Mr. Pramod S/O Deshraj Budhraja vs Mr. Milind S/O Dattatraya Mahajan ...
2016 Latest Caselaw 4084 Bom

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                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     NAGPUR BENCH : NAGPUR




                                                                                                                                                                             
                                     MISCELLANEOUS CIVIL APPLICATION NO.582/2016




                                                                                                                                  
    Mr. Pramod s/o Deshraj Budhraja, 
    aged about 67 Yrs., R/o 612, 'Aashray' 




                                                                                                                                 
    New Colony, Nagpur.                                                                                                                                                ..Applicant.

                              ..VS..

    1.          Mr. Milind s/o Dattatraya Mahajan,




                                                                                                       
                aged Major, Occu. Business, 
                R/o Mahajan Wada, Mahajan Market,                   
                Sitabuldi, Nagpur - 440 012. 

    2.          Mrs. Aarti w/o Milind Mahajan,
                aged Major, Occu. Business, 
                                                                   
                R/o Mahajan Wada, Mahajan Market, 
                Sitabuldi, Nagpur - 440 012. 

    3.          Mr. Dattatraya S. Mahajan,
                  

                aged Major, Occu. Business, 
                R/o Mahajan Wada, Mahajan Market, 
               



                Sitabuldi, Nagpur - 440 012. 

    4.          Mr. Ninad Milind Mahajan,
                aged Major, Occu. Business, 
                R/o Mahajan Wada, Mahajan Market, 





                Sitabuldi, Nagpur - 440 012.                                                                                                          .. Non-applicants.
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                Shri V.V. Bhangde, Advocate for the applicant. 
                Shri D.V. Siras, Advocate for Non-applicants 1 to 4.
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                                                                     CORAM :  Z.A.HAQ, J.

DATED : 25.7.2016.

ORAL JUDGMENT

1. Heard Shri V.V. Bhangde, Advocate for the applicant and Shri D.V. Siras,

Advocate for the non-applicant Nos.1 to 4.

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2. Rule. Rule made returnable forthwith.

3. The learned Advocate for the respective parties agree that the dispute

between the parties is required to be resolved by an Arbitrator to be appointed by this

Court.

4. Hence, the following order:

(i) Shri M.N. Gilani, former Judge of this Court is appointed as an Arbitrator

to resolve the dispute between the parties.

(ii) The applicant shall deposit Rs.1,00,000/- (Rs. One Lakh Only) and the

non-applicant Nos.1 to 4 shall deposit Rs.1,00,000/- (Rs. One Lakh Only) with the

Registry of this Court within six weeks towards the security of fees of the learned

Arbitrator.

This amount shall be retained by the Registry till the arbitration

proceedings culminate.

(iii) The applicant shall deposit Rs.10,000/- (Rs. Ten Thousand Only) with the

Registry of this Court within six weeks towards the processing charges.

(iv) Rule is made absolute in the above terms.

(v) In the circumstances, the parties to bear their own costs.

JUDGE

Tambaskar.

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                                            CERTIFICATE




                                                                            

" I certify that this Judgment/Order uploaded is a true and correct copy of original signed Judgment/Order".

Uploaded By : N.V. Tambaskar. Uploaded On : 29.7.2016.

Personal Assistant.