Bombay High Court
Parashar Hamal Kamgar Sahakari Sanstha ... vs The State Of Maharashtra And Others on 25 November, 2020
Bench: S. V. Gangapurwala, R. G. Avachat
1 wp 7470.20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 7470 OF 2020
Parashar Hamal Kamgar Sahkari
Sanstha Registered Cooperative
Society, through Secretary .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Shri Sanket S. Kulkarni, Advocate for the Petitioner.
Shri K. N. Lokhande, A.G.P. for Respondent Nos. 1 to 3.
CORAM : S. V. GANGAPURWALA AND
R. G. AVACHAT, JJ.
DATE : 25TH NOVEMBER, 2020.
FINAL ORDER :
. It appears that, clause 20 of the agreement relied by the petitioner provides for arbitration.
2. In that case the petitioner can seek arbitration and also can apply for interim measures under Section 9 of the Arbitration and Conciliation Act, 1996.
3. The contract of the petitioner would come to an end on 30.11.2020 as per the impugned communicatioin. The respondents shall not take further precepitative steps till 03 rd December, 2020.
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4. In the light of the above, the writ petition is disposed of. No costs.
[R. G. AVACHAT, J.] [S. V. GANGAPURWALA, J.] bsb/Nov. 20 ::: Uploaded on - 26/11/2020 ::: Downloaded on - 27/11/2020 02:51:25 :::