Bombay High Court
Fiitjee Limited vs Dhanalxmi Developers on 23 November, 2021
Author: R.I. Chagla
Bench: R.I. Chagla
Digitally signed
by JITENDRA
JITENDRA SHANKAR
SHANKAR NIJASURE
Date:
NIJASURE 2021.11.24
11:53:04 +0530
25-arp-109-2021.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION NO.109 OF 2021
M/s. Fiitjee Ltd. ...Petitioner
Versus
M/s. Dhanlaxmi Developers ...Respondent
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Mr. Abhitanshu Khare for the Petitioner.
Mr. Pratap Patil for Respondent.
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CORAM : R.I. CHAGLA J.
DATE : 23rd NOVEMBER 2021
ORDER :
1. By consent of parties (Dr.) Smt. Shalini Phansalkar- Joshi (Retired High Court Judge) to act as Sole Arbitrator to commence the arbitration proceedings under the agreement dated 18th August, 2016.
2. In view thereof, following order is passed:-
(i) (Dr.) Smt. Shalini Phansalkar-Joshi (Retired High Court Judge) is appointed as a Sole Arbitrator to commence the arbitration proceedings under the agreement dated 18th August, 2016.
(ii) The venue of arbitration shall be in Pune as per 1/2 25-arp-109-2021.doc Clause 4(w) of the said Agreement dated 18th August, 2016.
(iii) Office to inform the Sole Arbitrator regarding her appointment.
(iv) The Sole Arbitrator is requested to file her Disclosure Affidavit of Arbitration under Section 11(8)(i) of the Arbitration and Conciliation Act, 1996 within a period of three weeks from the date of receipt of the notice issued by the Registrar Judicial-I and provide copies to the parties.
(v) Parties to appear before the Sole Arbitrator on the date fixed.
(vi) Fees of the Sole Arbitrator will be payable in accordance with the Bombay High Court (O.S.) Rules, 2018.
(vii) Arbitration is disposed of in the above terms.
(viii) No costs.
[R.I. CHAGLA J.] 2/2