Punjab-Haryana High Court
Optimum Technologies Inc vs M/S Emerson Network Power India Pvt Ltd & ... on 23 January, 2015
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Arbitration Case No. 96 of 2014 (O&M)
Date of Decision: 23.01.2015
Optimum Technologies Inc. ..Petitioner
versus
M/s Emerson Network Power (India) Pvt. Ltd. and others
..Respondents
CORAM: HON'BLE MR. JUSTICE S.J.VAZIFDAR, ACTING CHIEF JUSTICE.
Present : Mr. Ajay Pal Singh, Advocate, for the petitioner.
None for the respondents.
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S.J.VAZIFDAR A.C.J. (Oral)
This is an application under Section 11(6) of the Arbitration & Conciliation Act, 1996 for appointment of an Arbitrator in accordance with Clause (r) of the General Terms & Conditions of the Contract dated 01.11.2012 to adjudicate upon the disputes between the parties.
2. There is no reply to the application. I therefore proceed on the basis that the execution of the agreement stands established. As the disputes and differences have arisen between the parties, I appoint Mr. B.C.Gupta, District & Sessions Judge (retd.) # 601, Phase-II, Mohali, Punjab, as sole arbitrator to adjudicate upon the disputes and differences between the parties.
3. Petition is disposed of in the above terms.
(S.J.VAZIFDAR) 23.01.2015 ACTING CHIEF JUSTICE 'ravinder' RAVINDER SHARMA 2015.01.23 17:34 I attest to the accuracy and authenticity of this document