Kerala High Court
M/S. Primus Gloves Private Limited vs The Indian Oil Adani Gas Private Limited on 6 February, 2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
Thursday, the 6th day of February 2025 / 17th Magha, 1946
AR NO. 155 OF 2024
PETITIONER:
M/S. PRIMUS GLOVES PRIVATE LIMITED, PLOT NO. 14 A, CSEZ, KAKKANAD,
ERNAKULAM DISTRICT PIN : 682037 REPRESENTED BY ITS GENERAL MANAGER
SATHYANARAYANAN M., AGED 54 YEARS, S/O. PRABHAKARA MENON, RESIDING
AT "SREENIDHI", 10/1627, E.M.S. ROAD, THENGODU, KAKKANAD, ERNAKULAM
DISTRICT , PIN - 682030
BY ADVS.N.M.MADHU,C.S.RAJANI
RESPONDENT:
THE INDIAN OIL ADANI GAS PRIVATE LIMITED REGD. OFFICE AT 2ND FLOOR,
81, HOWE INDIA HOUSE, NEHRU PLACE, NEW DELHI - 110 019 HAVING ITS
OFFICE AT ANDRYAN ARCADE, 4TH FLOOR, KANNADIKAD, NH BY-PASS, MARADU
P.O., ERNAKULAM DISTRICT REP. BY ITS MANAGING DIRECTOR , PIN -
682304
BY ADVS.S.GANESH,PEARL K.DAVIS
This Arbitration request having come up for orders on 06.02.2025,
the court on the same day passed the following:
SYAM KUMAR V.M., J.
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A.R.No.155 of 2024
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Dated this the 6th day of February, 2025
ORDER
The Arbitrator Sri.P.Sankaranunni (Retired District Judge) nominated by this Court has informed that he is not in a position to accept the nomination and has returned the order dated 09.10.2024 vide his letter dated 27.01.2025.
2. In the above circumstances, it is ordered as follows :
(i) Sri.Sundaram Govind (Retired District Judge), Manu Maya, East Kadungalloor, Aluva-2, is nominated as the third Arbitrator to adjudicate and resolve the disputes and differences between the parties to this case and the Arbitration Tribunal is constituted with the third Arbitrator and Sri.P.R.Shaji and Sri.N.K.Subramanian as Arbitrators.
(ii) The Registry is directed to communicate a copy of this order to the learned Arbitrators, within a period of two weeks from today and to obtain a Statement of Disclosure from the third A.R.No.155 of 2024 2 nominated Arbitrator under Section 11(8) read with Section 12(1) of the Arbitration and Conciliation Act, 1996.
(iii) Once the Disclosure Statement is obtained from the nominated third Arbitrator, the Registry shall release the certified copy of this order, with a copy of the said statement appended to it, retaining the original of the same on the files of this case.
(iv) The fees of the Arbitrators shall be governed by the Fourth schedule to the Arbitration and Conciliation Act, 1996 Sd/-
SYAM KUMAR V.M. JUDGE smm 06-02-2025 /True Copy/ Deputy Registrar