Madhya Pradesh High Court
Sterlite Technologies Limited vs Bharat Sanchar Nigam Ltd. on 10 January, 2017
AC-7-2014
(STERLITE TECHNOLOGIES LIMITED Vs BHARAT SANCHAR NIGAM LTD.)
10-01-2017
Mr. Brain D'Silva, learned senior counsel with Mr. V. Bhide,
Advocate of the applicant.
Mr. P.K. Mishra, learned counsel for the respondents.
With the consent finally heard.
During the course of arguments learned counsel for the parties reached to a consensus. Mr. D'Silva, learned senior counsel submits that any Former Judge of this Court may be appointed as an Arbitrator.
Mr. Mishra, learned counsel for the respondents fairly submits that respondents have no objection if any such Former Judge is appointed as an Arbitrator.
In view of the consensus arrived at, I deem it proper to appoint Hon'ble Mr. Justice K.K. Trivedi, Former Judge of this Court as an Arbitrator in this case. The learned Arbitrator is requested to take up the dispute for arbitration and decide it in accordance with law.
Parties are directed to approach Hon'ble Mr. Justice K.K. Trivedi, Former Judge of this Court for this purpose. The learned Arbitrator is free to decide his fees.
Accordingly, application is disposed of. The Registry shall send a typed copy of this order to Hon'ble Mr. Justice K.K. Trivedi, Former Judge of this Court.
(SUJOY PAUL) JUDGE s@if