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Gujarat High Court

M/S Venkateshwar Infra Through Partner ... vs Chief Engineer (Airforce) on 29 October, 2021

Author: Ashutosh J. Shastri

Bench: Ashutosh J. Shastri

     C/IAAP/69/2021                             ORDER DATED: 29/10/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/PETN. UNDER ARBITRATION ACT NO. 69 of 2021
==========================================================
     M/S VENKATESHWAR INFRA THROUGH PARTNER SHRIKISAN
                     BHAGULAL LOHIYA
                           Versus
                 CHIEF ENGINEER (AIRFORCE)
==========================================================
Appearance:
MS HETVI H SANCHETI(5618) for the Petitioner(s) No. 1
MR DEVANG VYAS(2794) for the Respondent(s) No. 1
==========================================================
 CORAM:HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                           Date : 29/10/2021

                             ORAL ORDER

1. By way of this application under Section 11 of the Arbitration and Conciliation Act, 1996, a request is made to appoint the sole Arbitrator to adjudicate the dispute between the parties to the proceedings in connection with the contract agreement, as stated in the application, and has requested to dispose of the petition.

2. During the pendency of this proceeding, the parties to the proceedings have arrived at a consensus on the name of learned arbitrator to be appointed and accordingly, jointly have submitted a declaration under Section 12(1)(b) read with Section 11(8) of the Arbitration and Conciliation Act, 1996, as amended by Arbitration and Conciliation (Amendment) Act, 2019, of Hon'ble Mr. Justice J.C. Upadhyaya (Retd.), Gujarat High Court, Ahmedabad, which is taken on record.

3. Accordingly, upon request of both learned advocates, the petition is disposed of by requesting Hon'ble Mr. Justice J.C. Upadhyaya (Former Judge, Gujarat High Court) to act as a sole Arbitrator to resolve the disputes arose between the parties.

4. The application stands DISPOSED OF accordingly.

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         C/IAAP/69/2021                              ORDER DATED: 29/10/2021




        Direct Service is permitted.


                                                (ASHUTOSH J. SHASTRI, J)
OMKAR




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