ARIHANT COAL SALES (INDIA) PRIVATE LIMITED Vs. ETA STAR INTERNATIONAL LIC
LAWS(SC)-2010-9-129
SUPREME COURT OF INDIA
Decided on September 21,2010

Arihant Coal Sales (India) Private Limited Appellant
VERSUS
Eta Star International Lic Respondents

JUDGEMENT

- (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.;


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