E-Freight International LIC Vs. Mukhtar Mahamud Shaikh [2008] INSC323 (3 March 2008)

A.K. MATHUR

O R D E R Heard learned counsels for both the parties.Learned counsels for both the parties agree that Justice B.N. Srikrishna, former Judge of the Supreme Court of India may be appointed as Arbitrator. Accordingly, Justice B.N. Srikrishna, former Judge of the Supreme Court is appointed as Arbitrator. He shall fix his terms and conditions. ...2/- -2- All the contentions shall be kept open including the counter claim. The Arbitration Petition is accordingly, disposed of.

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