Bombay High Court
Skf India Limited (Skf) vs M/S. Bearings And Bearings on 28 February, 2022
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION NO.23 OF 2021
SKF India Limited (SKF) .. Petitioner
v/s.
M/s. Bearings & Bearings .. Respondent
Ms. Pallavi Dabholkar for the petitioner.
None for the respondent.
CORAM : A. K. MENON, J.
DATED : 28TH FEBRUARY, 2022.
P.C. :
1. Ms. Dabholkar states that although Shri S. M. Deshmukh, Former District & Sessions Judge was appointed as Sole Arbitrator vide order dated 5th April, 2021 the learned arbitrator has declined to act citing his inability. Accordingly, she submits that the Respondent's Advocate has agreed to refer disputes to Shri S.R. Sathe, Former Judge of this Court and she has received communication by email to that effect on 17th December, 2021.
2. In view of the consent as recorded in the said email, I pass the Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:
2022.02.28 1/2 17:38:10 +0530
7.arp-23-21.doc wadhwa following order;
(i) Mr. S.R. Sathe, Former Judge of this Court, is appointed as Sole Arbitrator to adjudicate upon claims and counter claims, if any.
(ii) The learned Arbitrator is requested to file his disclosure statement under Section 11(8) and Section 12(1) within four weeks with the Prothonotary and Senior Maser and provide copies to the parties.
(iii) Parties to appear before the Sole Arbitrator on a date to be fixed by him at his earliest convenience.
(iv) Fees payable to the Sole Arbitrator will be in accordance with the Bombay High Court (Fee Payable to Arbitrators) Rules, 2018.
(v) Arbitration Application is disposed in the above terms.
(vi) No costs.
(A. K. MENON, J.)
2/2
7.arp-23-21.doc
wadhwa