SKOL BREWERIES LTD Vs. HIM NEEL BREWERIES LTD

JUDGEMENT

(1.) The Objection to the appointment of an Arbitrator were largely founded on the pendency of proceedings before Board of Industrial and Financial Reconstruction (BIFR). Those Objections have been overruled.

(2.) I, accordingly, appoint Ms.Justice Sharda Agarwal (Retd.), B- 126, Sarvodaya Enclave, New Delhi-110017, Tel Nos. 26516186, 51829326, as the Sole Arbitrator. Her fees are fixed at Rs.80,000/- to be shared equally by the parties, and paid by them on the first hearing.

(3.) Parties to appear before the learned Arbitrator on 20th September, 2006 at 3.00 PM.