Bombay High Court
Malad Bharat Co-Op.Hsg.Soc.Ltd vs Pankaj Parikh on 12 December, 2018
Author: S.C.Gupte
Bench: S.C.Gupte
Chittewan 1/1 10. ARBP 499-16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.499 OF 2016
Malad Bharat Co-op.
Housing Society Limited ... Petitioner
Versus
Pankaj Parikh ... Respondent
.....
Mr. M.S. Bhandari i/b Mr. Waquar Ahmed for the Petitioner.
Mr. Amogh Singh i/b Mr. Anil Yadav for the Respondent.
.....
CORAM : S.C.GUPTE, J.
DATE : 12 DECEMBER 2018 P. C. : . Learned Counsel for the Respondent informs the court that in a
group of connected matters, the disputes have been referred to arbitration and the interim applications of the parties have been converted into an applications under Section 17 of the Arbitration and Conciliation Act, 1996 and sent to the arbitral forum for adjudication. Even this application, under Section 9, was accordingly treated as an application under Section 17 and sent to the arbitral forum. Learned Counsel submits that the application has since been duly heard by the arbitral forum and some compliance has been ordered. In the premises, the Arbitration Petition is treated as disposed of.
(S.C. GUPTE, J.) ::: Uploaded on - 12/12/2018 ::: Downloaded on - 27/12/2018 05:58:32 :::