Kotak Mahindra Bank Limited Vs Narendra Kumar Prajapat
Special Leave Petition (Civil) Diary No(s). 47322/2023
Order
Heard the learned senior counsel appearing for the petitioner.
Delay condoned.
From paragraph 6 of the impugned order, it appears to be an admitted position that the Arbitrator unilaterally appointed by the petitioner was ineligible to be appointed as an arbitrator by virtue of Section 12(5) of the Arbitration and Conciliation Act, 1996.
Hence, in view of this peculiar factual position, no case for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed.
Pending application also stands disposed of.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
