LAWS(BOM)-2007-4-104

RESOURCES INTERNATIONAL Vs. VISHAL VINAECA BANDEKAR

Decided On April 13, 2007
RESOURCES INTERNATIONAL Appellant
V/S
VANITA VISHAL BANDEKAR Respondents

JUDGEMENT

(1.) THIS application for appointment of an arbitrator arises in respect of an agreement which is inter-connected to the agreement between M/s. Resourceful Earthmovers and the same respondents in respect of which an order for appointment of arbitrators has been made in Application No. 11 of 2005 decided today. The relevant terms of the agreement are similar in nature. The difference being that the agreement is for raising of ore and the present agreement is in respect of sale of ore.

(2.) UNDER the circumstances, by consent, the order in Application for appointment of Arbitrator No. 11/05 will govern the present Application for appointment of Arbitrator No. 12/05 also.