Supreme Court - Daily Orders
Bhaskar Jyoti Bora vs M/S Sunworld Residency Private Limited on 30 September, 2024
Arb.Pet.50/2024
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Arbitration Petition (Civil) No 50 of 2024
Bhaskar Jyoti Bora and Another … Petitioners
Versus
M/s Sunworld Residency Private Limited … Respondent
ORDER
1 The office report indicates that service is complete, but none has entered appearance on behalf of the sole respondent.
2 The petition arises under Section 11(6) of the Arbitration and Conciliation Act 1996.
3 In view of the arbitration agreement between the parties, it has been agreed that a sole arbitrator may be appointed under Section 11 of the Arbitration and Conciliation Act 1996.
4 Accordingly, Mr K Parameshwar, senior counsel is appointed as a sole arbitrator under the Arbitration and Conciliation Act 1996.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2024.10.04 118:30:52 IST Reason:
Arb.Pet.50/20245 The Arbitrator shall fix his fees in consultation with the parties.
6 The Arbitration Petition is accordingly disposed of.
7 Pending applications, if any, stand disposed of.
….....…...….......…………………..CJI. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [J B Pardiwala] ..…....…........……………….…........J. [Manoj Misra] New Delhi;
September 30, 2024 CKB 2 Arb.Pet.50/2024 ITEM NO.40 COURT NO.1 SECTION PIL-W S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition for Arbitration No.50/2024 BHASKAR JYOTI BORA & ANR. Petitioner(s) VERSUS M/S SUNWORLD RESIDENCY PRIVATE LIMITED Respondent(s) (With IA No.185426/2024-APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT) Date : 30-09-2024 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) Mr. G.K. Bansal, AOR Mr. Sanjay Bansal, Adv.
Ms. Swati Bansal, Adv.
Ms. Vaishali Gupta, Adv.
Ms. Ayushi Bansal, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R 1 The Arbitration Petition is disposed of in terms of the signed order.
2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file) 3