KARAN PAPER MILLS Vs. SHAH PAPER PACK INDUSTRIES

JUDGEMENT

(1.) This is a petition preferred by the petitioner challenging the order dtd. 10/8/2022 passed by the learned Commercial Court at City Civil Court, Ahmedabad in Commercial Misc. Application No. 167 of 2022 filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 inter alia challenging the order dtd. 9/6/2022 passed by the learned sole arbitrator. A Former Judge, High Court of Gujarat, acting as a Sole Arbitrator rejected the application filed by the respondent under Sec. 16 of the Arbitration and Conciliation Act in the arbitration proceedings being Arbitration Case No. A-058 of 2019 initiated by the petitioner against the respondent.

(2.) The petitioner supplied MG Craft Papers to the respondent in the year 2013 for which the petitioner raised four separate tax invoices on 30/9/2013, 19/10/2013 and 21/1/2013 and 9/11/2013 upon the respondent accumulating to total Rs.13,10,388.00 with a credit period of 60 days to enable the respondent to make payment.

(3.) The prayers sought for are as follows:-