M/S Jr Exim India, vs M/S Viswajyothi Exim And Logistic ...
2021 Latest Caselaw 2624 AP

     HONOURABLE SRI JUSTICE C. PRAVEEN KUMAR

                                   AND

     HONOURABLE SRI JUSTICE B. KRISHNA MOHAN


              Civil Revision Petition No.241 of 2021

JUDGMENT:       (per Hon'ble Sri Justice C. Praveen Kumar)


      The present Civil Revision Petition is filed challenging

the order dated 28.01.2021 passed in I.A.No.1 of 2021 in

Arbitration Case No.1 of 2020, wherein the application filed

by the petitioner to adjudicate the dispute at Hyderabad is

rejected.

2.    Heard Sri Ramidi Satyanarayana, learned counsel for

the petitioner and Dr. P. B. Vijay Kumar, learned senior

counsel appearing for the respondents.

3. Both the parties have agreed that they have no dispute

for transferring the 'venue' of the case from Visakhapatnam to

Hyderabad. Learned senior counsel submits that even the

Arbitrator also has no objection for the same, but the only

issue is about wastage of money. Insofar as the charges are

concerned, both the parties submit that they are willing to

bear the expenses on the terms agreed upon by the

Arbitrator.

4. Accordingly, the Civil Revision Petition is allowed,

transferring the 'venue' of the case from Visakhapatnam to

Hyderabad. However, it is made clear that it is the discretion 2 CPKJ & BKMJ

CRP.No.241 of 2021

of the Arbitrator to conduct the proceedings in the manner in

which he deems fit and proper.

As a sequel, the miscellaneous applications pending, if

any, shall stand closed.

________________________ C. PRAVEEN KUMAR, J

________________________ B. KRISHNA MOHAN, J

Date: 26-07-2021

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