Smt. Renu Pahwa vs M/S. Harvest Hotels And Serviced ...
2023 Latest Caselaw 3624 Kant

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                                                     NC: 2023:KHC:21553
                                                        MFA No. 4120 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 22ND DAY OF JUNE, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 4120 OF 2023 (AA)

                   BETWEEN:

                   1.    SMT. RENU PAHWA
                         WIFE OF SHRI. SUSHIL PAHWA,
                         RESIDING AT NO.A-71,
                         LOK VIHAR, 3RD FLOOR,
                         PITAMPURA, NORTH WEST DELHI,
                         NEW DELHI-110 034.

                   2.    SH. SUBHASH PAHWA
                         SON OF SH. S.L.PAHWA,
                         RESIDING AT NO.174,
                         UPPER GROUND FLOOR,
                         KOHAT ENCLAVE, PITAMPURA,
                         NEW DELHI-110 034.
                                                              ...APPELLANTS
Digitally signed
by SHARANYA T                  (BY SRI RAVINDRANATH K., ADVOCATE)
Location: HIGH     AND:
COURT OF
KARNATAKA
                   1.    M/S. HARVEST HOTELS AND SERVICED
                         APARTMENTS PRIVATE LIMITED
                         THROUGH THE INTERIM RESOLUTIONS
                         PROFESSION (IRP),
                         SH. SHAILENDRA AJMERA
                         [ERNST AND AMP; YOUNG. LLP,
                         3RD FLOOR, WORLD MARK-I, AEROCITY,
                         NEW DELHI-110 037.
                                                              ...RESPONDENT

                        THIS MFA IS FILED UNDER SECTION 37(1)(b) OF THE
                   ARBITRATION AND CONCILIATION ACT, 1996 AND SECTION 13
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                                       NC: 2023:KHC:21553
                                          MFA No. 4120 of 2023




OF THE COMMERCIAL COURTS, COMMERCIAL DIVISION AND
COMMERCIAL APPELLATE DIVISION OF THE HIGH COURTS ACT
2015 AGAINST THE ORDER DATED 16.01.2023 PASSED IN
COM.AA.NO.373/2022 ON THE FILE OF THE LXXXVI
ADDITIONAL CITY CIVIL JUDGE, BENGALURU, DISMISSING
THE PETITION FILED UNDER SECTION 9 OF THE ARBITRATION
AND CONCILIATION ACT, 1996.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

Learned counsel appellants has filed a memo seeking

permission of this Court to convert this appeal as Commercial

Appeal.

In view of the memo, learned counsel for the appellants

is permitted to convert this appeal as Commercial Appeal.

For statistical purpose, the appeal stands disposed of.

Sd/-

JUDGE

ST