Bombay High Court
Tata Capital Limited vs Jyoti Electronics on 9 January, 2026
2026:BHC-OS:588
Megha 22_arbap_465_2025.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION NO.465 OF 2025
Tata Capital Limited ...Applicant
V/s.
Jyoti Electronics and Anr. ...Respondents
______________
Ms. Mahtab Katariya i/b. M/s. Katariya Law Associates LLP for the
Applicant.
______________
CORAM: SANDEEP V. MARNE, J.
DATED: 9 JANUARY 2026.
P.C.:
1) This is an Application under Section 11 of the Arbitration and Conciliation Act, 1996 for appointment of an Arbitrator for adjudication of disputes and differences between the parties arising out of Loan-cum-Guarantee Agreement dated 19 June 2024.
2) The Respondent has been served with private service.
Additionally, this Court also issued notice to the Respondent by order dated 11 December 2025. Office report indicates that notices have duly been served on the Respondent. None has appeared on behalf of the Respondents. I have gone through clause 13 of the Loan-cum- Guarantee Agreement, which contains arbitration clause. Since there is an arbitration agreement between the parties, it would be just and proper to refer the parties for arbitration before a sole arbitrator.
Page No. 1 of 3
9 January 2026
Megha 22_arbap_465_2025.docx
3) I accordingly proceed to pass the following order:-
(A) Ms. Aneesa Cheema, an Advocate of this Court is appointed as Sole Arbitrator to adjudicate upon the disputes and differences between the parties arising out of an Franchise Agreement referred to above. The contact details of the Arbitrator are as under :
Office Address :- C/o. Adv. Mayur Khandeparkar, 201/202, 2nd Floor, Hamam House, Fort-400001.
Email ID :- aneesa.cheema@outlook (B) A copy of this order be communicated to the learned sole Arbitrator by the Advocates for the Petitioner within a period of one week from the date of upload of this order. The Applicant shall provide the contact and communication particulars of the parties to the Arbitral Tribunal alongwith a copy of this order.
(C) The learned sole Arbitrator is requested to forward the statutory Statement of Disclosure under Section 11(8) read with Section 12(1) of the Act to the parties within a period of 2 weeks from receipt of a copy of this order.
(D) The parties shall appear before the learned sole Arbitrator on such date and at such place as indicated by her, to obtain appropriate direction with regard to conduct of the arbitration including fixing a schedule for pleadings, examination of witnesses, if any, schedule of hearings etc. (E) The sole Arbitrator shall be entitled to the fees prescribed under the Bombay High Court (Fee Payable to Arbitrators) Rules, 2018 and the arbitral costs and fees of the Arbitrator shall be Page No. 2 of 3 9 January 2026 Megha 22_arbap_465_2025.docx borne by the parties in equal portion and shall be subject to the final Award that may be passed by the Tribunal.
4) All issues on merits are expressly kept open to be agitated before the Arbitral Tribunal appointed as above.
5) With the above directions, the application is allowed and disposed of.
[SANDEEP V. MARNE, J.] Signed by: Megha S. Parab Page No. 3 of 3 Designation: PA To Honourable Judge 9 January 2026 Date: 09/01/2026 20:49:00