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Judgment
E.S. Indiresh, J
This petition is filed by the petitioner seeking appointment of an Arbitrator to adjudicate the dispute that has arisen between the petitioner and the respondents, in relation to the claims as per averments set out in the petition.
I have heard the learned counsel appearing for the parties.
Respondent No.2 is represented by learned counsel, Smt. S. Vijayalakshmi. Respondent No. 1 has been duly served but has remained absent and has not chosen to appear or contest the matter.
Upon consideration of the averments made in the petition and in view of the existence of an Arbitration Clause governing the resolution of dispute, I am of the opinion that, the matter is required to be referred for arbitration. Accordingly, in exercise of the powers conferred under Section 11(6) of the Arbitration and Conciliation Act, 1996, Sri. C. R. Benakanalli, Retired District Judge, is appointed as sole Arbitrator to adjudicate the dispute between the petitioner and the respondents, as detailed in the petition.
The parties are directed to appear before the Arbitration and Mediation Centre, Bangalore at 11:00 a.m. on 04.09.2025, without waiting for any further notice from the Arbitrator.
All claims and contentions of the parties are left/kept open to be decided by the Arbitral Tribunal.
A copy of this order be sent forthwith to the Arbitration and Conciliation Centre (Domestic & International), Khanija Bhavan, Bengaluru, for proceeding further in the matter.
Registry is directed to return all original documents produced by the parties, if any, after obtaining Photostat copies of the same.
Accordingly, the petition is disposed of.