Bombay High Court
Schindler India Private Limited vs Mahe Convention And Events Center And ... on 27 March, 2024
2024:BHC-OS:5271 46-OSARBAP-192-2023.DOC
Sumedh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION NO. 192 OF 2023
Schindler India Pvt Ltd ...Applicant
Versus
Mahe Convention And Events Center & Anr ...Respondents
Ms Shilpa Kapil, for the Applicant.
Mr Anukul Seth, for the Respondent.
CORAM Kamal Khata, J.
DATED: 27th March 2024
PC:-
1. This Application under Section 11 of the Arbitration and Conciliation Act, 1996 ("Arbitration Act"), seeks appointment of an Arbitrator regarding the disputes that are a subject matter of this Application.
2. Both Advocates are unable to agree on an arbitrator.
3. Therefore, I pass the following order:
Digitally signed by SUMEDH SUMEDH NAMDEO NAMDEO SONAWANE SONAWANE Date:2024.03.28 Page 1 of 3
10:49:48 +0530 27th March 2024 ::: Uploaded on - 28/03/2024 ::: Downloaded on - 29/03/2024 04:07:24 ::: 46-OSARBAP-192-2023.DOC
(a) I hereby nominate Ms Reshma Nair, an Advocate of this Court, as Sole Arbitrator. Her contact details are as follows: Mobile No. 8291513387, Email Id:
[email protected], and office Address: Office No. 105, First Floor, Haman House, Ambalal Doshi Marg, Next to Milan Restaurant, Near Bombay High Court, Fort, Mumbai - 400 001. She shall adjudicate the disputes between the parties that are subject matter of the present Application.
(b) The Arbitrator is requested to file his disclosure statement, as per Section 11(8) under section 12(1) of the Arbitration Act, within four weeks with the Prothonotary and Senior Master and provide copies to the parties.
(c) Parties to appear before the Sole Arbitrator on a date to be fixed by him at his earliest convenience.
(d) Fees payable to the Sole Arbitrator will be in accordance with the Bombay High Court (Fee Payable to Arbitrators) Rules, 2018.
(e) The Arbitration Application is disposed of in the above terms.
(f ) No order as to costs. Page 2 of 3 27th March 2024 ::: Uploaded on - 28/03/2024 ::: Downloaded on - 29/03/2024 04:07:24 ::: 46-OSARBAP-192-2023.DOC
4. The office to notify the Arbitrator of his appointment including via email.
(Kamal Khata, J) Page 3 of 3 27th March 2024 ::: Uploaded on - 28/03/2024 ::: Downloaded on - 29/03/2024 04:07:24 :::