M/S Micky Metals Limited vs M/S Jindal Infra Alloy Private ...
2022 Latest Caselaw 3770 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Arbitration Application No. 44/2021

M/s Micky Metals Limited, A Company Existing Under The
Companies Act, 2013 Having Its Registered Office At 48D,
Muktaram Babu Street, Kolkata- 700 007 Through Its Director
Mr. Saket Agarwal
                                                                  ----Petitioner
                                   Versus
M/s Jindal Infra Alloy Private Limited, A Company Existing Under
The Companies Act, 2013 Having Its Registered Office At S-144,
Sukham Tower, First Floor, Bhagat Singh Colony, Bhiwadi, Alwar,
Rajasthan-301019       Through          Its     Ceo/directors/      Authorized
Signatory
                                                                ----Respondent

For Petitioner(s) : Mr. Ankit Jaiswal For Respondent(s) : Mr. Shiven Gupta through VC

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

12/05/2022

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 a dispute arose between the parties. A

notice to the non-applicant for appointment of an Arbitrator was

given on 17.03.2021. Reply to the notice was given by the non-

applicant on 23.04.2021, wherein it was admitted that the dispute

can be referred to an arbitrator. However, the name suggested by

the applicant was not agreed to by the non-applicant.

(2 of 2) [ARBAP-44/2021]

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

the appointment of an arbitrator.

4. I have considered the contentions.

5. There being an arbitration clause and the fact that the non-

applicant has also in his reply to the notice agreed to appointment

of an arbitrator, I deem it proper to allow the Arbitration

Application.

6. This Court appoints Mr. Justice K.S. Chaudhary (Retd. High

Court Judge) B-231, Meera Path, Vaishali Nagar, Jaipur 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. Justice K.S. Chaudhary

(Retd. High Court Judge) and obtain his formal consent.

(PANKAJ BHANDARI),J

ARTI SHARMA /8

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