Citation : 2023 Latest Caselaw 2473 Bom
Judgement Date : 14 March, 2023
1 AA14-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
ARBITRATION APPEAL NO. 14/2023
(SARANG PRAKASH UPAGANLAWAR & OTHERS VERSUS GOVERNMENT OF INDIA & OTHERS)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri M.G. Bhangde, Senior Advocate with Shri Nishant Gurnani, counsel for the
appellants.
CORAM : A. S. CHANDURKAR AND M.W. CHANDWANI, JJ.
DATE : MARCH 14, 2023.
In this appeal, the challenge is raised to the common judgment passed in the proceedings under Section 34 of the Arbitration and Conciliation Act, 1996. By that judgment dated 21.11.2022, the award passed by the Arbitrator on 21.06.2019 has been set aside and the proceedings preferred by the respondents herein have been allowed.
Since arguable questions are raised in this appeal challenging the aforesaid adjudication, ADMIT.
Learned Deputy Solicitor General of India Shri N.S. Deshpande waives notice of hearing for the respondent no.1.
Learned counsel Shri A.A. Kathane waives notice of hearing for the respondent no.2.
Learned Assistant Government Pleader Shri A.A. Madiwale waives notice of hearing for the respondent nos.3 and 4.
The record of the proceedings that were decided by the respondent no.4-Additional Commissioner as well as the record of the proceedings under Section 34 of the said Act be called for perusal within a period of four weeks from today.
Stand over four weeks alongwith Arbitration Appeal No. 15 of 2023.
(M.W. CHANDWANI, J.) (A. S. CHANDURKAR, J.)
Signed By: Digitally signed
APTE byROHIT DATTATRAYA
APTE
Signing Date:15.03.2023 12:10
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