Gujarat High Court
M/S Themis Medicare Limited vs M/S Roselabs Bioscience Limited on 29 April, 2016
Author: Akil Kureshi
Bench: Akil Kureshi
O/IAAP/5/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
PETN. UNDER ARBITRATION ACT NO. 5 of 2016
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M/S THEMIS MEDICARE LIMITED....Petitioner(s)
Versus
M/S ROSELABS BIOSCIENCE LIMITED....Respondent(s)
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Appearance:
MS DHARMISHTA RAVAL, ADVOCATE for the Petitioner(s) No. 1
DHARMESH D NANAVATY, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 29/04/2016
ORAL ORDER
Both the sides agreed that there is need for appointment of arbitrator. Considering the facts of the case, I request the parties to present declaration of Shri D.K. Trivedi, retired Judge of this Court, in terms of section 12 of the Arbitration and Conciliation (Amendment) Act, 2015 to act as a sole arbitrator to resolve the disputes between the parties by the next date of hearing.
SO to 6.5.2016.
(AKIL KURESHI, J.) raghu Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Apr 30 02:56:14 IST 2016