M/S Apollo Hospitals Enterprise Ltd vs Government Of Karnataka on 5 July, 2013

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Karnataka High Court

M/S Apollo Hospitals Enterprise Ltd vs Government Of Karnataka on 5 July, 2013

Bench: Dilip B Bhosale

                               1


       IN THE HIGH COURT OF KARNATAKA AT BANGALORE

              DATED THIS THE 5th DAY OF JULY 2013

                              BEFORE

          THE HON'BLE MR. JUSTICE DILIP B BHOSALE

                        CMP.NO.153/2012


BETWEEN

M/S APOLLO HOSPITALS ENTERPRISE LTD
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT, 1956
PREVIOUSLY HAVING ITS REGISTERED OFFICE
AT ALI TOWERS, 3RD FLOOR
NO.22, GREAMS ROAD
CHENNAI-600026
AND PRESENTLY HAVING ITS REGISTERED OFFICE
AT NO. 19, BISHOP GARDENS
RAJA ANNAMALAI PURAM
CHENNAI-600028
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER
DR UMAPATHY PANYALA                       ... PETITIONER

(BY SRI P B APPAIAH, ADV.,)

AND

GOVERNMENT OF KARNATAKA
REPRESENTED BY THE COMMISSIONER
HEALTH AND FAMILY WELFARE SERVICES
ANANDA RAO CIRCLE
BANGALORE-560009                          ... RESPONDENT

(BY SRI P V RAVINDRANTAH, AGA) 2 THIS CIVIL MISCELLANEOUS PETITION FILED UNDER SEC.11(5) AND (6) R/W SEC.11(12)(B) OF THE ARBITRATION AND CONCILIATION ACT 1996, AND PARAGRAPH 2 OF THE APPOINTMENT OF ARBITRATORS BY THE CHIEF JUSTICE OF KARNATAKA HIGH COURT SCHEME, 1996 PRAYING, FOR THE REASONS STATED THEREIN, THAT THIS HON'BLE COURT BE PLEASED TO APPOINT SUCH PERSON AS THIS HON'BLE COURT DEEMS FIT AS THE SOLE ARBITRATOR TO ADJUDICATE THE DISPUTES THAT HAVE ARISEN BETWEEN THE PETITIONER AND THE RESPONDENTS.

THIS CIVIL MISCELLANEOUS PETITION COMING ON FOR ADMISSION, THIS DAY, THE COURT MADE THE FOLLOWING:

PC:

Learned counsel for the parties jointly request that Mr. T.Shivashankar Bhat, Former Judge of the High Court of Karnataka may be appointed as the sole arbitrator.

2. The parties are accordingly referred to the sole arbitration of Mr.T.Shivashankar Bhat, Former Judge of the High Court, who is settled in Bangalore. Sole Arbitrator shall enter the reference, cause notice to the parties and then proceed to resolve the dispute in accordance with the Arbitration and Conciliation Act, 1996. 3

3. The petition is disposed of. Registry to communicate this order to the sole Arbitrator forthwith. Registry is further directed to return all original papers, if any, filed along with the petition to enable the petitioner to produce the same before the learned Arbitrator.

Sd/-

JUDGE Ia

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