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Bombay High Court

Ntt Data Business Solutions India Pvt. ... vs Tata Communications Tranformation ... on 12 March, 2021

Author: G.S. Patel

Bench: G.S. Patel

                                                                        15-CARAP-7-2021.DOC




                      Arun



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                ORDINARY ORIGINAL CIVIL JURISDICTION
                                       IN ITS COMMERCIAL DIVISION
                             COMM ARBITRATION APPLICATION NO. 7 OF 2021


                      NTT Data Business Solutions India Private               ... Applicant
                      Limited
                            Versus
                      Tata Communications Transformation Services            ...Respondent

Limited Mr Shrey Fatterpekar, with Mr Danesh Mehta, i/b Mulla Associates, for the Applicant.

Ms Padmaja Kaul, with Dhruti C, i/b Indus Law, for the Respondent.

                                             CORAM:        G.S. PATEL, J
                                             DATED:        12th March 2021
                      PC:-

ARUN
RAMCHANDRA

SANKPAL 1. After some arguments, the Counsel for the Applicant seeks Digitally signed by ARUN RAMCHANDRA leave to withdraw the Application stating that the Applicant will SANKPAL Date: 2021.03.15 11:07:31 +0530 follow the mandated procedure in Clause 21.2. This inter alia requires the parties to follow the UNCITRAL rules in regard to the appointment of an authority which will nominate an arbitrator where parties are unable to agree on the name of an arbitrator. Parties have refused to agree on a name. The clause must operate.

2. The Application is dismissed as withdrawn.

12th March 2021 15-CARAP-7-2021.DOC

3. This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on production of a digitally signed copy of this order.

(G. S. PATEL, J) Page 2 of 2 12th March 2021