Gujarat High Court
Classic Network Private Limited vs Gujarat Industrial Development Corp. & on 30 September, 2016
Author: Akil Kureshi
Bench: Akil Kureshi
O/IAAP/81/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
PETN. UNDER ARBITRATION ACT NO. 81 of 2016
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CLASSIC NETWORK PRIVATE LIMITED....Petitioner(s)
Versus
GUJARAT INDUSTRIAL DEVELOPMENT CORP. & 1....Respondent(s)
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Appearance:
MR.CHIRAG K SUKHWANI, ADVOCATE for the Petitioner(s) No. 1
MR RUTVIJ M BHATT, ADVOCATE for the Respondent(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 30/09/2016
ORAL ORDER
1. Learned advocate Shri Chirag Sukhvani for the petitioner stated that both sides had agreed that the issue should be referred for arbitration. They also had agreement on the name of the arbitrator. He presented before me a declaration from Shri J.C.Upadhyay, former judge of this Court, dated 29.09.2016.
2. In view of the same, I request Shri J.C.Upadhyay to act as a sole arbitrator to resolve disputes between the petitioner and the respondents. Arbitration petition is disposed of accordingly. Direct service is permitted.
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