Supreme Court - Daily Orders
Vigil Marine Services vs Cochin Shipyard Ltd. on 12 January, 2015
Author: Ranjan Gogoi
Bench: Ranjan Gogoi
1
ITEM NO.403 COURT NO.9 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR ARBITRATION (CIVIL) NO(S). 27/2014
VIGIL MARINE SERVICES PETITIONER(S)
VERSUS
COCHIN SHIPYARD LTD. RESPONDENT(S)
Date : 12/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s)
Ms. B. Vijayalakshmi Menon, Adv.
For Respondent(s)
Ms. Meera Mathur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The arbitration petition is disposed of in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.01.13 16:57:14 IST Reason: 1 IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION ARBITRATION CASE (CIVIL) NO.27 OF 2014 VIGIL MARINE SERVICES ...PETITIONER VERSUS COCHIN SHIPYARD LTD. ...RESPONDENT ORDER The statement made in Para 3.9 of the application alleging that the respondent “contrived a situation to bring about an adjournment of such hearing, which was entirely unacceptable to the Applicant” is struck off. In view of the above, the prayer for adjournment made on behalf of the respondent to file an application for setting aside the aforesaid statement has become redundant. The Court, therefore, proceeds to consider the matter on merits.
2
After hearing the learned counsels for the parties and having regard to the fact that the arbitration proceedings have been abandoned midway due to the unwillingness of the Court Appointed Arbitrator to conduct further proceedings, Shri Justice Surinder Singh Nijjar, a former judge of this Court, is appointed as the sole Arbitrator. The learned Arbitrator is requested to commence and conclude the proceedings at the earliest. The terms of appointment and other conditions on which the learned Arbitrator will function will be settled in consultation with the parties.
Let this order be communicated to the learned Arbitrator so that the arbitration proceedings can commence and conclude as expeditiously as possible. 3 The Arbitration Petition is disposed of accordingly.
....................,J.
(RANJAN GOGOI) NEW DELHI JANUARY 12, 2015