Karnataka High Court
M/S Golden Gate Properties Ltd vs Sri Praveen Jangira on 9 July, 2013
Author: Dilip B.Bhosale
Bench: Dilip B Bhosale
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 9TH DAY OF JULY 2013
BEFORE
THE HON'BLE MR. JUSTICE DILIP B BHOSALE
CMP.NO.181/2012
BETWEEN
M/S GOLDEN GATE PROPERTIES LTD
REGISTERED OFFICE AT NO.820
IST FLOOR, 8TH BLOCK, 80 FEET ROAD
KORAMANGALA, BANGALORE-560095
REPRESENTED BY ITS DIRECTOR
SHRI KRISHNAN K ... PETITIONER
(BY SMT PRISCILLA JOHN FOR M/S TOMY SEBASTIAN
ASSOCIATES)
AND
1. SRI PRAVEEN JANGIRA
S/O SHRI B L JANGIRA
2. SMT MEERA JANGIRA
W/O SHRI PRAVEEN JANGIRA
BOTH RESPONDENTS ARE
R/A NO.507, 1ST FLOOR 2ND B MAIN, 4TH AVENUE TEACHERS COLONY, KORAMANGALA BANGALORE-560034 ... RESPONDENTS (BY SRI PRATHIBHA D S, ADV., FOR SRI D N MANJUNATH, ADV.,) 2 THIS CIVIL MISC. PETITION FILED UNDER SEC.11(5) & (6) OF THE ARBITRATION AND CONCILIATION ACT, 1996 PRAYING, FOR THE REASONS STATED THEREIN, THAT THIS HON'BLE COURT BE PLEASED TO NOMINATE SHRI G. RAGHAVENDRA RAO, DISTRICT SESSIONS JUDGE (RETD.) AS THE SOLE ARBITRATOR / APPOINT A SOLE ARBITRATOR TO EXPEDITE THE MATTER EFFICIENTLY.
THIS CMP COMING ON FOR ADMISSION, THIS DAY, THE COURT MADE THE FOLLOWING:
PC:
Heard learned counsel for the parties.
2. Learned counsel for the parties jointly request that Mr.G.Raghavendra Rao, Retired District Judge, may be appointed as the sole Arbitrator.
3. The parties are accordingly referred to the sole arbitration of Mr.G.Raghavendra Rao, Retired District Judge, who is settled in Bangalore. The Arbitrator shall enter the reference, cause notice to the parties and then proceed to resolve the dispute in accordance with the Arbitration and Conciliation Act, 1996. 3
4. The petition is disposed of. Registry to communicate this order to the Arbitrator forthwith. Registry is further directed to return all original papers, if any, filed along with the petition to enable the petitioner to produce the same before the learned Arbitrator.
Sd/-
JUDGE TL