Bombay High Court
Govind Omprakash Darak vs Subhash Lalchand Darak And Another on 28 August, 2018
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
1 902-arba-9-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
ARBITRATION APPLICATION NO. 9 OF 2018
GOVIND OMPRAKASH DARAK
VERSUS
SUBHASH LALCHAND DARAK AND ANOTHER
...
Advocate for the Applicant : Shri L. B. Palod
...
CORAM : RAVINDRA V. GHUGE, J.
DATED : 28th AUGUST, 2018.
...
PER COURT :
1. The applicant submits that though the other side has recommended three names vide the communication dated 29/06/2018, out of which one can be appointed as an arbitrator, the applicant does not agree to either of the three names. It is conceded that the applicant has not suggested any name or a choice amongst a few names, to the other side.
2. As such, I do not find any reason to entertain this application and the same is disposed off as the applicant can suggest few names to the other side for appointment of an arbitrator.
(RAVINDRA V. GHUGE, J.) shp/-
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