Mr Sanjay Gulati vs M/S Space Global Realty Private Limited on 12 September, 2013

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Karnataka High Court

Mr Sanjay Gulati vs M/S Space Global Realty Private Limited on 12 September, 2013

Bench: Ram Mohan Reddy

                               1


 IN THE HIGH COURT OF KARNATAKA AT BANGALORE

     DATED THIS THE 12TH DAY OF SEPTEMBER 2013

                          BEFORE

     THE HON'BLE MR. JUSTICE RAM MOHAN REDDY

       CIVIL MISCELLANEOUS PETITION No.94/2013



BETWEEN:

Mr. Sanjay Gulati
Flat No.1181
ATS Village, Sector-93A
Noida
Uttar Pradesh
Pin: 201 304.                           .. PETITIONER

(By Sri Dhyan Chinnappa. M, Adv.,)


AND:

1.     M/s. Space Global Realty
       Private Limited
       A company incorporated
       Under the Companies Act
       1956 and having its
       Registered office at No.56
       New Timber Yard Layout
       Mysore Road
       Bangalore-560 026

2.     Mr. Manav Goel
       No.56, New Timber Yard
       Layout, F-1, J block
       Golden Orchid Apartment
       Kasturbha Road
       Banglaore-560 001            ... RESPONDENTS
                                        2



(By Sri G.S.Srinivas, Adv.)


      This Civil Misc. Petition is filed U/s.11(5) of the
Arbitration and Conciliation Act 1996 praying to appoint a
sole Arbitrator, as this Hon'ble Court may deem fit and refer
the disputes raised by the petitioner, under the contracts for
adjudication, etc.

      This petition coming on for Admission this day, the
Court made the following :


                             ORDER

Heard learned Counsel for the parties and perused the paragraph 12.3 of the employment agreement dated 9.2.2011 (Annexure-A), whereunder, parties have agreed to appoint an Arbitrator to arbitrate over the dispute, controversy or disagreement or claim whatsoever arising out of or in connection with or relating to the agreement.

2. Taking on record the affidavit of respondent No.2, also a Director of respondent No.1, extending consent to appoint of Sri. Justice G. Patri Basavan Goud, retired Judge of this Court, as a sole arbitrator, the petition is allowed. 3

3. Sri. Justice Pathri Basavan Goud, retired Judge of this Court, is requested to enter upon reference and conduct the arbitration proceeding at the Bangalore Arbitration Centre in accordance with the Appointment of Arbitrators by the Chief Justice of High Court Scheme, 1996.

Sd/-

JUDGE Cs/-

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