Madras High Court
M/S.Lister Technologies Private ... vs Mukundhan Dakshinamurthi on 26 February, 2015
Author: M.M.Sundresh
Bench: Sanjay Kishan Kaul, M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 26.02.2015 CORAM THE HON'BLE MR.SANJAY KISHAN KAUL, CHIEF JUSTICE and THE HON'BLE MR. JUSTICE M.M.SUNDRESH O.S.A.Nos.33 and 34 of 2015 and M.P.No.1 of 2015 in O.S.A.No.33 of 2015 and M.P.No.2 of 2015 in O.S.A.No.34 of 2015 M/s.Lister Technologies Private Limited, No.232, V.M.Street, Mylapore, Chennai-600 004 rep. by Nithya Rajasundaran ... Appellants in both OSAs. vs 1.Mukundhan Dakshinamurthi 2.Adroit Consultancy Services Pvt. Ltd., F3, Kuberam Flats II, Plot No.250 B, 9th street, Kuberan Nagar Extension, Madipakkam, Chennai-600 091, represented by its Director Mukundhan Dakshinamurthi ... Respondents in both OSAs. Appeals filed under Clause 15 of the Letters Patent read with Order XXXVI, Rule 9 of Original Side Rules against the common order made in Application No.2425 of 2014 and O.A.No.276 of 2014, dated 03.09.2014. For Appellant .. Mr.P.S.Raman Senior Counsel for M/s.N.V.S. & Associates For Respondents .. Mr.S.Suresh * * * * * J U D G M E N T
(Judgment of the Court was delivered by The Hon'ble Chief Justice) Learned counsel for parties before us, have taken a fair stand and thus, the appeals are disposed of in the following terms:
(1)The observation made in the impugned common order being prima facie in character, would not affect the final adjudication in the arbitration proceedings.
(2)Since arbitration proceedings have not been commenced yet, it is proposed and agreed that Justice K.Venkataraman, a retired Judge of this Court, be appointed as the Sole Arbitrator to enter upon the reference, who shall, after issuing notice to the parties and upon hearing them, pass an award as expeditiously as possible, preferably within a period of six months from the date of receipt of this order.
(3)The learned Arbitrator is at liberty to fix the remuneration and other incidental expenses, which shall be borne equally by both the parties.
(4)All pleas and defences as are available in law are open to be raised before the Arbitrator by the parties.
No costs. Consequently, all connected Miscellaneous Petitions are closed.
(S.K.K., CJ.) (M.M.S.,J.) 26.02.2015 Index : Yes/No Internet : Yes/No bbr The Hon'ble Chief Justice and M.M.Sundresh, J. bbr O.S.A.Nos.33 & 34 of 2015 26.02.2015