ORDER
This Petition has been filed taking advantage of Section 14 (2) of the Arbitration and Conciliation Act, 1996, seeking interference with an arbitration proceeding, unilaterally commenced by the 2ndrespondent herein.
2. There have been transactions between the petitioners and the 1st respondent. But to resolve such transactions they had never agreed that such resolutions should be referred to arbitration. They had taken a conscious decision that to resolve any disputes, the normal customary law will apply.
3. However, a notice had been issued by the learned counsel for the 1strespondent appointing himself as Arbitrator. The 2ndrespondent had issued a follow up notice claiming that he is the Arbitrator and calling upon the parties to submit to his terms of reference.
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4. The entire procedure is vitiated. The 2ndrespondent cannot act as an Arbitrator. There is no agreement between the petitioners and the 1st respondent to refer disputes before any Arbitrator.
5. It is trite in law to point out that the parties can be referred to alternate mode of redressal of disputes only if they agree for the same.
6. It is under these circumstances, taking recourse to Section 14 (2) of the Arbitration and Conciliation Act, 1996, the present petition has been filed.
7. The arbitration proceedings had been stayed by an order dated 17.11.2022. Notice was directed to the 1strespondent.
8. The learned counsel has now entered appearance on behalf of the 1strespondent.
9. I must place on record my deepest appreciation that it is admitted that there is no arbitration clause covering the agreement between the petitioners and the 1strespondent.
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10. In view of the facts stated, I hold that the entire proceedings initiated by the 2ndrespondent cannot stand the scrutiny of this Court and stand vitiated as being non est in the eyes of law.
11. The 1strespondent may initiate appropriate proceedings in manner known to law, to resolve any dispute he has against the petitioners herein.
12. With the above observation, the Arbitration Original Petition stands allowed. No costs. Consequently, the connected application stands closed.
30.11.2022
Index:Yes/No
Speaking Order : Yes/No ssi
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C.V.KARTHIKEYAN,J.,
ssi
and A.No.5132 of 2022
30.11.2022
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