Career Point Limited vs M/S S.B. Kids Academy ...
2022 Latest Caselaw 3400 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Arbitration Application No. 43/2021

Career Point Limited, Through Its Authorised Representative Mr.
Tarun Kumar Jain S/o Late Sh. Durga Prasad Jain, Having
Registered Office At Cp Tower-1, Road, No. 1, Kota, Rajasthan.
                                                                          ----Petitioner
                                       Versus
M/s S.b. Kids Academy Proprietorship Firm, Of Mrs. Pankaja
Sancheti, W/o Shri Vimalkumar Sancheti R/o Nimwadi Chowk,
Malkapur-443101, Tq Malkapur, District Buldana (Maharashtra)
                                                                      ----Respondent

For Petitioner(s) : Mr. Abhishek Bhardwaj For Respondent(s) : Mr. Aditya Sharma with Mr. Abhishek Bhardwaj

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/04/2022

1. This Arbitration Application has been filed under Section 11

of the Arbitration and Conciliation Act, 1996 for appointment of

sole arbitrator.

2. It is contended by counsel for the applicant that there was

arbitration clause and the arbitration clause itself mentions names

of retired District Judges and retired Judges of Rajasthan High

Court. It is prayed by the counsel that Mr. Gajendra Kumar Gaur

(Retd.) District Judge be appointed as an arbitrator.

3. Counsel for the non-applicant/respondent has no objection to

the appointment of an arbitrator. His only concern is that he may

be permitted to virtually appear before the arbitrator as

respondent is residing at a remote area in Maharashtra.

(2 of 2) [ARBAP-43/2021]

4. I have considered the contentions.

5. Since there is no dispute with regard to appointment of an

arbitrator, however, taking note of the fact that the respondent is

residing at a remote area in Maharashtra, his prayer for permitting

him to appear virtually before the arbitrator, can be considered by

the arbitrator, if such request is made before the arbitrator. Hence,

I deem it proper to allow the Arbitration Application.

6. This Court appoints Mr. Gajendra Kumar Gaur (Retd.) District

Judge as an Arbitrator to decide the dispute.

7. Accordingly, Arbitration Application stands allowed. The

Arbitrator shall be entitled to lay down fees as provided under

Manual of Procedure for Alternative Disputes Resolution, 2009 as

amended from time to time.

8. Registry is directed to intimate Mr. Gajendra Kumar Gaur

(Retd.) District Judge and obtain his formal consent.

(PANKAJ BHANDARI),J

ARTI SHARMA /15

Powered by TCPDF (www.tcpdf.org)