Supreme Court - Daily Orders
Ashok Chattaraj vs Aa Development Capital India Fund I, Llc on 6 July, 2015
Author: Ranjan Gogoi
Bench: Ranjan Gogoi
1
ITEM NO.404 & 405 COURT NO.8 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). 21/2015
ASHOK CHATTARAJ PETITIONER(S)
VERSUS
AA DEVELOPMENT CAPITAL INDIA FUND I, LLC RESPONDENT(S)
ARBIT. CASE (C) NO.10 OF 2015
[WITH APPLN.(S) FOR DIRECTIONS]
Date : 06/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s)
ARB.PET. 21/15 & rr in
ARB.PET. 10/15 Ms. Pritha Srikumar, Adv.
ARB.PET. 10/15 & rr in Mr. Rana Mukherjee, Sr. Adv.
ARB.PET. 21/15 Mr. Oendri Neogi, Adv.
Ms. Tatini Basu, Adv.
Ms. Lovely Kumari Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Arbitration Petitions are disposed of in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.07.07 16:14:38 IST Reason: [SIGNED ORDER IS PLACED ON THE FILE] 1 IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION ARBITRATION CASE (CIVIL) NO.21/2015 ASHOK CHATTARAJ ...PETITIONER VERSUS AA DEVELOPMENT CAPITAL INDIA FUND I, LLC ...RESPONDENT WITH ARBITRATION CASE (CIVIL) NO.10/2015 AA DEVELOPMENT CAPITAL INDIA FUND I, LLC ...PETITIONER VERSUS ASHOK CHATTARAJ ...RESPONDENT ORDER
1. Heard learned counsels for the parties.
2. Both the parties have suggested the names of their respective Arbitrator to go into the disputes and differences 2 that have arisen. In that view of the matter, this Court with the consent of the parties appoints Mr. Justice Patri Basavangoud, a former judge of the Karnataka High Court and Mr. Justice R.V. Raveendran, a former judge of this Court as the Arbitrators and request the learned Arbitrators to nominate the third Arbitrator.
3. All the disputes including the disputes raised in the present petitions are hereby referred to the learned Arbitrators. The learned Arbitrators shall also decide as to which of the parties shall be treated as the claimants and as the respondents. Needless to say that the learned Arbitrators shall decide the matter uninfluenced by any of the statements made or the absence of any denial thereof in the respective pleadings 3 of the parties.
4. The learned Arbitrators shall be at liberty to fix their own fees/ remuneration/other conditions in consultation with the parties.
5. Let this order be communicated to the learned Arbitrators so that the arbitration proceedings can commence and conclude as expeditiously as possible.
6. The Arbitration Petitions are disposed of accordingly. No costs.
....................,J.
(RANJAN GOGOI) NEW DELHI JULY 06, 2015