BLOOM DEKOR LIMITED Vs. PARTH MARKETING

JUDGEMENT

(1.) By way of the present petition under Arbitration and Conciliation Act , 1996, relief has been sought for appointment of an arbitrator for resolution of dispute arising out of C & F Agreement dtd. 2/8/2010 annexed at Annexure-A to the petition.

(2.) Having perused the papers of the arbitration petition, admittedly, there is a clause governing the dispute between the parties.

(3.) Mr.Jaimin Dave learned advocate for the petitioner places on record a copy of the declaration and acceptance and statement of independence of Mr.M.K.Dave, Retired Principal Judge of City Civil Court, Ahmedabad, as a Sole Arbitrator. Mr.Dave further submits that the original copy of the declaration shall be filed in the registry within a week from today.