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Judgment
Suresh Kumar Kait, J
The present petition has been preferred under the provisions of Section 11(5) of the Arbitration and Conciliation Act, 1996 seeking appointment of
sole Arbitrator to adjudicate the disputes inter-se the parties.
As per the case of the petitioners, on 17.08.2020, the petitioners and the respondents entered into a Loan Repayment and Settlement Agreement
whereby it was agreed that respondent No.1 would issue a post-dated cheque of Rs.12,05,50,191/- from his account for payment of the admitted
liability. It is stated that respondent No.1 in conspiracy with other Directors of respondent No. 2, dishonestly issued a cheque of Rs.12,05,50,191/-
from the dormant account of respondent No.2, which on presentation was returned. Thereafter, disputes arose between the parties.
Accordingly, a legal notice was sent by the petitioners to the respondents on 28.07.2021 calling upon them to pay Rs.12,05,50,191/- along with
interest @ 9% p.a. It is submitted that despite receipt of the said notice, the respondents failed to make any payment to the petitioners.
Subsequently, on 20.08.2021, petitioners invoked the Arbitration Clause in terms of the Loan Repayment and Settlement Agreement dated
17.08.2020. It is stated that despite receipt of the said notice, the respondents failed to appoint the arbitrator. Thereafter, petitioners moved the present
petition.
As per office report from Registry, service report qua notice to respondent through dasti, courier, speed post, email, fax and Whatsapp is awaited.
However, according to affidavit of service dated 08.02.2022 placed on record by petitioner, the respondents are served. It is mentioned in the affidavit
that respondent has been served through e-mail and whatsapp. Also, process sent through speed post has “confirmed item deliveryâ€.
In the opinion of this Court, respondents are duly served but they have chosen deliberately not to appear before this Court. Thus, it seems that they
have nothing to oppose in the present petition.
Accordingly, Mr. Justice (Retd.) M. C. Garg (Mobile: 9899337979) is appointed the sole Arbitrator to adjudicate the dispute between the parties.
The fee of the learned Arbitrator shall be governed by the Fourth Schedule of the Arbitration and Conciliation Act, 1996.
The learned Arbitrator shall ensure compliance with Section 12 of Arbitration and Conciliation Act, 1996 before commencing the arbitration.
With aforesaid directions, the present petition is, accordingly, disposed of.