Bombay High Court
Schindler India Private Limited vs Wadhwa Residency Pvt. Ltd on 11 September, 2019
Author: S.J.Kathawalla
Bench: S.J. Kathawalla
ssp 960 arbap 175 of 2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION NO.175 OF 2019
Schindler India Pvt. Ltd. ... Applicant
versus
Wadhwa Residency Pvt. Ltd. ... Respondent
Ms. Shilpa Kapil, for Applicant.
Mr. Viral Vora with Ms. Anulata Saundankar, for Respondent.
CORAM: S.J. KATHAWALLA, J.
DATE: 11st SEPTEMBER, 2019 P.C.:
1. Heard the learned Advocates appearing for the parties and the following order is passed by consent :
(i) Mr. Rohan Kelkar, Advocate is appointed as the sole Arbitrator to decide the disputes between the parties arising out of the Work Order dated 19 th June, 2013 revalidated on 29th April, 2014.
(ii) The learned Arbitrator shall within a period of one week from today fle his disclosure under Section 11 (8) read with Section 12 (1) of the Arbitration and Conciliation Act, 1996 as amended by the Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016) with the Prothonotary and Senior Master of this Court.
(iii) The parties and/or their Advocates shall appear before the learned Arbitrator in his chambers, on 1st October, 2019 at 10.00 a.m. and obtain necessary directions.
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ssp 960 arbap 175 of 2019.doc
(iv) The learned Arbitrator shall endeavour to pass his fnal Award within a period of six months from the date of this order.
(v) The learned Arbitrator shall not grant adjournments to the parties unless absolutely necessary.
(vi) All contentions of the parties are kept open, save and except that the arbitrator has no jurisdiction to decide the disputes between the parties.
(vii) The cost of arbitration shall initially be borne by the parties equally.
(viii) The fees payable to the arbitral tribunal shall be as prescribed under the Bombay High Court (Fees Payable to Arbitrators) Rules, 2018.
(ix) The venue of Arbitration shall be at Mumbai.
(x) In view of this order, the above Arbitration Application is disposed of.
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