03 March 2008
Supreme Court
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E-FREIGHT INTERNATIONAL LLC Vs MUKHTAR MAHAMUD SHAIKH

Case number: ARBIT.CASE(C) No.-000004-000004 / 2008
Diary number: 33498 / 2007
Advocates: Vs BINA GUPTA


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CASE NO.: Arbitration Petition  4 of 2008

PETITIONER: E-FREIGHT INTERNATIONAL LLC

RESPONDENT: MUKHTAR MAHAMUD SHAIKH

DATE OF JUDGMENT: 03/03/2008

BENCH: A.K. MATHUR      

JUDGMENT: JUDGMENT

O R D E R  

       Heard learned counsels for both the parties.         Learned counsels for both the parties agree that Justice B.N. Srikrishna, former  Judge of the Supreme Court of India may be appointed as Arbitrator.         Accordingly, Justice B.N. Srikrishna, former Judge of the Supreme Court is  appointed as Arbitrator.  He shall fix his terms and conditions.                                                         ...2/-

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       All the contentions shall be kept open including the counter claim.         The Arbitration Petition is accordingly, disposed of.