EVOLUTIONARY SYSTEMS PVT LTD Vs. LOVISH GANOTRA

JUDGEMENT

(1.) It appears that these matters have been pending since the year 2019 for appointment of sole arbitrator. By way of these arbitration petitions, the petitioner has prayed to appoint an arbitrator to resolve the disputes between the parties.

(2.) Admittedly, the dispute is arbitrable in light of the agreement between the parties. In Arbitration Petition No. 78 of 2019, on the last occasion learned advocate for the respondent was not present. Similarly, in Arbitration Petition No. 79 of 2019, learned advocate for the respondent therein has filed sick note which was the case even on the earlier occasion. In the rest of the matters, though served none appears for the respondent.

(3.) Mr. G.T. Dayani, learned advocate appearing for the petitioner would place on record the declaration signed by the proposed sole arbitrator, Shri L.V. Ashara as required under the provisions of the Arbitration Act , 1996 as amended from time to time. The same is directed to be taken on record.