Primetals Technologies India Pvt Ltd v. Mcnally Bharat Engineering Co Ltd

AP No. 281 of 2017 IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION Primetals Technologies India Pvt. Ltd.

Versus Mcnally Bharat Engineering Co. Ltd.

Before: The Hon'ble Justice I. P. MUKERJI Date: 8th August 2017 Appearance: Mr. Ratnanko Banerji, Advocate Mr. Aniruddha Roy, Advocate Ms. Labanyasree Sinha, Advocate for the petitioner Mr. Rishav Banerjee, Advocate for the respondent The Court: After hearing learned counsel for the parties I appoint the Honble Mr. Justice Tarun Chatterjee, a former Judge of the Supreme Court to be the presiding Arbitrator.

At the first sitting of the Arbitral Tribunal it is requested to decide on the fees to be paid by the parties to the learned Arbitrators, in consultation with them and with their counsel. It shall also appoint a clerk and stenographer and other staff, if necessary and fix their remuneration, similarly. The fees of the learned Arbitrators, costs and other charges will be borne by the parties in equal share.

The Arbitral Tribunal is most humbly requested to adjudicate upon the disputes raised by the petitioner in the petition and those disputes that may arise after filing of the statement of claim, counter statement and counter claim further to the direction given by the Tribunal.

This Section 11 application is accordingly disposed of.

Certified photocopy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.

(I. P. MUKERJI, J.) 2R. Bose