KONAGALA RAMESH Vs. RAMRAKHYANI ASSOCIATES

JUDGEMENT

(1.) By way of this application filed under Sec. 11(5) & (6) of the Arbitration and Conciliation Act, 1996 (for brevity, 'the Act of 1996'), the applicants seek appointment of a sole Arbitrator to resolve their claim for a sum of Rs. 45,13,394.00 raised against the respondent partnership firm and its Managing Partner.

(2.) The parties hereto entered into a registered lease deed on 04.06.2014, bearing Document No.6796 of 2014, in relation to the Shop bearing No.EEF-1 situated on the first floor of the building named 'Tapadia Maruthi Infinity Mall' in Survey Nos.320/1 and 315/3 of Chandanagar Village, Serilingampally Mandal and Municipality, Ranga Reddy District. Disputes having arisen between them, the applicants addressed arbitration notice dated 19.07.2018 through their Advocate nominating an Arbitrator to resolve their claim and called upon the respondents to nominate their Arbitrator within a time frame. No reply was received to this notice before the filing of this Arbitration Application. The applicants therefore approached this Court for appropriate relief in this regard.

(3.) Notice having been ordered on this application, Sri Resu Mahender Reddy, learned counsel, entered appearance for the respondents. No counter-affidavit was however filed by them contesting the application.