AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 96 words
Biswanath Somadder, CJ
Having heard the learned advocates for the parties and upon perusing the instant application, this Court is of the view that the concerned authority of Border Roads Organisation should file a report in the form of an affidavit on or before the next date stating therein specifically as to why in the facts of the instant case, the concerned authority of Border Roads Organisation has not appointed an Arbitrator in terms of the arbitration clause governing the parties.
Let this matter appear on 03rd March, 2023, under an appropriate heading for further consideration.