Unknown vs Chandigarh Group Of Colleges Jhanjeri
2024 Latest Caselaw 1593 UK

Uttarakhand High Court

Unknown vs Chandigarh Group Of Colleges Jhanjeri on 2 August, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
           HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI

                         02ND AUGUST, 2024

     ARBITRATION APPLICATION No. 68 OF 2023

M/s Cyborg IT Services (P) Ltd.
                                                            ...Petitioner
                               Versus

Chandigarh Group of Colleges Jhanjeri.
                                                         ...Respondent
Counsel for the applicant.      :   Mr. Sanpreet Singh Ajmani, learned
                                    counsel.

Counsel for the respondent.     :   Mr. Parikshit Saini, learned counsel.

JUDGMENT :

The parties are not in dispute, with respect to

the existence of the arbitration clause in the contract,

i.e. Clause No. 39 at Page No. 13 of the paper-book,

which states that, in the event of any dispute arising out

of this MOU, the same shall be resolved through

arbitration at Dehradun.

2. Counsel for both the parties state that a sole

Arbitrator can be appointed, and the seat of arbitration

will be at Dehradun. The amount involved is Rupees

Twenty Five Lakhs.

3. Accordingly, this Court proceeds to appoint

Ms. Meena Tiwari, Retired District & Sessions Judge, as the sole Arbitrator. Consent be sought from the learned

Arbitrator as per Section 11(8) of the Arbitration and

Conciliation Act, 1996.

4. The Arbitration Application stands disposed

accordingly.

5. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

Dt: 02nd August, 2024 Rahul