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Bombay High Court

Sundaram Finance Limited vs Jallappa S Begar on 15 April, 2026

Author: Abhay Ahuja

Bench: Abhay Ahuja

2026:BHC-OS:9405


                                                          901, 903, 904, 916 to 1148.doc


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION

                                      SERIAL NOS. 901, 903, 904 AND 916 TO 1148

                    Ms. Bijal Gogri i/b O. M. Gujar Law Chambers for the Applicant in Sr.
                    No. 1050,1076,1077,1078,1079,1080,1081,1117 and 1123.
                    None present in other matters.

                                                  CORAM     :        ABHAY AHUJA, J.
                                                  DATE      :        15th April 2026
                    PC:-


1. All these matters have been listed in view of the decision of the Hon'ble Supreme Court in the case of Bhadra International (India) Pvt. Ltd. and Others vs. Airports Authority of India 1 where the Hon'ble Supreme Court has observed that unilateral appointment of arbitrator is void ab initio and the ineligibility can be raised at any stage and even in execution.

2. Since in all these matters it has been found by the office of the Prothonotary & Senior Master of this Court that the appointment of the sole arbitrator has been unilateral, the said applications, in view of the above decision of the Hon'ble Supreme Court, stand dismissed. The respective arbitral awards stand set aside and the Commercial Execution Applications and the connected Interim Applications as well 1 2026 SCC Online SC 7 Nikita Gadgil 1/2 ::: Uploaded on - 15/04/2026 ::: Downloaded on - 16/04/2026 20:34:18 ::: 901, 903, 904, 916 to 1148.doc as the Chamber Summons, if any, stand accordingly dismissed / disposed.

3. It would be open to the parties to initiate fresh arbitration proceedings in accordance with law.

4. As far as limitation is concerned, the period from the invocation of the arbitration till today be excluded in initiating fresh arbitration proceedings.

5. Liberty to apply in the event there exists an express agreement in writing in terms of proviso to Section 12(5) of the Arbitration and Conciliation Act, 1996 (the "said Act") waiving the ineligibility of the sole arbitrator or the right to object under Section 12(5) of the said Act.

(ABHAY AHUJA, J.) Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:

2026.04.15 20:31:37 +0530 Nikita Gadgil 2/2 ::: Uploaded on - 15/04/2026 ::: Downloaded on - 16/04/2026 20:34:18 :::