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Gujarat High Court

M/S Sterling And Wilson Private Limited vs M/S Pacifica (India) Projects Private ... on 15 December, 2023

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                   NEUTRAL CITATION




    C/ARBI.P/28/2023                                ORDER DATED: 15/12/2023

                                                                                    undefined




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/PETN. UNDER ARBITRATION ACT NO. 28 of 2023

                               With
            R/PETN. UNDER ARBITRATION ACT NO. 29 of 2023
==========================================================
             M/S STERLING AND WILSON PRIVATE LIMITED
                                Versus
           M/S PACIFICA (INDIA) PROJECTS PRIVATE LIMITED
==========================================================
Appearance:
HARSHIT R PUROHIT(8385) for the Petitioner(s) No. 1
MR MB GOHIL(2702) for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
       SUNITA AGARWAL

                               Date : 15/12/2023

                                ORAL ORDER

Though initially there was an objection on the part of the learned counsel for the respondent about the statement made in the notice under section 21 of the Arbitration and Conciliation Act, 1996, calling upon the respondent for appointment of Arbitrator, however, after a brief submission, both the counsels for the parties had agreed to the extent that the matter be referred to the Arbitrator. They, however, could not reach at an agreement to the name of the Arbitrator. I therefore, proceed to appoint an advocate of this Court empanelled for arbitration.





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                                                                                 NEUTRAL CITATION




       C/ARBI.P/28/2023                           ORDER DATED: 15/12/2023

                                                                                 undefined




                                  ORDER

i.       Petition is allowed.

ii.      Mr.C.K.Sukhwani, Advocate, High Court of Gujarat,

having his residence at "Renu Villa" Gate C/2, Bunglow No.134, Sunrise Park, B/h. Asia School, Drive-in Area, Ahmedabad-380054, is hereby nominated1 as the Sole Arbitrator to resolve the dispute between the parties in accordance with the Arbitration Centre (Domestic and International), High Court of Gujarat Rules, 2021. Both Parties would also be bound by said Rules.

iii. Registry to communicate this order to the sole Arbitrator forthwith by Speed Post.

iv. Consequently, all pending connected application/s, if any, stands disposed of. No order as to costs.

(SUNITA AGARWAL, CJ ) SUDHIR Page 2 of 2 Downloaded on : Mon Dec 18 20:43:30 IST 2023