ARUN BHANSALI, J. - (1.) This application under section 11 of the Arbitration and Conciliation Act, 1996 has been filed by the applicant seeking appointment of appropriate arbitrator to resolve and settle the dispute between the parties in terms of agreement dated 07.01.2013 executed between the parties.
(2.) On an objection being raised regarding the agreement dated 07.01.2013 being deficiently stamped, by order dated 11.08.2017, it was ordered as under:- "In view of the present facts, while keeping the petitioner's right reserve to challenge the very levy and quantum of stamp duty, including the person liable for such duly, to be raised at appropriate stage and before appropriate forum, the petitioner is directed to produce the original agreement dated 07.01.2013 before the Collector (Stamps), Jodhpur, who shall determine the appropriate stamp duty leviable upon the instrument, namely agreement dated 07.01.2013. Requisite steps be taken within a period of fifteen days from today. The Collector (Stamps) is directed to determine the stamp duty payable on the subject agreement, within a period of one month, from the date of tendering of the original agreement, alongwith the requisite application and certified copy of the order instant."
(3.) Pursuant thereto, the Sub-Registrar determined the requisite stamp duty.;