Karnataka High Court
M/S. Vsl Steels Limited vs M/S. Trimurti Exports on 17 July, 2013
Author: Dilip B.Bhosale
Bench: Dilip B.Bhosale
-1-
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 17th DAY OF JULY 2013
BEFORE
THE HON'BLE MR.JUSTICE DILIP B.BHOSALE
C.M.P. NO.67/2013
BETWEEN:
M/s.VSL Steels Limited,
No.302, 1st floor,
West Minister Building,
No.13, Cunningham Road,
Bangalore-560 052.
Represented by its General Manager
Sri.R.R.Ghodke,
No.539, Ashwini Complex,
4th floor, CMH Road, Indiranagar,
Bangalore-560 038.
...PETITIONER
(By Sri.Shankar Narayan Rao, Adv.)
AND:
M/s. Trimurti Exports,
(A registered partnership firm),
Having its registered office at
C/F 1 & 3, J.B.Apartments,
Near Pandav Church,
Aquem Alto, Margao,
Goa-403 601,
Represented by its Partner
Sri.Bhalchandra S.Bakhle.
... RESPONDENT
(By Sri.Ashok Patil, Adv.) -2- This C.M.P. is filed under Section 11(5) of the Arbitration and Conciliation Act, 1996 praying to appoint an arbitrator in terms of the agreement dated 01.09.2008, in the interest of justice.
This C.M.P. coming on for admission this day, the Court made the following:-
PC:
Heard learned counsel for the parties.
2. Learned counsel for the parties jointly request that Mr.S.Venkataraman, Retired High Court Judge, may be appointed as the sole Arbitrator.
3. The parties are accordingly referred to the sole arbitration of Mr.S.Venkataraman, Retired High Court Judge, who is settled in Bangalore. The Arbitrator shall enter the reference, cause notice to the parties and then proceed to resolve the dispute in accordance with the Arbitration and Conciliation Act, 1996.
4. The petition is disposed of. Registry to communicate this order to the Arbitrator forthwith. -3- Registry is further directed to return all original papers, if any, filed along with the petition to enable the petitioner to produce the same before the learned Arbitrator.
Sd/-
JUDGE Srl.