Kerala High Court
M/S. Hyphen Communications (P) Ltd vs M/S. Jeevan Telecasting Corporation ... on 23 May, 2007
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose
IN THE HIGH COURT OF KERALA AT ERNAKULAM
AR No. 61 of 2006()
1. M/S. HYPHEN COMMUNICATIONS (P) LTD.,
... Petitioner
Vs
1. M/S. JEEVAN TELECASTING CORPORATION LTD.
... Respondent
For Petitioner :SRI.P.B.SAHASRANAMAN
For Respondent :SRI.G.SREEKUMAR (CHELUR)
The Hon'ble MR. Justice PIUS C.KURIAKOSE
Dated :23/05/2007
O R D E R
PIUS C. KURIAKOSE, J.
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A.R. No. 61 OF 2006
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Dated this the 23rd day of May, 2007
JUDGMENT
This is an application seeking appointment of an arbitrator under Section 11(6) of the Arbitration and conciliation Act, 1996 so as to settle the dispute between the petitioner and respondent. Today, when the case came up for consideration, I have heard the counsel for parties who invited my attention to a joint memo which has been filed under which it is agreed between the parties that Sri.Justice R. Bhaskaran, retired judge of this Court is to be appointed as arbitrator. Considering the joint memo, the Arbitration Request will stand allowed. Mr.R.Bhaskaran,Retired Judge, High Court of Kerala (Sreekrishna Kripa, Kaloor, Kochi-17) is appointed as arbitrator for settling the dispute between the petitioner and respondent.
PIUS C. KURIAKOSE, JUDGE
btt
WPC 2