Rameshkumar Nathmal Chordiya vs Dilipkumar Nathmal Chordiya
2023 Latest Caselaw 3289 Bom

                                                              1                                 963-aa-16-23.odt


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

                            ARBITRATION APPEAL NO.16/2023

   Rameshkumar s/o Nathumal Chordiya Vs. Dilipkumar s/o Nathumal
                       Chordiya & another

Office Notes, Office Memoranda                         Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. Rohit Joshi, Advocate for appellant
                                  Mr. N.G. Moharir, Advocate for Respondent No.2

                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 31st MARCH, 2023

Heard.

2. The appeal challenges the dismissal of the application under Section 9 of the Arbitration and Conciliation Act filed by the appellant for appointment of Receiver by judgment dated 03/11/2022, issue notice to the respondents, returnable on 17th April, 2023.

3. Mr. Moharir, learned counsel waives notice for respondent No.2.

4. Service by all modes permissible in law is permitted.

JUDGE MP Deshpande