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Judgment
5 paragraphs · 222 wordsL. Narayana Swamy, CJ
By way of the present petition filed under Sub-section 6 of Section 11 of the Arbitration and Conciliation Act, 1996, the petitioner is seeking a direction for appointment of an Arbitrator.
Considering the submissions and prayer made on behalf of the petitioner, the present petition is allowed and Mr. S.K. Chaudhary, District & Sessions Judge (Retd.), is appointed an Arbitrator for adjudication of the dispute involved in the present petition. He is requested to enter into reference within a period of two weeks from the date of receipt of a copy of this order. It shall be open for learned Arbitrator to determine his own procedure with the consent of the parties. Otherwise also, entire procedure with regard to fixing of time limit for filing pleadings or passing of Award stands prescribed under Sections 23 and 29A of the Act.
Needless to say that award shall be made strictly as per provisions contained in Arbitration and Conciliation Act. A copy of this order shall be made available to learned Arbitrator, named above, by the Registry of this Court within a period of one week from today, enabling him to take steps for commencement of the arbitration proceedings within the stipulated period.
The petition stands disposed of accordingly, so also pending miscellaneous application(s), if any.