Rajasthan High Court - Jaipur
M/S Efkon India Pvt. Ltd vs M/S Sv Transpay Solutions Pvt. Ltd on 21 April, 2022
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Arbitration Application No. 47/2014
M/s Efkon India Pvt. Ltd. (EFKON), a company incorporated and
registered under the provisions of the companies Act, 1956 and
its present registered office at Ground Floor, Om Sadan, Mehra
Industrial Estate, LBS Marg, Vikhoroli (West) Mumbai-400709-
(old registered office was 701, Tower B, HCC 247 Park Hincon
House, LBS Marg, Vikhoroli (west) Mumbai 400083) through its
company secretary Shri Ravi Bhushan Dashore.
----Petitioner
Versus
1. M/s Sv Transpay Solutions Pvt. Ltd. (TPAY) a company
incorporated and registered under the provisions of the
Companies Act, 1956 now known as Transpay Solution
Private Limited, having its present registered office at C-37,
Paryavaran Complex, IGNOU Road, Saidul-A-Jaib, New
Delhi-110030 and Corporate Address at Building No.12, 2nd
Floor, Ring Road, Lajpat Nagar-IV, New Delhi 110024
through its director
2. M/s. UTI Infrastructure Technology and Services Limited
(UTITSL), a government company under section 617 of the
Companies Act, 1956, having its present Registered office
at Plot No.3, Sector-II, CBD Belapur, Navi Mumbai
(Maharashtra-400614) through its director
----Respondent
For Petitioner(s) : Mr. Sankalp Sogani For Respondent(s) : Ms. Alisha Chopra for Ms. Suruchi Kasliwal HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 21/04/2022
1. Vide order dated 11.02.2022 Shri A.C. Goyal (Retd. High Court Judge) was appointed as an Arbitrator and Registry was directed to obtain his formal consent. (Downloaded on 28/04/2022 at 09:11:19 PM)
(2 of 2) [ARBAP-47/2014]
2. Shri A.C. Goyal (Retd. High Court Judge) has refused to act an arbitrator in this case, hence this Court deems it proper to appoint Hon'ble Mr. Justice S.K. Keshote (Retd. High Court Judge) 10 Eden Garden Flat No.302, Bajaj Nagar Enclave, Near Gandhi Nagar, Railway Station, Jaipur as an Arbitrator.
3. The Arbitrator shall be entitled to lay down fees as provided under Manual of Procedure for Alternative Disputes Resolution, 2009 as amended from time to time.
4. Registry is directed to intimate Hon'ble Mr. Justice S.K. Keshote (Retd. High Court Judge) and obtain his formal consent.
(PANKAJ BHANDARI),J ARTI SHARMA /1 (Downloaded on 28/04/2022 at 09:11:19 PM) Powered by TCPDF (www.tcpdf.org)