Bombay High Court
Parle Agro Pvt. Ltd vs Ben And Gaws Pvt. Ltd on 10 January, 2020
Author: G. S. Patel
Bench: G.S. Patel
917-CARAP-377-19.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM ARBITRATION APPLICATION NO. 377 OF 2019
Parle Agro Pvt Ltd ...Applicant
Versus
Ben & Gaws Pvt Ltd ...Respondent
Mr Arnav Mohanty, with Mr Taha Mirza i/b Khaitan & Co., for the
Applicant.
Ms Monika Tanna, i/b Singhania Legal Services, for the Respondent.
CORAM: G.S. PATEL, J.
DATED: 10th January 2020 PC:-
1. Mr Gaurav Joshi, appointed as a Sole Arbitrator by order of 19th November 2019 is unable to accept the appointment. In his place and stead I request Mr Phiroze Palkhiwala, learned Advocate of this Court, to take up the assignment.
2. The rest of the order remains unchanged. The time for completion of the arbitration will commence from the date when Mr Palkhivala enters upon the reference. In the order of 19th November 2019, the references to Mr Joshi will be read as references to Mr Palkhivala.
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