Satish Bansal vs Herbs Nutri Products Pvt. Ltd
2022 Latest Caselaw 11950 Bom

                                  1/1                       36 ARBAP-66-22.doc

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                 ARBITRATION APPLICATION NO.66 OF 2022


Satish Bansal                                  ..     Applicant
                       Versus
Herbs Nutri Products Pvt. Ltd.                 ..     Respondent


                             ...
Mr.Sheelang Shah i/b Ashwin Poojari for the Applicant.
Mr.Sumanth            Anchan     with    Mr.Amod     Eklaspur          for    the
Respondent.
                                        ...

                          CORAM: BHARATI DANGRE, J.

DATED : 21st NOVEMBER, 2022

P.C:-

1. Learned counsel for the respondent raises a preliminary objection about the maintainability of the application under Section 11, since the dispute between the parties is arising out of the Leave and License Agreement dated 31/10/2018 and the submission is, there is remedy available to approach the Small Causes Court for redressal of the grievances. He also submits that he would like to place on record certain judgments of this Court.

2. At his request, list the application on 30/11/2022 under the caption, 'For Final Hearing'.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar