ARBAP/9/2020
2023 Latest Caselaw 510 UK

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

                       SRI JUSTICE VIPIN SANGHI, C.J.

                            24TH FEBRUARY, 2023
       ARBITRATION APPLICATION NO. 9 OF 2020
Between:
Lalit Pathak                         ......Applicant

and

Ajay Kumar Bahuguna and others.                             ....Respondents


Counsel for the applicant          :   Mr. A.K. Joshi, learned counsel.

Counsel for respondent No. 1       :   Mr. D. Barthwal, learned counsel.



Upon hearing the learned Counsel, the Court made the
following

JUDGMENT :

Learned counsel for respondent No. 1 has

tendered in Court the order dated 13.05.2022 passed by

this Court in Arbitration Petition No. 7 of 2022 titled

"Bhuwan Chandra Pandey vs. Lalit Pathak & Others". The

said Application, under Section 11(6) of the Arbitration and

Conciliation Act, 1996, preferred by Mr. Bhuwan Chandra

Pandey, who is respondent No. 3 in the present

proceedings, has been allowed, and Mr. Kanwer Sain,

District Judge (Retd.) has been appointed as the sole

Arbitrator. Learned counsel for respondent No. 1 submits

that the said appointment of the sole Arbitrator relates to

the same deed of partnership entered into between the

parties on 4th June, 2015.

2. Accordingly, the present Application is allowed,

and Mr. Kanwer Sain, District Judge (Retd.), R/o H.I.G. 3A,

Shivlok Colony, Haridwar, already appointed as the sole

Arbitrator to adjudicate the claims of Mr. Bhuwan Chandra

Pandey, is appointed as the sole Arbitrator in this petition as

well to adjudicate all the claims and counter-claims of the

parties to the said partnership-deed.

________________ VIPIN SANGHI, C.J.

Dt: 24th February, 2023 Rathour