Kilmart Pvt Ltd vs Educomp Infrastructure And School ... on 9 March, 2010

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Karnataka High Court

Kilmart Pvt Ltd vs Educomp Infrastructure And School ... on 9 March, 2010

Bench: Mohan Shantanagoudar

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

oArEo THIS THE 9*" my or MARCH, 2o1»oj  

BEFORE

THE HONBLE MRJUSTECE ivioi--iAisi sfrm.ixirmAt5roU§Arzie:;%7

C.M.P.NO;'2_v84/20.09': V
BETWEEN:  .

Kiimart Pvt. Ltd. -   ;

A company incorporated uriderkhe _ .
companies Act, 1956, ha'ving its '
Registered Officé't§§'C«2'O ;  = 
Soami Nagars 4' 5;; =  
Panchsheei; _ '  h  . " 

New DeI.ia.i.:1'1o"o::z _ E ._

And Design Aﬁvffivce at No,2.:i_;2

6"' Main, 3-6*" sCr0%§'s_,A 4§"'B.tAo'C--k' r
Jayanagar " ' "   
Bangaiore?1_41%i _ _

Rep. by. its Dir £.cto»r 

 Drﬁiiijit Kumar " _ .. PETITIONER

  Sri.,i§\j«ish:i<ss__mar S, for AKS Law Associates, Advs.,)

Ed Irifrastructu re and

 "Schooi Iﬁanagement Limited
..'i»..FA'orr-siiAerly A Educomp Infrastructure Pvtatd.
T " ,Havi_n'g its Regd. Office at
'-- 1211, oadma Tower -- 1

 



I J
.

5, Rajendra Palace New Deihi --11O 008 and Corporate Office at 514 Udyog Vihar Phase III Gurgaon -- 122 001 Haryana, rep.by its Director/Authorised Signatory __ . Shantanu Prakash R-ESPQN_E)ECEd"i" (By Sré B.i(.Sarnpath Kumar, Adv.)1"'.V 'Thm Cww>isfued undew Sécuon 11'o€the Arbﬁrauon and Conciliation Act, 1996, pra'yi'n_g that this'i"'ion-"ole Court may be pieased to apporn_t an ;,~'>.rb':~-t_r'at"0r_for resoiution of the disputes between the .hpet'it-ionger_a'nci»..ti*ie respondent as per Ciause--27 of the Ag»-reernent ~ap'p'end'e.d"at Annexure--A, in the interest. c-ﬁjtgistice and',.~req.oi'ty*..._V ' " ' This;Ct?i_PV:t:o'i'_r1ing_-..__on_Vfortadpniission, this day the Court made-vine f;0Eiow'in,Qi':~4_' 4, rmjjagoen PetVi'ti.o ner:V"enter*etj'i' into an agreement with the on"'2S....t:;.2006 to set up a school by name P}S18§{B:_{iVtiiier'i«eum School at Sy,No.S2 of Laxmipura \'/;'I__'|;age,_."v§igani Hobii, Bangaiore, and respondent AassigT':1,e:E;i the work to the petitioner pursuant to the

--,.Vsa.it:i7agreemeat. As per the agreement, the petitioner Ix/\ .3t'C3h,evnnai§'(aO'Oi the Arbitrtator nominated/ i.a%_ig3pQi'ntVed the petitioner and (b) Sri Feiiow of Institution of Engineers ,3, by each party. The two Arbitrators so appointed are free to apooint an Umpire who must aiso be afellow of one of the aforementioned Institutions. parties have not agreed to for Arbitrator or two Arbitrators;'""this'_ under Section 11 of the Arbitraitipiiioﬁr 1996. A A A 1 A A

2. Learned adv.oca_te's'V_"V'vboth the sides have agreed Arbitrators, ie., one by:_"'e'a'tih"Vofttheh have given the names of ti'iei':j_

a) J.Past President and Tru s--te_e ofthei "E--ns_t_i__tLite of Architects, M/s.Raj 8: AsAs'o.t:Vi'ateAsv,..v':'~i2'5A£"'«._Casa Major Road, Egmore, }'\z'f\.3 the same, this is a fit case to get the disputes resoived by the Arbitrators.

There cannot be any dispute if referred to any person/s appointed a they win resoive the unbiased. Therefore, V ne.ec§--.,_noVt~~,""b'e'V' any"

apprehension in the.__mind'"'o§jei'tsh._er o'f'"th'e' parties. Hence, the foiiowéng order' Prof.R,aja'g,o'pai:an,g President and Trustee o.fV"'-Qf'ArchEtects, M/s.Raj & Asso:c_iates,V,iiV2'E3ii,"r_"C,a'sa* 5 Major Road, Egmore, Chennai:-e00,' L.V.Sreerangaraju, Feiiow of In..s.t;;tVut~i0n of"'~E:nVg_i_n.eers (India), #537, "3yeshta", III ".__';M'e.i,n--.__Roiad",u._BSK III Stage, Hoskerehaiii Cross, '8a'r.tgaiore5_S75uO 085 are appointed as Arbitrators, to resoi~~ve";.the dispute between the parties. g\,=-'\ The iearned Arbitrators, on receipt of a copy of this order, shaii enter upon the reference, issLi.§ét»-niotice to the parties and then proceed to resoive__.t:he' in accordance with the provisiiohns oftthe.1:Arb~it»ration'"".

and Conciliation Act, 1996.

It is open for ti1é""~..V_iearned'.jii*.bi't~.r'ator's to"? unanirnousiy appoi~n..t/no&afri*i*n5.ié""-»i._the "Urn~pire--thérd Arbitrator, of their chioice'. ii 3 Office :.to7se'nd' of this order to each of the It is further directed to originai papers, if any, fiied aiong withthe the petitioner to enable the pet'i~i:.ioEnA:erVv%_to piirociuce before the iearned Arbitrators. °'V'¥;"»k/bsI1--

_ is disposed of accordingly.

Ewes

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Karnataka High Court