Chattisgarh High Court
M/S Silver Developers vs M/S Vatsalya Builders And Developers ... on 27 April, 2017
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Arbitration Appeal No.55 of 2016
M/s Silver Developers A Partnership Act Having Its Registered
Office At Station Road, Raipur, Through Its Partners-
1. Shri Bhupendra Shah, S/o Shri Nauttamlal Shah
2. Shri Harish Khanna, S/o Late Shri G.S. Khanna,
3. Shri Parag Shah, S/o Shri Bhupender Shah,
4. Shri Piyush Kumar Shah, S/o Shri Nauttamlal Shah
5. Shri Hitesh Khatuja, S/o Shri Mohan Khatuja
6. Shri C.L. Mahawar, S/o Late Shri B.L. Mahawar
7. Shri Harish Purohit, S/o Late Shri M.M. Purohit, Raipur,
District- Raipur, Chhattisgarh, (Power Of Attorney Holder Of
Petitioner No -1 To 6), Having Its Registered Office At Station
Road, Raipur, Tahsil And District- Raipur, (Chhattisgarh).
8. Smt. Veena Khanna, W/o Harish Khanna, R/o- H- 18, Rajeev
Nagar, Raipur, (Chhattisgarh).
9. Smt. Rajvig, Wd/o Brajlal Vig, R/o- Kelkar Para, Raipur,
(Chhattisgarh).
10. Smt. Radha Khatuja, W/o Mohan Khatuja, R/o- 101-102,
Kuber Apartment, Shankar Nagar, Raipur, (Chhattisgarh).
11. Smt. Varsha Shah, W/o Atul Shah, R/o- 301, Mahavir
Station Road, Lodhipara, Raipur, (Chhattisgarh)
---- Appellants
Versus
M/s Vatsalya Builders and Developers Pvt. Ltd.
A Registered Company, Registered Under The Indian Companies
Act, Through Its Director, Shri Prafulla Puroshottam Gadge, Aged
About 55 Years, Having Registered Office At 2nd Floor, Ganesh
Chambers, Mehadia Square, Dhantoli, Nagpur - 440 012,
Maharashtra
---Respondents
For petitioner : Dr.N.K.Shukla, Senior Advocate with Mr.Raja Sharma, Advocate For Respondent : Mr.N.K.Vyas, Advocate Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 27/04/2017
1. In this case, the Trial Court has directed that interim order will remain in force till the Arbitrator is appointed by this Court under Section 11(6) of the Act of 1996.
2. Today i.e. 27.6.2017 the Arbitrator has been appointed by granting an application under Section 11(6) of the Act of 1996, therefore, this Arbitration Appeal has become infructuous.
3. Accordingly, the Arbitration Appeal is dismissed as having become infructuous.
Sd/-
(Sanjay K. Agrawal) JUDGE B/-