Full Judgment Text
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NC: 2026:KHC:22861
CMP No. 553 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 25 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
CIVIL MISC. PETITION NO. 553 OF 2025
BETWEEN:
M/S RENAISSANCE HOLDINGS
AND DEVELOPERS PVT. LTD.,
A PRIVATE LIMITED COMPANY
REGISTERED UNDER COMPANIES ACT 1956
HAVING ITS REGISTERED OFFICE AT NO.5O
17TH CROSS, 8TH MAIN, MALLESHWARAM
BENGALURU - 560 055
REPRESENTED BY ITS
AUTHORIZED SIGNATORY
SRI SUDHAMA V.
…PETITIONER
(BY SRI SANTHOSH S GOGI, ADV.)
AND:
SRI MOHAN RAO
S/O LATE S RAMA RAO
AGED ABOUT 71 YEARS
R/AT NO.470, 4TH A MAIN ROAD
7TH CROSS, RMV CLUB, DOLLARS
COLONY, RMV 2ND STAGE
BENGALURU - 560 094.
…RESPONDENT
Digitally
signed by
NANDINI M S
Location:
HIGH COURT
OF
KARNATAKA
(BY SRI MANJUNATH B.S, ADV.)
THIS CMP IS FILED UNDER SECTION 11(5) OF ARBITRATION
AND CONCILIATION ACT, 1996 PRAYING TO APPOINT ARBITRATOR
TO ADJUDICATE UPON THE DISPUTES THAT HAVE ARISEN BETWEEN
THE PETITIONER AND THE RESPONDENT WITH RESPECT CAUSE 9.3
TO THE AGREEMENT FOR SALE DATED 30.10.2023 (ANNEXURE E) IN
THE INTEREST OF JUSTICE.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:22861
CMP No. 553 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
1. Heard the learned counsels appearing for the
parties.
2. In this petition, petitioner has sought for
appointment of an Arbitrator for resolution of dispute in terms
of Clause 9.3 to the agreement for sale dated 30.10.2023 at
Annexure-E to the petition.
3. Having taken note of the submission made by
learned counsel appearing for the parties and Clause-9.3 of to
the agreement for sale dated 30.10.2023 at Annexure-E, I am
of the view that appointment of an Arbitrator is necessitated for
resolution of dispute between the parties.
4. Accordingly, this petition under Section 11(5) of the
allowed
Act, 1996 is . Sri Justice Ajith J Gunjal , Former
Judge, High Court of Karnataka is appointed to enter into the
said reference of Arbitration and act as the Sole Arbitrator in
the present case at Arbitration and Conciliation Centre,
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NC: 2026:KHC:22861
CMP No. 553 of 2025
HC-KAR
Bengaluru, as per the Rules governing the said Arbitration
Centre.
5. Since the parties are represented through their
learned counsel, in order to avoid further delay in the matter,
the parties are directed to appear before the Arbitration and
05.06.2026 at 11.00 a.m.
Conciliation Centre on , without
waiting for further notice in this regard. On appearance of the
parties, learned Arbitrator is requested to resolve the dispute at
the earliest.
6. All claims and contentions of the parties are kept
open to be decided by the Arbitral Tribunal.
7. A copy of this order be sent forthwith to the
Arbitration and Conciliation Centre, Khanija Bhavan, Bengaluru,
for proceeding further in the matter.
8. Registry is directed to return all original documents
produced by any of the parties after obtaining Photostat copies
of the same.
Sd/-
(E.S.INDIRESH)
JUDGE
NMS/List No.: 1 Sl No.: 20