Arihant Coal Sales
(I) Pvt. Ltd. Vs. Eta Star International LLC [2010] INSC 803 (21 September
2010)
Judgment
CIVIL ORIGINAL
JURISDICTION ARBITRATION APPLICATION NO. 20 OF 2009 ARIHANT COAL SALES (I) PVT.
LTD. .........Applicant versus ETA STAR INTERNATIONAL LLC .........Respondent
ORDER
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 Hon'ble 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.
Hon'ble
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 Hon'ble Mr. Justice D. M. Dharmadhikari.
5.
The
petition is disposed of.
.....................................J.
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