Calcutta High Court
Exterior-Interiors Private Limited vs Hi Tech Point Technologies on 12 June, 2008
Author: Patherya
Bench: Patherya
1
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
A. P. No. 274 of 2008
Exterior-Interiors Private Limited
Versus
HI TECH Point Technologies
Private Limited & Ors.
Mr. Samrat Sen, Adv.
. for the petitioner
Mr. Atish Ghosh, Adv.
. for the respondents
BEFORE : The Hon'ble JUSTICE PATHERYA ___________________________________________________________ Date: 12.06.2008 ___________________________________________________________ This is an application filed under Section 11(6) of the Arbitration and Conciliation Act, 1996.
By letter dated 16th February, 2008, the petitioner invoked the arbitration clause and nominated its Arbitrator. Such nomination was not accepted by the respondents. Hence, the instant application has been filed.
Counsel for the respondents submits that the Arbitrator appointed by the respondents is not acceptable to the petitioner.
Having considered the submissions of the parties, as the parties could not agree to the personnel of the Arbitrator, this 2 is an appropriate case where the matter be placed before the Hon'ble The Chief Justice and/or Judge designated for appointment of the Arbitrator.
As no affidavit-in-opposition has been filed by the respondents, allegations contained in the petition are not admitted.
All parties to act on a xeroxed singed copy of this order on the usual undertaking.
( Patherya, J. ) AKGoswami