Bombay High Court
Astral Freight Forwarders (P) Ltd vs Mono Steel India Ltd on 11 September, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
ssp 969 arbap 196 of 2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION NO.196 OF 2019
Astral Freight Forwarders (P) Ltd. ... Applicant
versus
Mono Steel India Ltd. ... Respondent
Mr. Manoj Khatri with Mr. Christabelle M.K., for Applicant.
Mr. Rahul Karnik with Ms. Jinal Rathi, for Respondent.
CORAM: S.J. KATHAWALLA, J.
DATE: 11st SEPTEMBER, 2019 P.C.:
1. Heard the learned Advocates appearing for the parties and the following order is passed by consent :
(i) Mr. Akshay Kolse-Patil, Advocate is appointed as the sole Arbitrator to decide the disputes between the parties arising out of the Purchase and Sale Agreement dated 11th October, 2018.
(ii) The learned Arbitrator shall within a period of one week from today fle his disclosure under Section 11 (8) read with Section 12 (1) of the Arbitration and Conciliation Act, 1996 as amended by the Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016) with the Prothonotary and Senior Master of this Court.
(iii) The parties and/or their Advocates shall appear before the learned Arbitrator in his chambers, on 23rd September, 2019 at 5.00 p.m. and obtain necessary directions.
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ssp 969 arbap 196 of 2019.doc
(iv) The learned Arbitrator shall endeavour to pass his fnal Award within a period of six months from the date of this order.
(v) The learned Arbitrator shall not grant adjournments to the parties unless absolutely necessary.
(vi) All contentions of the parties are kept open.
(vii) The cost of arbitration shall initially be borne by the parties equally.
(viii) The fees payable to the arbitral tribunal shall be as prescribed under the Bombay High Court (Fees Payable to Arbitrators) Rules, 2018.
(ix) The venue of Arbitration shall be at Mumbai.
(x) In view of this order, the above Arbitration Application is disposed of.
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