GAUTAM LANDSCAPES PRIVATE LIMITED Vs. SHAILESH S.SHAH

JUDGEMENT

(1.) By an order dated 6th September 2018 passed by the learned Single Judge in Arbitration Petition No.466 of 2017 (Gautam Landscapes Pvt. Ltd. Vs. Shailesh S. Shah and anr.), and Arbitration Application No.246 of 2016 (Gautam Landscapes Pvt. Ltd. Vs. Shailesh S. Shah), the learned Single Judge observed in para 25.3 as under :-

(2.) By an order dated 25th October, 2018, this Bench has framed following question of law which would arise for consideration:-

(3.) In the proceedings of Arbitration Application No. 300 of 2018 in the case of Vijay Sharma vs. Vivek Makhija & anr., the learned Single Judge of this court for reasons as set out in an order dated 20th December 2018 referred the following question of law for consideration of the Larger Bench and the Registry was directed to place the papers and the proceedings before the Chief Justice: