M/S Prem And Company (A Registered ... vs M/S Sharda Infrastructure ...
2022 Latest Caselaw 3796 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Arbitration Application No. 131/2021

M/s Prem And Company (A Registered Partnership Firm), R-14,
Yudhishthir        Marg,    C-Scheme           Jaipur       Through     Authorized
Representative Mr. Deepak Sharma,
                                                                      ----Petitioner
                                      Versus
M/s Sharda Infrastructure Developers, Office At 60/f-3, Mohan
Apartments Prem Nagar-First, Gujar Ki Thadi, Jaipur - 302019
Through Sole Proprietor Mr Nitesh Sharma, Son Of Shri Inderjit
Sharma
                                                                   ----Respondent

For Petitioner(s) : Mr. Rituraj Soni for Mr. Mohd Adil For Respondent(s) : Mr. Saransh Saini

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

the appointment of an arbitrator.

3. I have considered the contentions.

4. This Court appoints Mr. Justice N.K. Jain, (Retd. Chief Justice

of Madras High Court) R-3, Tilak Marg, Jaipur as an Arbitrator to

decide the dispute.

5. Accordingly, Arbitration Application stands allowed. The

Arbitrator shall be entitled to lay down fees as provided under

(2 of 2) [ARBAP-131/2021]

Manual of Procedure for Alternative Disputes Resolution, 2009 as

amended from time to time.

6. Registry is directed to intimate Mr. Justice N.K. Jain, (Retd.

Chief Justice of Madras High Court) and obtain his formal consent.

(PANKAJ BHANDARI),J

ARTI SHARMA /15

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