Heman S/O Bhagwandas Dodani vs Mr. Jawahar Navneet Kothari And ...
2021 Latest Caselaw 3285 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.

                           WRIT PETITION NO.1006 OF 2021
                            Heman s/o Bhagwandas Dodani
                                        Vs.
                          Jawahar Navneet Kothari and others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions              Court's or Judge's orders.
and Registrar's Orders.
                  Shri M.P. Khajanchi, Advocate for petitioner.
                  Shri P.N. Kothari, Advocate for respondent nos.1 to 4.


                                 CORAM : V.M. DESHPANDE, J.

DATE : 22nd FEBRUARY, 2021.

Heard Shri M.P. Khajanchi, learned counsel for the petitioner and Shri P.N. Kothari, learned counsel for the respondent nos.1 to 4.

(2) The petitioner has filed a suit for dissolution and accounts of partnership. This writ petition arises out of the judgment and order passed by the learned District Judge dismissing the Miscellaneous Civil Appeal filed on behalf of the petitioner, rejecting the prayer of appointment of a receiver. Both the learned counsel submit that the matter be referred for mediation.

                  (3)            The prayer is accepted.


                  (4)            Both the learned counsel suggested the name of

Shri J.J. Chandurkar, whose name is on panel of Mediators, for appointment as a Mediator in the matter.

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         (5)            Hence, Shri J.J. Chandurkar is appointed as a
         Mediator.


         (6)            The Registrar (Judicial) is directed to inform Shri

J.J. Chandurkar about his appointment as Mediator.

(7) The petitioner as well as respondents shall appear before the learned Mediator on 15.03.2021 at 02:00 p.m. at Mediation Centre of this Court.

(8) Learned Mediator is requested to place on record the report after four weeks from 15.03.2021.

(9) Put up this matter after six weeks.

JUDGE Wagh