Bombay High Court
M/S. Skipper Engineers Thr. Its Mr. ... vs Space Age Associates Power Infra ... on 10 March, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION NO.122 OF 2019
Skipper Engineers .. Petitioner
Vs.
Space Age Associates Power Infra Pvt. Ltd. .. Respondent
Mr. Rahul Motkari for the Petitioner.
Mr. Tejas Kapre for the Respondent.
CORAM : A. K. MENON, J.
DATED : 10TH MARCH 2021.
P.C. :
1. This is a petition filed under Section 11 of the Arbitration and Conciliation Act, 1996. Today both the learned counsel state that they are agreeable to refer the disputes and differences arising under the Memorandum of Understanding, annexed at Exhibit-C to the petition, to the sole arbitration of Mr. V.P. Utpat, Retired District and Sessions Judge, C-70, Mahaveer Park, Behind Nexa Showroom, Pune-Satara Road, Pune-411037.
2. In view thereof, I pass the following order :-
(i) Mr. V.P. Utpat, Retired District and Sessions Judge, is appointed as Sole Arbitrator to adjudicate upon claims and counter claims, if any, 1/2 31-ARP-122-2019.doc Dixit
(ii) The learned Arbitrator is requested to file his disclosure statement under Section 11(8) and Section 12(1) within three weeks from today with the Registrar (Judicial-I) and provide copies to the parties.
(iii) The Arbitrator is also requested to convene a preliminary meeting at his earliest convenience.
(iv) Fees payable to the Sole Arbitrator will be in accordance with the Bombay High Court (Fee Payable to Arbitrators) Rules, 2018.
(v) Arbitration Petition is disposed in the above terms.
(vi) No costs.
(A. K. MENON, J.) 2/2 Sneha Digitally signed by Sneha A. Dixit 31-ARP-122-2019.doc A. Dixit Date: 2021.03.11 15:00:37 +0530 Dixit