Calcutta High Court
Rockwell Automation India Pvt Ltd vs Steel Authority Of India Ltd on 20 November, 2018
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
OD-7
AP 782 of 2018
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ROCKWELL AUTOMATION INDIA PVT LTD
Versus
STEEL AUTHORITY OF INDIA LTD
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 20th November, 2018.
Appearance:
Mr. Anirban Ray, Adv.
Mr. Debangshu Basu, Adv.
Mr. Tapash Banerjee, Adv.
Mr. Souvik Nandy, Adv.
The Court : This is an application under Section 11(6) of the
Arbitration & Conciliation Act, 1996, as amended by Act No.3 of
2016 (in short, "the Act of 1996").
One of the grounds urged by the petitioner in this
application is that the arbitration agreement between the parties
contemplates that the Managing Director of the respondent shall
appoint the Arbitrator but in the present case it was the Chief Executive Officer of the respondent who has appointed the Arbitrator.
As prayed for by Mr. Banerjee, let the respondent file its affidavit-in-opposition within December 3, 2018; reply thereto, if any, be filed within December 10, 2018.
Let this application in the list on December 11, 2018.
(ASHIS KUMAR CHAKRABORTY, J.) s.pal