Full Judgment Text
- 1 -
NC: 2026:KHC:13697
CMP No. 625 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 6 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
CIVIL MISC. PETITION NO. 625 OF 2025
BETWEEN:
1. M/S UVII INFRRA PVT LTD
REPRESENTED BY ITS
MANAGING DIRECTOR
MR. ISAAC PETER
HAVING ITS OFFICE AT: IV/554,
KADAYIRUPPU,
KOLENCHERY ERNAKULAM,
KERALA - 682 311.
…PETITIONER
(BY SRI. M.S. ARIANDITA RAJESH, ADVOCATE;
SRI. RITHWICK GANESH, ADVOCATE)
AND:
1. ANJU BOBBY SPORTS FOUNDATION
REPRESENTED BY ITS CHAIRPERSON
MS. ANJU BOBBY GEORGE
GOOD EARTH ORCHARD,
DODDABELE ROAD
OPP. KSRTC REGIONAL WORKSHOP
KENGERI,
BENGALURU - 560 060.
2. MR. ROBERT BOBBY GEORGE
MANAGING TRUSTEE,
ANJU BOBBY SPORTS FOUNDATION
GOOD EARTH ORCHARD,
Digitally signed by
CHAYA S A
Location: HIGH
COURT OF
KARNATAKA
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NC: 2026:KHC:13697
CMP No. 625 of 2025
HC-KAR
DODDABELE ROAD
OPP. KSRTC REGIONAL WORKSHOP
KENGERI,
BENGALURU - 560060.
3. MS. SINIMOLE PAULOSE
TRUSTEE, ANJU BOBBY SPORTS FOUNDATION
GOOD EARTH ORCHARD,
DODDABELE ROAD
OPP. KSRTC REGIONAL WORKSHOP
KENGERI,
BENGALURU - 560060.
4. MR. AJITH MARKOSE
TRUSTEE, ANJU BOBBY SPORTS FOUNDATION
GOOD EARTH ORCHARD
DODDABELE ROAD
OPP. KSRTC REGIONAL WORKSHOP
KENGERI
BENGALURU - 560060.
…RESPONDENTS
(BY SRI/SMT. BEAULA JEMIMA THILAKAVATHI, ADVOCATE)
THIS CMP IS FILED UNDER SECTION 11(6) OF THE
ARBITRATION AND CONCILIATION ACT 1996, PRAYING TO
ALLOW THE PRESENT PETITION AND APPOINT A SOLE
ARBITRATOR IN TERMS OF CLAUSE 12(b) OF THE AGREEMENT
DATED 05.03.2021 (ANNEXURE B) AND SECTION 11(6) OF THE
ARBITRATION AND CONCILIATION ACT, 1996, TO ADJUDICATE
ALL DISPUTES BETWEEN THE PARTIES IN CONNECTION WITH
OR ARISING OUT OF THE AGREEMENT.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:13697
CMP No. 625 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
1. Heard learned counsel appearing for the parties.
2. This petition is filed under Section 11(6) of the Arbitration
and Conciliation Act, 1996, praying to appoint sole arbitrator
and to refer the disputes between the parties to arbitration, in
terms of clause 12(b) of the Agreement dated 05.03.2021 as
per Annexure-B to the petition.
3. Having taken note of the submissions made by the
learned counsel for the parties, I am of the view that,
appointment of an Arbitrator is necessitated. Accordingly,
Shri. H.V. Ramachandra Rao, former District Judge is hereby
appointed as the sole Arbitrator to resolve the dispute between
the parties.
4. Since parties are represented through their learned
counsel, the parties are directed to appear before the
Arbitration and Conciliation Centre, Race Course Road,
Bengaluru, on 09.04.2026 at 11.00 a.m. On appearance of the
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NC: 2026:KHC:13697
CMP No. 625 of 2025
HC-KAR
parties, learned Arbitrator is requested to dispose of the
matter.
5. The Registry is directed to communicate this order to the
Arbitration and Conciliation Centre, Bengaluru and also to
Shri. H.V. Ramachandra Rao, former District Judge, forthwith.
6. Accordingly, this Civil Miscellaneous Petition stands
disposed of.
Sd/-
(E.S.INDIRESH)
JUDGE
sac
List No.: 1 Sl No.: 31
NC: 2026:KHC:13697
CMP No. 625 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 6 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
CIVIL MISC. PETITION NO. 625 OF 2025
BETWEEN:
1. M/S UVII INFRRA PVT LTD
REPRESENTED BY ITS
MANAGING DIRECTOR
MR. ISAAC PETER
HAVING ITS OFFICE AT: IV/554,
KADAYIRUPPU,
KOLENCHERY ERNAKULAM,
KERALA - 682 311.
…PETITIONER
(BY SRI. M.S. ARIANDITA RAJESH, ADVOCATE;
SRI. RITHWICK GANESH, ADVOCATE)
AND:
1. ANJU BOBBY SPORTS FOUNDATION
REPRESENTED BY ITS CHAIRPERSON
MS. ANJU BOBBY GEORGE
GOOD EARTH ORCHARD,
DODDABELE ROAD
OPP. KSRTC REGIONAL WORKSHOP
KENGERI,
BENGALURU - 560 060.
2. MR. ROBERT BOBBY GEORGE
MANAGING TRUSTEE,
ANJU BOBBY SPORTS FOUNDATION
GOOD EARTH ORCHARD,
Digitally signed by
CHAYA S A
Location: HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:13697
CMP No. 625 of 2025
HC-KAR
DODDABELE ROAD
OPP. KSRTC REGIONAL WORKSHOP
KENGERI,
BENGALURU - 560060.
3. MS. SINIMOLE PAULOSE
TRUSTEE, ANJU BOBBY SPORTS FOUNDATION
GOOD EARTH ORCHARD,
DODDABELE ROAD
OPP. KSRTC REGIONAL WORKSHOP
KENGERI,
BENGALURU - 560060.
4. MR. AJITH MARKOSE
TRUSTEE, ANJU BOBBY SPORTS FOUNDATION
GOOD EARTH ORCHARD
DODDABELE ROAD
OPP. KSRTC REGIONAL WORKSHOP
KENGERI
BENGALURU - 560060.
…RESPONDENTS
(BY SRI/SMT. BEAULA JEMIMA THILAKAVATHI, ADVOCATE)
THIS CMP IS FILED UNDER SECTION 11(6) OF THE
ARBITRATION AND CONCILIATION ACT 1996, PRAYING TO
ALLOW THE PRESENT PETITION AND APPOINT A SOLE
ARBITRATOR IN TERMS OF CLAUSE 12(b) OF THE AGREEMENT
DATED 05.03.2021 (ANNEXURE B) AND SECTION 11(6) OF THE
ARBITRATION AND CONCILIATION ACT, 1996, TO ADJUDICATE
ALL DISPUTES BETWEEN THE PARTIES IN CONNECTION WITH
OR ARISING OUT OF THE AGREEMENT.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
- 3 -
NC: 2026:KHC:13697
CMP No. 625 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
1. Heard learned counsel appearing for the parties.
2. This petition is filed under Section 11(6) of the Arbitration
and Conciliation Act, 1996, praying to appoint sole arbitrator
and to refer the disputes between the parties to arbitration, in
terms of clause 12(b) of the Agreement dated 05.03.2021 as
per Annexure-B to the petition.
3. Having taken note of the submissions made by the
learned counsel for the parties, I am of the view that,
appointment of an Arbitrator is necessitated. Accordingly,
Shri. H.V. Ramachandra Rao, former District Judge is hereby
appointed as the sole Arbitrator to resolve the dispute between
the parties.
4. Since parties are represented through their learned
counsel, the parties are directed to appear before the
Arbitration and Conciliation Centre, Race Course Road,
Bengaluru, on 09.04.2026 at 11.00 a.m. On appearance of the
- 4 -
NC: 2026:KHC:13697
CMP No. 625 of 2025
HC-KAR
parties, learned Arbitrator is requested to dispose of the
matter.
5. The Registry is directed to communicate this order to the
Arbitration and Conciliation Centre, Bengaluru and also to
Shri. H.V. Ramachandra Rao, former District Judge, forthwith.
6. Accordingly, this Civil Miscellaneous Petition stands
disposed of.
Sd/-
(E.S.INDIRESH)
JUDGE
sac
List No.: 1 Sl No.: 31