CHANDRAKANT DAYALJI PATEL Vs. JAYANT SANGHVI

JUDGEMENT

(1.) PRESENT application seeks modification of the order of this Court dated 27th September 2013 appointing the sole arbitrator to adjudicate upon the disputes arisen between the applicants and opponents herein in respect of an agreement dated 24th April 2010, as per the provisions of the Arbitration and Conciliation Act, 1996 {"the Act" for short}, in the following background :

(2.) THIS Court, after due consideration of the contentions raised by both the sides, appointed a former Judge of this Court Mr. Justice P.B Majmudar as a sole arbitrator. It is, at the outset, to be noted that both the sides were given an opportunity to suggest names of arbitrators, after arriving at a consensus. However, both the sides had given separate list.

(3.) THE parties appeared before the sole arbitrator on 15th March 2013 and the modalities for proceedings were worked out. The next scheduled date was fixed on 12th April 2014.