S R Girish vs P Karthik Raj on 12 September, 2013

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Karnataka High Court

S R Girish vs P Karthik Raj on 12 September, 2013

Bench: Ram Mohan Reddy

                             1

                                                CMP 64/13

IN THE HIGH COURT OF KARNATAKA, BANGALORE

    DATED THIS THE 12TH DAY OF SEPTEMBER, 2013

                         BEFORE

    THE HON'BLE MR.JUSTICE RAM MOHAN REDDY

          CIVIL MISC. PETITION NO. 64 OF 2013


BETWEEN:

S R GIRISH
S/O. S RAMAKRISHNAIAH
AGE 31 YEARS
R/AT No. 593, SRI KRISHNA NIVASA
25TH MAIN, NANDINI LAYOUT
BANGALORE - 560 096.
                                            ... PETITIONER

(BY SRI. S SIDDAPPA, ADVOCATE)

AND :

1       P KARTHIK RAJ
        S/O. R PRITHIVI RAJ
        M/S. PLANET 'C' BROWSING CENTER
        PRESENTLY RESIDING AT
        No. 8/23, 11TH MAIN ROAD
        4TH BLOCK, NANDINI LAYOUT
        BANGALORE - 560 096.

2       SUBRAMANYA RAJ P
        S/O. R PRITHIVI RAJ
        M/S. PLANET 'C' BROWSING CENTER
        PRESENTLY RESIDING AT
        No. 8/23, 11TH MAIN ROAD
        4TH BLOCK, NANDINI LAYOUT
        BANGALORE - 560 096.
                                          ... RESPONDENTS
                                 2

                                                            CMP 64/13

(BY SRI. A M SURYA PRAKASH, ADVOCATE)

      THIS PETITION IS FILED UNDER SECTION 11 OF THE
ARBITRATION AND CONCILIATION ACT 1996, PRAYING TO
APPOINT AN ARBITRATOR AND FURTHER REFER THE MATTER
FOR ADJUDICATION AS PER PARTNERSHIP DEED DATED
18.02.2005; AND ETC.

     THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:

                              ORDER

Heard the learned Counsel for the parties, perused Clause 21 of the Partnership Deed dated 18.2.2005 Annexure-A, which provides for arbitration of disputes or disagreement arisen between the parties in connection with the agreement by appointing an Arbitrator.

Recording the submission of the learned Counsel for the parties and taking on record the memo filed by the learned Counsel, by consent, Sri.G.Raghavendra Rao, Retired District and Sessions Judge, is appointed as Arbitrator with a request to enter upon reference and conduct the arbitration proceeding in the Bangalore Arbitration Centre, in accordance with the Appointment of 3 CMP 64/13 Arbitrators by the Chief Justice of Karnataka High Court Scheme, 1996.

Petition is ordered accordingly.

Sd/-

JUDGE KNM/-

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