Supreme Court - Daily Orders
M/S Linde Heavy Truck Division Ltd vs Container Corporation Of India Ltd &Amp ... on 22 September, 2014
Author: Anil R. Dave
Bench: Anil R. Dave
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SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
ARBITRATION CASE (C) No. 17 OF 2014
M/S LINDE HEAVY TRUCK DIVISION LTD Petitioner(s)
VERSUS
CONTAINER CORPORATION OF INDIA LTD & ANR Respondent(s)
O R D E R
I am happy to note that the petitioner and Respondent No. 1 have agreed that Hon'ble Mr. Justice K. S. Radhakrishnan, former Judge of this Court, be appointed as the sole arbitrator for adjudication of the disputes among the parties.
In view of the above, I nominate Hon'ble Mr. Justice K.S.Radhakrishnan former Judge of this Court, as the sole Arbitrator to adjudicate all the disputes that have arisen among the parties, including any counter claim that may be raised by the respondent.
The learned sole Arbitrator will be at liberty to fix the venue of the arbitration as well as the remuneration to be paid to him.
The Registry is directed to communicate this order to Signature Not Verified the learned sole Arbitrator, so that he can enter upon the Digitally signed by Jayant Kumar Arora Date: 2014.09.26 16:01:15 IST Reason: reference as expeditiously as possible. 2 The Arbitration Petition is, accordingly, disposed of.
No order as to costs.
.......................J. [ANIL R. DAVE] New Delhi;
September 22, 2014.
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ITEM NO.404 COURT NO.4 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Arbitration Case (Civil) No(s). 17/2014
M/S LINDE HEAVY TRUCK DIVISION LTD Petitioner(s)
VERSUS
CONTAINER CORPORATION OF INDIA LTD & ANR Respondent(s)
(with application for permission to file additional documents) Date : 22/09/2014 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE For Petitioner(s) Mr. Abhimanyu Bhandari, Adv.
Mr. Nikhil Singhvi, Adv.
Ms. Kartika Sharma, Adv.
Mr. Naveen Kumar, Adv.
For Respondent(s) Ms. Priya Ohri, Adv.
Ms. Aishwarya Singh, Adv.
For Ms. Sakya Chaudhary, Adv. Mr. M. M. Kalra, Adv.
Mr. Vishnu B. Saharya, Adv.
Mr. Viresh B. Saharya, Adv.
Mr. Kamal Kalra, Adv.
For M/s Saharya & Co.
UPON hearing counsel the Court made the following O R D E R The Arbitration Petition is disposed of in terms of the signed order.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar (Signed order is placed on the file)