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Judgment
A.J.Desai, J
By filing this Speaking to Minutes Note, learned advocate for the petitioner has prayed to correct the order dated 12/12/2019 passed by this Court in Special Civil Application No.19748 of 2019.
Considering the facts and circumstances of the case, the present Speaking to Minutes Note is allowed. First paragraph of the order dated 12/12/2019 now reads as under:
"Learned Senior Advocate Mr.S.N.Shelat assisted by Mr.Vikas Nair appearing for the petitioner on instruction states that the petitioner shall produce a new report before the learned Arbitrator on or before 18.12.2019."
Last paragraph of the order dated 12/12/2019 now reads as under:
"However, it is made clear that it would be open for the parties to take objection under Section 34 of the Arbitration and Conciliation Act,1996 after passing of the award."
Rest of the order shall remain as it is. Office is directed to issue fresh writ accordingly.
With this, the present Speaking to Minutes Note is disposed of. Direct service is permitted.
Learned Senior Advocate Mr. S.N. Shelat assisted by Mr. Vikas Nair appearing for the petitioner on instructions states that the petitioner shall produce a new report before the learned Arbitrator on the next date of hearing.
Learned advocate Mr. B.S. Patel assisted by Mr. Chirag Patel appearing on behalf of the respondent on instructions states that as far as production of document / report is concerned, the same shall not be objected.
In view of the above, present petition is not pressed by the learned Counsel appearing for the petitioner. Hence, present petition is disposed of as not pressed. However, it is made clear that it would be open for the parties to take objection under Section 34 of the Arbitration and Conciliation Act, 1996 on or before 18.12.2019. Present petition is disposed of as not pressed. Notice is discharged.