Gujarat High Court
M/S Adroit Techna vs M/S Skipper Limited on 24 March, 2023
Author: A.J. Desai
Bench: A.J.Desai
C/ARBI.P/197/2021 ORDER DATED: 24/03/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/PETN. UNDER ARBITRATION ACT NO. 197 of 2021
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M/S ADROIT TECHNA
Versus
M/S SKIPPER LIMITED
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Appearance:
MR S M DAVE(11268) for the Petitioner(s) No. 1
MR JAIMIN R DAVE(7022) for the Petitioner(s) No. 1
MR.ADITYA J PANDYA(6991) for the Respondent(s) No. 1
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CORAM:HONOURABLE THE ACTING CHIEF JUSTICE MR. JUSTICE A.J.DESAI
Date : 24/03/2023
ORAL ORDER
RULE. Learned advocate Mr. Aditya Pandya waives service of notice of Rule on behalf of the respondent.
By way of present petition under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "Arbitration Act"), the petitioner has prayed to appoint sole Arbitrator for resolution of dispute arising out of Lease Deed dated 06.01.2016 bearing Registration No.79 of 2016 and Lease Deed dated 07.01.2015 bearing Registration No.58 of 2015.
Today, when the matter is called out, the learned advocates appearing for the respective parties state that they have agreed for appointment of sole Arbitrator one Shri I.R. Dave, Former District Judge.
In view of the above, present petition is allowed. Learned Ilesh R. Dave, Former, District Judge, having address as 14, Savita Society, Near Naranpura Railway Crossing, Ahmedabad (Email ID:
Page 1 of 2 Downloaded on : Mon Mar 27 20:39:30 IST 2023C/ARBI.P/197/2021 ORDER DATED: 24/03/2023 [email protected]) is hereby appointed as a sole Arbitrator for resolution of dispute arising out of Lease Deed dated 06.01.2016 bearing Registration No.79 of 2016 and Lease Deed dated 07.01.2015 bearing Registration No.58 of 2015. Rule is made absolute accordingly.
(A.J. DESAI, ACJ) Ajay Page 2 of 2 Downloaded on : Mon Mar 27 20:39:30 IST 2023