ROTARIAN SIDHESHWAR DAYAL Vs. ROTARIAN U N MAIRA

JUDGEMENT

(1.) Petitioners are members of the Rotary Club of Delhi, Rotary District 3010, comprising of Rotary Clubs in Delhi, parts of U.P and Haryana. Respondent No.1 Shri U.N.Maira was, at the time of filing of the arbitration application the President and Respondent No.2, Shri Pulin Trivedi, was the Hon.

(2.) Secretary of Rotary Club of Delhi. 2. Petitioners have filed the aforementioned Arbitration Application under S.11(6) of the Arbitration and Conciliation Act, 1996 for the appointment of an Arbitrator. Petitioners claim that their request for appointment of an arbitrator made on 25.4.2006 was rejected by the Secretary of the Rotary Club Delhi, i.e., Respondent No.2 herein, vide his letter dated 11th May 2006.

(3.) The dispute relates to the election to the office of President Elect of the Rotary Club of Delhi for the year 2006-07. The petitioners claim that when the nomination process for the Elections to the office of President Elect of the club for 2006-2007 was afoot, Petitioner No. 11 submitted her nomination proposal form on 8/12/05 at 1:55 P.M. to the Respondent No 2 herein before the meeting was called to order. The nominations, as per the deadline prescribed by the Respondent No.1 for the same, could be submitted by 2:00 P.M. However, no endorsement as to the time of receipt was made on the same. It is further alleged that as per the norms the nomination form could have been validly submitted till the meeting was called to order.