Jharkhand High Court
Colliers International (India) ... vs Chalice Real Estate Llp on 1 August, 2025
2025:JHHC:21537
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Arbitration Application No. 09 of 2025
Colliers International (India) Property Services Pvt. Ltd., a company
incorporated under the provisions of the Companies Act, 1956,
through its authorized signatory, namely, Anil Dwivedi, aged about 56
years, son of Prem Chandra Dwivedi having its registered / corporate
office address at Unit No. 601, 6th Floor, A Wing, One BKC Plot No C
66, Bandra East, P.O. Bandra (E), P.S. BKC Police Station, District
Mumbai-400051, Maharashtra.
... ... ... ... Petitioner
Versus
Chalice Real Estate LLP, a limited liability partnership firm formed
under Limited Liability Partnership Act, 2008, through its Director,
having their office address at Diamond Prestige, Level-1, Suite 113,
Taltala, 41A, Acharya Jagadish Chandra Bose Road, P.O. AJC Bose
Road, P.S. Kolkata Police Booth, District Kolkata-700017, West
Bengal, also office at Gymkhana Club, Near Booty More, PO & PS
Booty, Distt Ranchi. ... ... ... ... Respondent
---------
CORAM: HON'BLE THE CHIEF JUSTICE
---------
For the Petitioner: Mr. Vipul Poddar, Advocate
Ms. Sugandha Jaiswal Poddar, Advocate For the Respondent: Mr. Anshuman Sinha, Advocagte Mr. Niranjan Kumar, Advocate Mr. Vinay prakash, Advocate
---------
06/Dated: 01.08.2025
1. Heard both sides.
2. This arbitration application has been filed under section 11(6) of the Arbitration and Conciliation Act, 1996 for appointment of an Arbitrator and for reference of the dispute arising out of the clause 25.1 of the agreement dated 22.03.2022 between the parties for adjudication.
3. Since, there is an arbitration clause which is admitted by both parties, therefore, Hon'ble Mr. Justice. Talwant Singh, retired judge of Delhi High Court, New Residential Address:- X-19, Hauz Khas, Near Nift Campus, New Delhi; Old Residential Address:- W-21/5, Westen Avenue, Sainik Farm, New Delhi-110062; Office:- X-19, Ground Floor, Page 1 of 2 2025:JHHC:21537 Hauz Khas, New Delhi-110016, is hereby appointed as the Sole Arbitrator to adjudicate the dispute between the parties.
4. All contentions available to the parties are left open.
5. Learned Arbitrator would be free to lay down the fees and other expenses towards conduct of the arbitration proceedings, however, while doing so he shall take into account the ceiling prescribed under Schedule IV of the Act of 1996 as amended.
6. Learned Arbitrator would endeavor to conclude the proceedings expeditiously by taking into regard the mandate of the Legislature under Section 29-A of the Act of 1996.
7. Accordingly, this application is allowed.
8. The Registry is directed to intimate the arbitrator so appointed with a request to take up the arbitration proceeding and shall also provide photocopy of the entire pleadings along with copy of the entire order sheet to the learned Arbitrator.
9. Urgent Certified Copies as per Rules.
(Tarlok Singh Chauhan, C.J.) NAFR Sharda/MM/ Cp.02 Page 2 of 2