Nishant Multistate Co-Op. Credit ... vs M/S Baba Sai Corporation Through ...
2023 Latest Caselaw 1923 Bom

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

                                Arbitration Appeal No.09/2018
                                Arbitration Appeal No.10/2018
                                Arbitration Appeal No.11/2018
     Nishant Multi-state Cooperative Credit Society Ltd, Akola V M/s Baba Sai Corporation,
                                        Anjangaon Surji
                                Arbitration Appeal No.08/2018
           Nishant Multi-state Cooperative Credit Society Ltd, Akola V Yunuskhan

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Office notes, Office Memoranda of
Coram, appearances, Court's orders                   Court's or Judge's Orders
or directions and Registrar's orders.
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                 Mr. A.B. Patil, Adv for appellant.
                 Ms Shilpa Tapadia, Adv for respondent.

                                          CORAM : AVINASH G GHAROTE, J.

DATE : 27-02-2023

The appeal challenges the judgment dated 31-01-17 passed by the learned Principal District Judge in MCA No 252/14, challenging the award dated 26-04-2014 (pg 89), whereby the award has been set aside (pg 44)

2. Mr Patil, learned Counsel for the appellant contends that the award has been set aside on a position, which was never before the arbitrator neither was any material placed.

3. Since, it is contended that the grounds u/s 34 of Arbitration and Conciliation Act, 1996, were permitted to be amended, the learned Counsel for the respondent to place on record the amended grounds

AA 09.18. 2/2 4

and the order permitting such amendment.

4. List the matter on 28-02-2023.

JUDGE

Deshmukh