Bombay High Court
Dutta Vihar Condominium Apartment vs Vardhman Developers Ltd on 13 January, 2022
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 11-carbp 2-22
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION NO.2 OF 2022
Dutta Vihar Condominium Apartment ..Petitioner
Vs.
Vardhman Developers Limited ..Respondent
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Mr.n Rajiv Narula with Mehek Chawdhary and Mr. Tarang Jahgtiani i/b.
Jhangiani Narula & Associates for Petitioner.
Mr. Chetan Kapadia with Ms. Kausar Banatwala i/b. Mr. Tushar Goradia
for Respondent.
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CORAM : G.S. KULKARNI, J.
DATE : JANUARY 13, 2022.
P.C.:
1. List this petition along with a petition filed under Section 14 read with Section 15 of the Arbitration and Conciliation Act, 1996 i.e. Commercial Arbitration Petition No.695 of 2021 whereby a prayer is made to appoint a substitute arbitrator as the learned arbitrator earlier appointed has passed away on 28 January, 2020.
2. Stand over to 17 January, 2022.
3. In the meantime, Mr. Kapadia, learned counsel for the respondent would take instructions from his client and place on record a short reply affidavit.
[G.S. KULKARNI, J.]