IFGL REFRACTORIES LTD Vs. LINDSAY INTERNATIONAL PVT LTD

JUDGEMENT

(1.) On identical facts and identical issues, I have allowed A.P. No. 413 of 2017. Under such circumstances, Hon'ble Justice Jyotirmay Bhattacharya, former Chief Justice, High Court, Calcutta is appointed as sole arbitrator to adjudicate the disputes between the parties arising out of the purchase orders being Annexure 'A' to the petition.

(2.) Since the disputes to be decided by the Arbitral Tribunal are similar, involving common questions of facts and law, instead of having separate references, a consolidated reference is made to a sole arbitrator, as it would minimize time and save expenses. The Hon'ble Justice Bhattacharya is requested to fix commensurate remuneration, at the fist sitting of the parties, to be shared by the parties in equal measure at the first instance, subject to the directions as to the costs as may be contained in the final Award. The learned arbitrator is requested to conclude the reference within a period of twelve months of the statement of claim being lodged before him.

(3.) Urgent Photostat certified copy of this judgment, if applied for, be given to the parties on an usual undertaking.