Aimdek Technologies Private ... vs Ravi Koradiya
2021 Latest Caselaw 2321 Guj

            C/IAAP/8/2019                              ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/PETN. UNDER ARBITRATION ACT NO. 8 of 2019

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      AIMDEK TECHNOLOGIES PRIVATE LIMITED THROU ABHED K
                        DEKAVADIYA
                           Versus
                       RAVI KORADIYA
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Appearance:
NANAVATI ASSOCIATES(1375) for the Petitioner(s) No. 1
MR AFTABHUSEN ANSARI(5320) for the Respondent(s) No. 1
MR RONAK R SIRSIKAR(10511) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

                            Date : 12/02/2021

                             ORAL ORDER

Learned Advocate Mr. Aftabhusen Ansari appearing for the respondent no.1 after arguing at length seeks time to furnish the judgments on the issue as to whether this Court in exercise of powers under section 11 of the Arbitration Act can decide about the validity of the agreement between the parties containing the arbitration clause.

Put up on 19.02.2021 as prayed for.

(BELA M. TRIVEDI, J) MEHUL B. TUVAR