Gujarat High Court
Classical Numismatic Gallery Through ... vs M/S Citta Solutions Pvt. Ltd. Through ... on 7 July, 2023
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/ARBI.P/112/2021 ORDER DATED: 07/07/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/PETN. UNDER ARBITRATION ACT NO. 112 of 2021
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CLASSICAL NUMISMATIC GALLERY THROUGH PROPRIETOR
SHATRUGHAN SHRAVANKUMAR SARAVAGI
Versus
M/S CITTA SOLUTIONS PVT. LTD. THROUGH DIRECTOR KIRAN
SUTARIA
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Appearance:
MR JB DASTOOR(239) for the Petitioner(s) No. 1
MR SUNIL M AGRAWAL(1796) for the Petitioner(s) No. 1
MR HIREN U TRIVEDI(5103) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV
Date : 07/07/2023
ORAL ORDER
1. By way of the present petition under Arbitration and Conciliation Act, 1996, relief has been sought for appointment of an arbitrator as the sole arbitrator.
2. However, learned counsels appearing for the parties in chorus submit that without prejudice to the contentions raised in their respective pleadings, Mr.M.T.Unadkat, Retired Judge of City Civil and Sessions Court, Ahmedabad, may Page 1 of 3 Downloaded on : Mon Jul 10 20:37:57 IST 2023 C/ARBI.P/112/2021 ORDER DATED: 07/07/2023 be appointed as the arbitrator.
3. Hence, I proceed to pass the following:
ORDER
(i) Petition is allowed.
(ii) Mr.M.T.Unadkat, Retired Judge of City Civil and Sessions Court, Ahmedabad, residing at :
B/1-803, The Meadows, Adani Shantigram, S.G. Highway, Ahmedabad, having mobile number 94280 76900, is hereby nominated as the Sole Arbitrator to resolve the disputes between the parties which has arisen between the parties who shall act in accordance with the Arbitration Centre (Domestic and International), High Court of Gujarat Rules, 2021. Both Parties would also be governed by said Rules. All issues including the issue of maintainability and arbitrability is kept open.
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(iii) Registry to communicate this order to the Sole Arbitrator forthwith by Speed Post.
(iv) Consequently, connected application/s, if any, stands consigned to records.
4. It is hereby made clear that the parties to the proceedings may raise all the contentions before the learned Sole Arbitrator.
(BIREN VAISHNAV, J) ANKIT SHAH Page 3 of 3 Downloaded on : Mon Jul 10 20:37:57 IST 2023