Ivp Ltd vs Deepak Iron Stores
2023 Latest Caselaw 9681 Bom

                                                         43-SJ-13-2022..doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION
                 SUMMONS FOR JUDGMENT NO.13 OF 2022
                                IN
                COMMERCIAL SUMMARY SUIT NO.74 OF 2021

IVP LTD.                                           )...PLAINTIFF
         V/s.
DEEPAK IRON STORES                                 )...DEFENDANT

Mr.Rahul Soman i/by Mr.Atharva Dandekar and Mr.Suyash More,
Advocate for the Plaintiff.
Mr.Trushar Bhavsar a/w. Mr.Ankit Rajput and Mr.Rutvij Bhatt, Advocate
for the Defendant.

                           CORAM       :     ABHAY AHUJA, J.

                           DATE        :     14th SEPTEMBER 2023

P.C. :

1. This matter was briefly argued in the morning session. When this

matter is called out in the afternoon session, learned Counsel for the

parties inform the Court that there was no Mediator appointed in the

matter to resolve the dispute and if the Court can suggest a Mediator,

the learned Counsel have instructions to submit to such mediation.

2. Mr.Nikhil Sakhardande, learned Senior Counsel, is present in the

Court and upon a request from the Court to act as a Mediator, the

learned Senior Counsel agrees to act as such.

avk 1/2 43-SJ-13-2022..doc

3. Mr.Nikhil Sakhardande, learned Senior Counsel, is appointed as a

Mediator in this matter. The address and contact number of the

learned Mediator are as under :

Name : Mr.Nikhil Sakhardande, Senior Advocate Address : 1101, Ramnimi Fort, 11th Floor, Cawasji Patel Road, Near Sukhia Street, Next to Mahesh Lunch Home, Fort, Mumbai - 400 001.

Mob.No.: 98200 61601

4. Let the parties furnish papers and proceedings to the learned

Mediator within a period of one week. Let the learned Mediator fix

meetings as per mutual convenience and as per his schedule of fees.

The parties to co-operate with the learned Mediator and share his fees

and expenses equally.

5. Learned Mediator is requested to present his report within a

period of six weeks.

6. List on 26th October 2023.

                                                                    (ABHAY AHUJA, J.)




                               avk                                                              2/2
Signed by: Mrs.Arti V. Khatate

Designation: PS To Honourable Judge Date: 15/09/2023 10:47:32