Supreme Court - Daily Orders
Greens Power Equipment (China) Co.Ltd. vs Sarvanthi Infratech Pvt Ltd on 7 March, 2014
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ITEM NO.405 COURT NO.7 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 PETITION NO. 32 OF 2013
GREENS POWER EQUIPMENT (CHINA) CO.LTD. Petitioner(s)
VERSUS
SARVANTHI INFRATECH PVT LTD Respondent(s)
Date: 07/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
For Petitioner(s) Mr. Atul Kumar, Adv.
Mr. Arun Gaur, Adv.
Mr. S.K. Verma, Adv.
For Respondent(s) Mr. Viplav Sharma, Adv.
Ms. Ankita Amrapali, Adv.
Ms. Divya Roy, Adv.
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. No costs.
|(VINOD LAKHINA) | |(INDU BALA KAPUR) | |COURT MASTER | |COURT MASTER |
(SIGNED ORDER IS PLACED ON THE FILE) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION ARBITRATION PETITION NO.32 OF 2013 GREENS POWER EQUIPMENT (CHINA) CO. LTD. ...PETITIONER VERSUS SRAVANTHI INFRATECH PVT. LTD. ...RESPONDENT ORDER Heard learned counsel for the parties. Learned counsel for both the parties have suggested the names for appointing the sole Arbitrator. I am informed that the Arbitration is to take place in Delhi. In exercise of my discretion under Section 11(6) of the Arbitration and Conciliation Act, 1996, I hereby appoint Shri Ciccu Mukhopadhaya, Senior Advocate [Chamber at Apartment 5-D, No.10, Bhagwan Dass Road, New Delhi-110001; Office at B-115, Sector-44, Noida-201301 (UP)] as the sole arbitrator to adjudicate all the disputes arising between the parties.
All the disputes including the disputes raised in the present petition are hereby referred to the learned sole Arbitrator. The Arbitrator shall be at liberty to fix his own fees/ remuneration/other conditions in consultation with the parties. The seat as well as venue of the arbitration will be at Delhi.
...2/-
:2:Let this order be communicated to the learned Arbitrator so that the arbitration proceedings can commence and conclude as expeditiously as possible.
The Arbitration Petition is disposed of accordingly. No costs.
....................,J.
(SURINDER SINGH NIJJAR) NEW DELHI MARCH 07, 2014