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Judgment
8 paragraphs · 138 wordsC. Hari Shankar, J
It is informed by learned counsel for the parties that by order dated 3rd February, 2021 in Arb. Pet. 155/2021, an arbitrator has been appointed to
arbitrate on the disputes between the parties, and that the learned arbitrator has fixed the first hearing in the matter today.
In view thereof, it would be appropriate that the present petition is treated as an application under Section 17 of the Arbitration and Conciliation Act,
1996 (hereinafter referred to as “1996 Actâ€) and decided by the learned arbitrator.
Accordingly, the petitioner is permitted to file the present petition, before the learned arbitrator as an application, under Section 17 of the 1996 Act.
Learned arbitrator would take a decision thereon in accordance with law after hearing the parties.
Accordingly, this petition stands disposed of.