Devidas Vishwanath Raut vs Ms Shriram City Union Finance Limited ...
2024 Latest Caselaw 23995 Bom

Bombay High Court

Devidas Vishwanath Raut vs Ms Shriram City Union Finance Limited ... on 14 August, 2024

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                   914 WRIT PETITION NO. 8408 OF 2024

                        DEVIDAS VISHWANATH RAUT
                                   VERSUS
     MS SHRIRAM CITY UNION FINANCE LIMITED THROUGH ITS GPA SMITA
                       SUNIL SHIRKAR AND OTHERS
                                      ...
             Advocate for the Petitioner : Mr. Dodya Shrigopal G.
                                      ...

                     CORAM        : ARUN R. PEDNEKER, J.

                     Dated        : August 14, 2024

PER COURT :-

1. The learned counsel for the petitioner seeks time by submitting that

he will produce the judgment to the effect that this Court has power under

Article 227 of the Constitution of India to set aside the exparte awarded

passed by the Arbitration Tribunal as there is no provision to file appeal

under section 34 of the Arbitration and Conciliation Act.

2. On his request, stand over to 21.8.2024.

( ARUN R. PEDNEKER, J. )

ssc/