Rajasthan High Court - Jaipur
M/S. Eminent Colonizers Private ... vs Rajasthan Housing Board & ... on 17 July, 2015
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Arbitration Application No.72/2014 M/s. Eminent Colonizers Private Limited-Applicant Versus Rajasthan Housing Board & Ors..-Respondents
Date of Order :: 17.07.2015 Hon'ble Ms. Justice Bela M. Trivedi Mr. Devidutt Sharma, for the applicant.
Dr. P.C. Jain, for respondent/s.
The present application has been filed by the applicant seeking appointment of Arbitrator relying upon the Clause 23 of the agreement in question. Since the said clause has not been considered as the arbitration clause in the recent decision of this Court in case of M/s. Mohammed Arif Contractor Versus State of Rajasthan & Anr.(S.B. Arbitration Application No.90/2012), decided on 08/04/2015, the present application does not survive, and therefore is dismissed. It is needless to say that the applicant shall be at liberty to file appropriate proceedings before the appropriate Court as may be permissible under the law. (Bela M. Trivedi) J.
R. Vaishnav
101.
"All corrections made in the judgment/order have been incorporated in the judgment/order being emailed." Ramesh Vaishnav Personal Assistan