Madras High Court
M/S.Vasa Commercial Private Limited vs M/S.3I Infotech Limited on 8 January, 2016
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
In the High Court of Judicature at Madras Dated : 08.01.2016 Coram : The Hon'ble Mr.Sanjay Kishan Kaul, Chief Justice O.P.No.867 of 2015 M/s.Vasa Commercial Private Limited No.29, Dr.Rajendra Road, Kolkata. .. Petitioner -vs- M/s.3i Infotech Limited ''International Infotech Park'' Tower No.5, 3rd to 6th Floor, Vasi, Navi Mumbai. .. Respondent Petition filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996, to appoint a suitable person as Sole Arbitrator to adjudicate upon the disputes and differences between the parties hereto. For Petitioner : Mr.Kuberan for M/s.Rank Associates For Respondent : Mr.Anirudh Krishnan * * * * * O R D E R
Mr.Anirudh Krishnan, learned counsel for the respondent has entered appearance.
2.Learned counsel for parties state that though the arbitration clause No.15 provides for an Arbitral Tribunal of three Arbitrators with arbitration at Chennai, both the parties, in order to save costs, proposed that it should be an arbitration of a Sole Arbitrator to be held under the aegis of the Madras High Court Arbitration Centre. It is further agreed that if there are any issues qua arbitrability of any disputes, that would be a subject matter before the Arbitrator.
3.In view of aforesaid, as proposed and agreed by the learned counsel for the parties, I appoint Mr.Sankaranarayanan, Advocate, residing at ''Sreyas'', No.26, R.K. Salai, 9th Street, Mylapore, Chennai 600 004, as the Sole Arbitrator to enter upon the reference and adjudicate the disputes inter se the parties under the aegis of the Madras High Court Arbitration Centre and the parties will be governed by the Rules of the Centre.
4.The original petition is, accordingly, allowed, leaving the parties to bear their own costs.
(S.K.K., CJ.) 08.01.2016 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.867 of 2015 08.01.2016