IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION  

ARBITRATION APPLICATION NO.   20   OF   2009

ARIHANT COAL SALES (I) PVT. LTD.       ………Applicant

   versus

ETA STAR INTERNATIONAL LLC      ………Respondent

O R D E R  

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.

4. The registry will send a copy of this order as well as copy of  

the petition and other papers forthwith to Hon’ble Mr. Justice D. M.  

Dharmadhikari.  

5. The petition is disposed of.

…………………………...….J. (MARKANDEY KATJU)     

NEW DELHI SEPTEMBER 21, 2010