Abhay Kumar Ghosh, S/O Late Shri ... vs Triveni Kripa Build Homes (P) Ltd
2022 Latest Caselaw 5518 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Arbitration Application No. 89/2020

1.      Abhay Kumar Ghosh, S/o Late Shri Amiya Kumar Ghosh,
        Aged About 52 Years, R/o C-29, New Light Colony, Tonk
        Road, Jaipur -302017
2.      Meeka Mukherjee, W/o Shri Abhay Kumar Ghosh, Aged
        About 45 Years, R/o C-29, New Light Colony, Tonk Road,
        Jaipur 302017
                                                                   ----Petitioners
                                     Versus
Triveni Kripa Build Homes (P) Ltd., 5Th Floor, Plot No. C 212-
213, The Solitaire, Gautam Marg, Hanuman Nagar, Vaishali,
Jaipur, Rajasthan 302021 Through Director Yogesh Dhanuka,
                                                                  ----Respondent

For Petitioner(s) : Mr. Dileep Sinvpuri Ms. Surabhi Singh Bhadhoria For Respondent(s) : Mr. Sandesh Khandelwal Mr. Neeraj Sharma

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/08/2022

1. This Arbitration Application has been filed under Section 11

(5) of the Arbitration and Conciliation Act, 1996 for appointment

of sole arbitrator.

2. Reply has been filed to the application.

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

the appointment of sole arbitrator by the Court.

4. I have considered the contentions.

5. Since non-applicant has no objection to appointment of an

arbitrator, I deem it proper to allow the Arbitration Application.

6. Accordingly, Arbitration Application stands allowed.

(2 of 2) [ARBAP-89/2020]

7. This Court appoints Mr. Bhagwan Das (Retd. District Judge)

Flat No.110A/18, Vyas Apartment Above Post Office, Sector 11,

Kumbha Marg, Pratap Nagar, Sanganer, Jaipur, as an Arbitrator to

decide the dispute.

8. The appointment of the sole arbitrator is subject to the

declarations being made under Section 12 of the Arbitration &

Conciliation Act, 1996 with respect to independence and

impartiality, and the ability to devote sufficient time to complete

the arbitration within the prescribed period.

9. 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.

10. Registry is directed to intimate Mr. Bhagwan Das (Retd.

District Judge) and obtain his formal consent.

(PANKAJ BHANDARI),J

ARTI SHARMA /6

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