Pyramid Realtors, A Partnership ... vs Divya Builders, A Partnership ...
2023 Latest Caselaw 904 Bom

                                                                                             (1)                                                  957mca103.23

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

                                     MISC. CIVIL APPLICATION NO. 103 OF 2023
                                    Pyramid Realtors __ Vs. ___Divya Builders and ors
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. M.R.Joharapurkar, Advocate for applicant


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     27/01/2023

                                                                            Since            the         appointment                       of        the          named

arbitrator Mr. Sitaraman Iyer has been held to be invalid in view of Section 12(5) of the Seventh Schedule of the Arbitration and Conciliation Act by the judgment dated 11.3.2022 passed by the learned District Judge-1, Nagpur in RCA No.177/2019 (page2 84) by setting aside the order dated 28.9.2018 passed by the Trial Court in an application under Section 8 of A&C Act, it is contended that there is a need now for appointment of an independent arbitrator.

Issue notice for final disposal returnable on 6.2.2023.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:30.01.2023 14:28