KUTUBUDDIN AGARBATTIWALA Vs AMINA BAI & ORS
Bench: HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFUL, HON'BLE MR. JUSTICE S.A. BOBDE
Case number: SLP(C) No.-005386-005386 / 2014
Diary number: 4500 / 2014
Advocates: RAUF RAHIM Vs
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ITEM NO.5 COURT NO.4 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A.No.1&2 of 2017 IN Petition(s) for Special Leave to Appeal (C) No.5386/2014 (Against the impugned final judgment & order dated 30.10.013 of the High Court of Judicature for Madhya Pradesh, Bench at Indore in Civil Writ Petition No.8537/2013)
KUTUBUDDIN AGARBATTIWALA & ORS. Petitioner(s) VERSUS AMINA BAI & ORS. Respondent(s) (For directions and exemption from filing O.T.)
Date : 29/05/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE DEEPAK GUPTA
[VACATION BENCH] For Petitioner(s) Mr.Zoheb Hossain, Adv.
For Respondent(s)
Mr.Shivam Sharma, Adv. Mr.Mohan Pandey, Adv.
UPON hearing the counsel the Court made the following O R D E R
Learned counsel for the respondents states that the respondents are ready to return the cost/fees which was paid by the petitioner to the arbitrator appointed by this Court. He further submits that the respondents have no objection if the new arbitrator, to be appointed by this Court, continues in the proceedings from the stage
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where the earlier arbitrator was. On this, learned counsel for the petitioner does not have any objection if some other arbitrator is appointed by this Court. With the consent of the parties, Hon'ble Mr. Justice D.M.Dharmadhikari, a former Judge of this court is appointed as arbitrator. The petitioner shall also be paid the cost of Rs.50,000/- (fifty thousand) by the respondent.
With the above direction, I.A.No.1 of 2017 stands disposed of.
Pending applications, if any, also stand disposed of accordingly.
(Ashok Raj Singh) (Mala Kumari Sharma) Court Master Court Master