Telangana High Court
M/S Turbo Engineers vs M/S. Hamtek Technologies India Pvt. ... on 12 March, 2020
Author: A.Rajasheker Reddy
Bench: A.Rajasheker Reddy
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
Arbitration Application No.127 of 2019
ORDER
Both the counsel does not dispute the existence of arbitration clause in the purchase orders dated 18.01.2017 and in the amended purchase order dated 27.01.2017, and dispute is only with regard to nomination of arbitrator.
Learned counsel for the respondent submits that respondent is not agreeable for the appointment of the arbitrator named by the applicant.
Learned counsel for the applicant submits that this court may appoint an arbitrator.
In view of the above, the arbitration application is allowed and Sri Justice Neelam Sanjiva Reddy, Former Judge of the erstwhile High Court of Andhra Pradesh, is nominated as arbitrator, to adjudicate the claims and disputes between the parties and to pass an award in accordance with law.
The learned Arbitrator shall be entitled to fees as per the rates specified in the Fourth Schedule to the Act of 1996, inserted by Act 3 of 2016 with effect from 23-10-2015, which shall be borne by both parties in equal proportion.
Interlocutory applications pending, if any, shall stand closed. No order as to costs.
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A.RAJASHEKER REDDY,J Date:12--03--2020 Avs Office to mark a copy of this order to:
Sri Justice Neelam Sanjiva Reddy, Former Judge of the erstwhile High Court of A.P., R/o Plot No.443 - A57 - III, Road No.86, Jubilee Hills, Hyderabad - 96.
B/O