29 May 2017
Supreme Court
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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