Navroz Homi Tarapore vs Pranit Pushkarray Shukla on 29 January, 2021

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Gujarat High Court

Navroz Homi Tarapore vs Pranit Pushkarray Shukla on 29 January, 2021

Bench: Bela M. Trivedi

          C/IAAP/57/2020                                          ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/PETN. UNDER ARBITRATION ACT NO. 57 of 2020

==========================================================
                             NAVROZ HOMI TARAPORE
                                     Versus
                           PRANIT PUSHKARRAY SHUKLA
==========================================================
Appearance:
ARJUN R SHETH(7589) for the Petitioner(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
PRERAK P OZA(8279) for the Respondent(s) No. 1
==========================================================

 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

                                Date : 29/01/2021

                                 ORAL ORDER

1. Learned advocate Mr. Arjun Sheth for the petitioner states that yesterday he has filed a further affidavit in the office, however, he shall withdraw the same by 1st February, 2021. The Office is directed to permit him to withdraw the said affidavit.

2. In the instant case, there is no dispute as regards the existence of the arbitration clause, however, since there is no consensus arrived at between the parties with regard to the name of sole Arbitrator, both the learned advocates for the parties i.e. Mr. Sheth and Mr. Oza have requested the Court to appoint an Arbitrator to resolve the disputes between the parties.

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3. In view of the above, Mr. Justice Jayant Patel, the Former Judge, Gujarat / Karnataka High Court is requested to act as the sole Arbitrator to resolve the disputes between the parties. Learned advocates for the parties are directed to obtain the consent / declaration of Mr. Justice Jayant Patel, the Former Judge, Gujarat / Karnataka High Court, as contemplated in the Sixth Schedule (under section 11(8) read with 12(1)(b) of the Arbitration and Conciliation Act, 1996, as amended by the Arbitration & Conciliation (Amendment) Act, 2015, before the next date.

4. Put up on 12.02.2021.

(BELA M. TRIVEDI, J) AMAR SINGH Page 2 of 2 Downloaded on : Sat Jan 30 03:58:53 IST 2021

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