Kare Partners Group India Pvt Ltd vs St. Joseph Hospital
2024 Latest Caselaw 17682 P&H

Punjab-Haryana High Court

Kare Partners Group India Pvt Ltd vs St. Joseph Hospital on 23 September, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                        ARB-92-2022 (O&M)                             -1-

                                      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                                                     CHANDIGARH
                        (234)
                                                                                   ARB-92-2022 (O&M)
                                                                            Date of decision:- 23.09.2024
                        M/s Kare Partners Group India Private Limited                    ... Petitioner
                                                                 Versus
                        St. Joseph's Hospital Society                                   ... Respondent


                        CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL


                        Present:- Mr. Vivek Aggarwal, Advocate and
                                  Mr. Vinod Kumar, Advocate, counsel for the petitioner.

                               Mr. Arav Gupta, Advocate, counsel for the respondent.
                                        ****
                        SUVIR SEHGAL, J. (ORAL)

CM-2377-CII-2022

1. Exemption, as prayed for, is granted.

2. Application is allowed.

Main case

1. By way of instant petition filed under Sections 11 (5) and 11 (6)

of the Arbitration and Conciliation Act, 1996 (for short "the Act"),

petitioner has approached this Court for appointment of a sole Arbitrator.

2. Counsel for the petitioner submits that an agreement dated

02.07.2016, which was followed by Amendment-cum-Addendum

Agreement dated 20.06.2019, collectively appended as Annexure P-2, were

entered into between the parties, whereunder the petitioner was to set up,

manage and operate a Cardiac Centre at St. Joseph's Hospital, Ghaziabad

and provide services in relation thereto. Counsel submits that in breach of

the conditions of the agreement, by a legal notice dated 01.04.2021,

Annexure P-6, respondent terminated the agreement, which was challenged

authenticity of this order/judgment

authenticity of this order/judgment

authenticity of this order/judgment