Shree Cement Ltd vs Jigar Chunilal Shah
2024 Latest Caselaw 2475 Bom

Bombay High Court

Shree Cement Ltd vs Jigar Chunilal Shah on 25 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                              25-SJ-43-2022.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                  SUMMONS FOR JUDGMENT NO.43 OF 2022
                                 IN
                 COMMERCIAL SUMMARY SUIT NO.32 OF 2022

 SHREE CEMENT LIMITED                                 )...PLAINTIFF
          V/s.
 JIGAR CHUNILAL SHAH                                  )...DEFENDANT

 Mr.Pravin Kadam, Advocate for the Plaintiff.
 Mr.K.Akhtar a/w. Mr.Rajiv Jadhav i/by Shivaji Nirmale, Advocate for
 the Defendant.

                               CORAM   :     ABHAY AHUJA, J.

                               DATE    :     25th JANUARY 2024

 P.C. :

1. When the matter is called out, Mr.Akhtar, learned Advocate,

appears for the Defendant and seeks some time to file an application

under Section 8 of the Arbitration and Conciliation Act, 1996

submitting that the contract between the parties contains an arbitration

clause.

2. Mr.Kadam, learned Advocate for the Plaintiff, submits that the

matter finds place in the list of matters to be transferred to the Bombay

City Civil Court, the valuation of the Suit being below Rs.10 crores.

25-SJ-43-2022.doc

3. Be that as it may, Registry to act in accordance with the

Notification.

4. Liberty to the Advocate for the Defendant to take out an

appropriate Application.

(ABHAY AHUJA, J.)