Calcutta High Court
M/S.Premier Piles Ltd vs Union Of India ( Cc.P.W.D) on 21 January, 2011
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya
AP No. 139 of 2004
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
Original Side
M/S.PREMIER PILES LTD. Petitioner
Versus
UNION OF INDIA ( CC.P.W.D) Respondent
For Petitioner : Mr.B.Majumdar,Adv. For Respondent : Mrs. Kumkum Das, Advocate BEFORE:
The Hon'ble JUSTICE BHATTACHARYA Date : 7th January, 2011.
THE COURT : It appears that in this case previously Justice Protibha Bonnerjea, a former Judge of this Court was appointed Arbitrator by virtue of the order dated 23rd September, 2004. But she having died, another arbitrator should be appointed in her place to complete the adjudication.
In such circumstances, in exercise of power conferred under section 11(6) of the Arbitration & Conciliation Act, 1996 I appoint Justice Debi Prasad Sengupta (Retd.) as the Arbitrator on the fees of Rs.15000/- for each sitting.2
The Arbitrator will be at liberty to appoint a stenographer and a clerk at the meeting of the parties where remuneration of the said stenographer and clerk should be fixed by the arbitrator. If necessary, an interpreter may be appointed by the arbitrator in the meeting of the parties. The cost of arbitration or the payment of clerk, stenographer and interpreter, if any, should be borne by the parties equally.
The application is disposed of.
Photostat certified copy of this order be made available to the parties upon compliance of usual formalities.
( BHATTACHARYA, J.) Rsg.
AR(CR)