OVERSEAS PHARMA PRIVATE LIMITED Vs. RAJYA VOKKALIGARA SANGHA

JUDGEMENT

(1.) Heard the learned senior counsel Sri Vivek Subba Reddy on behalf of the appellant and the learned senior counsel Sri D.N. Nanjunda Reddy on behalf of the respondent-Sangha.

(2.) Though several grounds have been raised in impugning the order under challenge, it was candidly pointed-out that the appellant has already resorted to the procedure of appointment of an Arbitrator and in that direction has filed CMP No.698/2022 and that the same is pending. In that view of the matter, on a suggestion from the Court, the parties agreed to have the issues finally settled by the Arbitral Tribunal and pray that in the meanwhile, certain amicable interim arrangement be ordered pending initiation of the arbitral proceedings. In that view of the matter, the parties having resolved and having agreed upon to appoint former judge of this Court Hon'ble Shri Justice V. Jagannathan (Retd.), we deem it appropriate to pass the following order:-

(3.) It is made clear that the stipulation regarding payment of amounts is subject to final orders that may be passed by the Tribunal and this shall not be construed as determining the rate of licence fee or the sums due from one party to the other.