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Judgment
Sanjeev Sachdeva, J
Petitioner seeks appointment of an Arbitral Tribunal pursuant to Hotel Operations Agreement dated 22.01.2019.
Mr. Surender Singh, Advocate enters appearance for the respondent. He submits that he has no objection to the appointment of an Arbitral Tribunal.
With the consent of the parties and without prejudice to their rights and contentions, Mr. Justice Vinod Goel (Retd), former Judge of this Court (Mobile No. +91 99103 84637) is appointed as sole Arbitrator to adjudicate the claims and counter claims, if any, of the parties.
The fees of the learned Arbitrator shall be as per the Fourth Schedule of the Arbitration and Conciliation Act, 1996.
The Arbitrator shall furnish the requisite disclosure under section 12 of the Arbitration and Conciliation Act, 1996 within two weeks of entering reference.
The petition is disposed of in the above terms.