SURAJ HOMES PRIVATE LIMITED Vs. G. VENKATARAYAPPA

JUDGEMENT

(1.) The present petition under Section 11 of the Arbitration and Conciliation Act, 1996, has been filed by the petitioner-Suraj Homes Private Limited against the respondent- Mr.G.Venkatarayappa seeking an appointment of an Arbitrator in pursuance of Clause 32 of the Joint Development Agreement vide Annexure-D dated 10.04.2006.

(2.) Clause-32 of the Joint Development Agreement, which is an Arbitration clause reads as under:-

(3.) It is submitted that the requisite notice of request for reference to arbitration was given by the petitioner to the respondent vide Annexure-V dated 20.02.2014. Subsequently, the parties have somehow failed to mutually agree for the appointment of the Sole Arbitrator in the present case. Hence, the petitioner is before this Court by way of this petition to appoint the Sole Arbitrator to resolve their disputes.