Gujarat High Court
Pallav Vimalbhai Shah & vs Kalpesh Sumatibhai Shah & 4 on 7 April, 2017
Author: Akil Kureshi
Bench: Akil Kureshi
O/IAAP/15/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
PETN. UNDER ARBITRATION ACT NO. 15 of 2017
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PALLAV VIMALBHAI SHAH & 1....Petitioner(s)
Versus
KALPESH SUMATIBHAI SHAH & 4....Respondent(s)
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Appearance:
MR NV GANDHI, ADVOCATE for the Petitioner(s) No. 1 - 2
MR KUNJAL D PANDYA, ADVOCATE for the Respondent(s) No. 1 - 5
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 07/04/2017
ORAL ORDER
Learned advocate Mr. Shukla produces on record, the partnership agreement containing arbitration clause and exchange of notices between the parties while appointing respective arbitrators. These documents are taken on record.
Heard. Reserved for judgement.
(AKIL KURESHI, J.) Jyoti Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Aug 12 00:18:16 IST 2017