Madras High Court
Bureau Veritas (India) Private Limited vs Vgn Developers Pvt. Ltd on 15 December, 2016
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
In the High Court of Judicature at Madras Dated : 15.12.2016 Coram : The Hon'ble Mr.Sanjay Kishan Kaul, Chief Justice O.P.No.589 of 2016 Bureau Veritas (India) Private Limited, rep. by its General Manager South Region, No.37, 7th Floor, Chamiers Tower, Chamiers Road, Teynampet, Chennai-600 018. Having Registered Office at Marwah Centre, 6th Floor, Opp. Ansa Industrial Estate, K.Marwah Marg, Off Saki-Vihar Road, Andheri (East), Mumbai-400 072. .. Petitioner -vs- VGN Developers Pvt. Ltd., rep. by its Managing Director, Having Registered Office at No.15, Wallace Garden, 2nd Street, Nungambakkam, Chennai-600 006. .. Respondent Petition filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996, to appoint an independent sole arbitration for resolving the dispute in non-payment of outstanding amount due to the petitioner by the respondent. For Petitioner : Mr.K.Vinod For Respondent : Mr.C.V.Vijayakumar * * * * * O R D E R
After some arguments, it is agreed that the Sole Arbitrator be appointed to adjudicate the disputes inter se the parties and the disputes be governed by the Madras High Court Arbitration Centre.
2. As suggested, I appoint, Mr.Justice K.P.Sivasubramanian, a retired Judge of this Court, 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.) 15.12.2016 bbr 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 bbr O.P.No.589 of 2016 15.12.2016 http://www.judis.nic.in