Unknown vs M/S Lifecare Medisurg
2024 Latest Caselaw 146 UK

Uttarakhand High Court

Unknown vs M/S Lifecare Medisurg on 23 February, 2024

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

                       23RD FEBRUARY, 2024

     ARBITRATION APPLICATION No. 30 OF 2023

M/s Aroma India.
                                                           ...Applicant
                              Versus

M/s Lifecare Medisurg.
                                                        ...Respondent
Counsel for the applicant.     :   Mr. Navneet Kaushik, learned counsel.

Counsel for the respondent.    :   Mr. Pulak Raj Mullick, learned counsel.

JUDGMENT :

Counsel for the parties says that, initially, as

per the terms of the contract, the seat of Arbitration was

Haridwar. However, today, they are both saying that

the seat of Arbitration can be Delhi, and any Arbitrator

can be appointed, who can proceed in Delhi.

2. Accordingly, Hon'ble Mr. Justice V.K. Gupta,

Retired Chief Justice, High Court of Uttarakhand, who is

at Delhi, is being appointed as the Arbitrator. Consent

be sought from the learned Arbitrator as per Section

11(8) of the Arbitration and Conciliation Act, 1996.

3. The Arbitration Application stands disposed

accordingly.

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

disposed of accordingly.

______________ RITU BAHRI, C.J.

Dt: 23rd February, 2024 Rahul