Dongre, the authorised representative of the petitioner frm, has sought permission to argue the matter in person.
2. In view of the provisions of Chapter IV-A(ii) of Bombay High Court Appellate Side Rules, he was called for interaction and the Committee expressed it's view that the applicant will be able to put forth his case appropriately before the Court. In M.M.Salgaonkar ::: Uploaded on - 25/11/2022 ::: Downloaded on - 25/11/2022 12:40:39 ::: 2/2 8 IPAL-30076-22.doc the wake of the said opinion, being expressed by the Committee and since I am in conformity with the said view, I deem it appropriate to allow Mr.Gautam Shripad Dongre to argue the petition in-person, in the capacity as representative of the petitioner.
3. At his request, list the petition on 01/12/2022.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 25/11/2022 ::: Downloaded on - 25/11/2022 12:40:39 :::