M/S Spaze Club Pvt. Ltd vs M/S Coverfox Insurance Broking Private ... on 28 September, 2022

[Cites 4, Cited by 0]

Punjab-Haryana High Court

M/S Spaze Club Pvt. Ltd vs M/S Coverfox Insurance Broking Private ... on 28 September, 2022

Bench: Raj Mohan Singh

ARB No. 14 of 2021                                     1

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH

                                 ARB No. 14 of 2021
                            Date of Decision: 28.09.2022

M/S SPAZE CLUB PVT. LTD.
                                                              .....Petitioner
        Vs

COVERFOX INSURANCE BROKING PVT. LTD. AND OTHERS

                                                        .....Respondents

CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH

Present: Mr.S.S.Momi, Advocate for the petitioner.

             Mr.Pulkit Jain, Advocate for the respondents.
                 ****

RAJ MOHAN SINGH, J.(Oral)

The present petition has been filed under Section 11 of the Arbitration and Conciliation Act, 1996 (for short "the Act") for appointment of sole Arbitrator to resolve the dispute between the parties.

During the course of arguments, both the parties have agreed that an independent sold Arbitrator be appointed as there is a valid contract agreement having arbitration clause and the petitioner has already invoked the same. Both the parties have also prayed that the seat of Arbitrator be fixed at Gurugram. Tentative value of the claim is Rs.2,60,91,238/-.

Having gone through the material on record, I find that the dispute has to be resolved by way of appointment of an independent Arbitrator.

1 of 2 ::: Downloaded on - 31-12-2022 23:39:26 ::: ARB No. 14 of 2021 2 Keeping in view the facts and circumstances of the case, I hereby appoint Hon'ble Mr.Justice Mahavir Singh Chauhan (Retd.), House No. 145, Near Jalvayu Towers, New Sunny enclave, Sector 123, SAS Nagar, Punjab (Mobile:

08558809908 & 09463600606) as the sole Arbitrator, to resolve the dispute/difference between the parties. The appointment of the Arbitrator shall be subject to the declaration to be made by him as required under Section 12 of Arbitration and Conciliation Act, 1996 in respect of his independence and impartiality to settle the dispute between the parties.

The Arbitrator would complete the proceedings within the specified time in terms of Section 29-A of the said Act. The Arbitrator shall be paid fee in accordance with the IVth Schedule of the Act as amended from time to time. The fee shall be equally shared by the parties.

The venue of the Arbitration proceedings shall be the place to be disclosed by the Arbitrator as per his convenience.

A copy of this order be dispatched to the Arbitrator at the following address:-

House No. 145, Near Jalvayu Towers, New Sunny enclave, Sector 123, SAS Nagar, Punjab.

(RAJ MOHAN SINGH) 28.09.2022 JUDGE anita whether speaking/non speaking yes/no whether reportable/non reportable yes/no

2 of 2 ::: Downloaded on - 31-12-2022 23:39:27 :::

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court