1. This is an Arbitration Application under Section 11 of the Arbitration and Conciliation Act, 1996 praying for appointment of an arbitrator in the matter.
2. On the facts of the case, I hereby appoint Honble Mr Justice D. M. Dharmadhikari, Retired Judge of Supreme Court of India, presently residing at 1169, Bakul, Wright Town, Jabalpur, Madhya Pradesh as the sole arbitrator in the matter.
3. Honble Mr. Justice D.M. Dharmadhikari can fix his own terms of emoluments as well as other requirements.
4. The registry will send a copy of this order as well as copy of the petition and other papers forthwith to Honble Mr. Justice D. M. Dharmadhikari.
5. The petition is disposed of.
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Arihant Coal Sales (i) Pvt.ltd v. Eta Star International Llc
Arihant Coal Sales (i) Pvt.ltd v. Eta Star International Llc
(Supreme Court Of India)
Arbitration Petition No. 20 Of 2009 | 21-09-2010
Advocate List
- For the Appellant ----- For the Respondent -----
Bench
- HON'BLE MR. JUSTICE MARKANDEY KATJU
Eq Citations
- 2010 (10) SCALE 202
- (2010) 15 SCC 272
- (2013) 1 SCC CIVIL 1181
- LQ/SC/2010/1010
Head Note
Arbitration and Conciliation Act, 1996 — Ss. 11 and 12 — Appointment of arbitrator — Arbitration Application under S. 11 — Arbitrator appointed — Arbitrator directed to fix his own terms of emoluments and other requirements (Paras 1 to 4)
