Andhra Pradesh High Court - Amravati
3 F Industries Ltd vs Transparent Technologies Solutions on 22 December, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
ie we (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE TWENTY SECOND DAY OF DECEMBER, TWO THOUSAND AND TWENTY : PRESENT: THE HON'BLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHE ARBITRATION APPLICATION No. 27. of 2020 Between: 3F Industries Limited, rep by its General Manager, Sri N.S. Prakash Rao, Authorized Representative, Post Box No. 15, Tanuku Road, Tadepalligudam-534101, West Godavari District, Andhra Pradesh .... Applicant AND Transparent Technologies Solutions Private Limited, rep by its Director, Sri Ajit Apte, Pushpa Heights, 1° Floor, Bibwewadi Corner, Pune-411037, Maharashtra ... Respondent Whereas the Applicant above named through its Advocate Sri P. Bhaskara Narasimha Murthy, preferred the above Application under Section 11 (4) & (6) of the Arbitration and Conciliation Act, 1996 riw Scheme of appointment of Arbitrators, 1996, | raying that in the circumstances stated in the affidavit filed herein, the High Court may be pleased to appoint any suitable person from the fellow of institution of Engineers (India) as the Nominee Arbitrator on behalf of the Respondent, to be part of the Three Arbitrators Tribunal to adjudicate the dispute between the parties. And whereas the High Court upon perusing the Application and the affidavit filed therein and upon hearing the arguments of Sri P. Bhaskara Narasimha Murthy, Advocate for the Applicant, made the following ORDER:
Issue notice to respondent returnable in four weeks. List after four weeks.
Therefore, you namely;
Sri Ajit Apte, Director, Transparent Technologies Solutions Private Limited, Pushpa Heights, 1* Floor, Bibwewadi Corner, Pune-411037, Maharashtra are directed to show cause, either appearing in person or by Advocate on 22-01-2021 to which date the application stands posted, as to why in the circumstances set out in the affidavit filed therewith (copy enclosed) this Arbitration Application should not be admitted. :
Sd/- P. Rama Krishna JOINT REGISTRAR sector OFFICER To
1. Sri Ajit Apte, Director, Transparent Technologies Solutions Private Limited, Pushpa Heights, 1" Floor, Bibwewadi Corner, Pune-411037, Maharashtra ( BY RPAD with a copy of petition and affidavit) One CC to Sri P. Bhaskara Narasimha Murthy, Advocate (OPUC) One spare copy TRUE COPY// oN Skm HIGH COURT HC,J DATE: 22-12-2020 NOTE: LIST AFTER FOUR WEEKS NOTICE BEFORE ADMISSION ARBITRATION APPLICATION No. 27 of 2020
-§ jan 202k