M/S G.N. Buildev Pvt. Ltd vs M/S Jai Club
2022 Latest Caselaw 5880 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Arbitration Application No. 19/2020

M/s G.n. Buildev Pvt. Ltd., Having Its Registered Office At 127,
Gn House, Keshav Vihar, Mansarovar Link Road, Jaipur Through
Its Authorized Signatory Shri Raj Kumar Nayyar
                                                                       ----Petitioner
                                     Versus
M/s Jai Club, Mahaveer Marg, C-Scheme, Jaipur
                                                                     ----Respondent

For Petitioner(s) : Mr. Dileep Shivpuri Ms. Surabhi Singh Bhaduria For Respondent(s) : Mr. A.K. Sharma, Sr. Adv. with Mr. Rachit Sharma

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/08/2022

1. The matter comes up on a letter dated 03.08.2022 received

from the Arbitrator appointed by this Court. Arbitrator has

conveyed his inability to act as an arbitrator.

2. Counsel for the parties have agreed to the appointment of

Architect Mr. Prathu Gupta 407, 4th Floor, JTM Mall, Near Jagatpura

Fly Over, Model Town, Malviya Nagar, Jaipur as an Arbitrator in

place of Architect Prabhat Gupta.

3. This Court appoints Architect Mr. Prathu Gupta 407, 4th Floor,

JTM Mall, Near Jagatpura Fly Over, Model Town, Malviya Nagar,

Jaipur as an Arbitrator to decide the dispute.

4. 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

(2 of 2) [ARBAP-19/2020]

impartiality, and the ability to devote sufficient time to complete

the arbitration within the prescribed period.

5. 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.

6. Registry is directed to intimate Architect Mr. Prathu Gupta

and obtain his formal consent.

7. The letter received from the arbitrator is accordingly,

disposed.

(PANKAJ BHANDARI),J

ARTI SHARMA /6

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