Madras High Court
M/S.Mohan Breweries And Distilleries vs M/S.Tilaknagar Industries Ltd on 16 October, 2015
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
In the High Court of Judicature at Madras Dated : 16.10.2015 Coram : The Hon'ble Mr.Sanjay Kishan Kaul, Chief Justice O.P.No.75 of 2015 M/s.Mohan Breweries and Distilleries Limited, Rep. by its Executive Chairman, Mr.M.Nandagopal. .. Petitioner -vs- M/s.Tilaknagar Industries Ltd., Rep.by its Chairman and Managing Director, Mr.Amit Thanukkar. .. Respondent Petition filed under Section 11 (5) of the Arbitration and Conciliation Act, 1996, for appointment of a sole arbitrator to adjudicate the disputes between the petitioner and the respondent under Article 17 of the Bottling Agreement dated 31.12.2010 entered between the petitioner and the respondent. For Petitioner : Mrs.Nalini Chidambaram, S.C. For M/s.C.Uma For Respondent : Mr.A.Palaniappan * * * * * O R D E R
Learned counsel for parties jointly propose that Mr.Satish Parasaran, Advocate, may be appointed as the Sole Arbitrator to enter upon reference and adjudicate the disputes inter se the parties under the aegis of the Madras High Court Arbitration Centre.
2.I, thus, appoint Mr.Satish Parasaran, Advocate, residing at New No.8, 8th Street, Dr.Radhakrishnan Salai, Mylapore, Chennai-600 004, Ph: 98400 24417, as the Sole Arbitrator to enter upon the reference and adjudicate the disputes inter se the parties. As requested, the arbitration proceedings will be conducted under the aegis of the Madras High Court Arbitration Centre and the parties will be governed by the Rules of the Centre.
3.The original petition is, accordingly, allowed, leaving the parties to bear their own costs.
(S.K.K., CJ.) 16.10.2015 sra Note: Mark a copy to
(i) The Addl. Registrar-Vigilance Madras High Court Arbitration Centre, Madras High Court Campus, Chennai.
(ii)The Arbitrator, as referred above.
The Hon'ble Chief Justice (sra) O.P.No.75 of 2015 16.10.2015