AJAY MADHUSUDAN PATEL Vs. JYOTRINDRA S. PATEL

JUDGEMENT

(1.) The present petition has been filed under Sec. 11(6) read with Sec. 11(9) of the Arbitration and Conciliation Act, 1996 (hereinafter, "the Act, 1996") seeking appointment of a Sole Arbitrator to adjudicate the disputes between the Petitioners and the Respondents in terms of Clauses 7.2 and 7.3 respectively of the Family Arrangement Agreement dtd. 28/2/2020 (hereinafter, "the FAA") read with the Amendment Agreement dtd. 15/5/2020 (hereinafter, "Amendment to the FAA") entered into between the petitioner AMP Group and respondent JRS Group.

(2.) Since the Petitioner No. 13 i.e., Silvercity Management Ltd. is a company incorporated outside India having its office at 17, Bond Street, St. Helier, Jersey, JE2, 3NP, an island in the English Channel, northwest of France and the Petitioner No. 14 i.e., Hiral Ashit Patel is an individual, who is a citizen and resident of Canada, the dispute between the Parties falls within the definition of an international commercial arbitration under Sec. 2(1)(f) of the Act, 1996.

(3.) For convenience, the Parties involved in the present petition and the respective groups of which they form a part of are tabulated below: