AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
15 paragraphs · 270 wordsC. Hari Shankar, J
This petition is one of a batch of four petitions, which were listed before this Court on 3rd March, 2021, the other three being ARB. P. 511/2020, ARB. P. 513/2020 and ARB. P. 540/2020.
This Court had appointed Hon'ble Mr. Justice Madan B. Lokur, an eminent retired Judge of the Supreme Court of India who had also adorned the Bench of this Court, as the arbitrator to arbitrate on the disputes forming subject matter of ARB. P. 511/2020, ARB. P. 513/2020 and ARB. P. 540/2020.
Today, Mr. Sameer Agrawal, learned counsel appearing for respondent-BSNL, submits that he has no objection to the present dispute also being referred to arbitration.
In view thereof, the dispute forming subject matter of this petition is also referred to arbitration by Hon'ble Mr. Justice Madan B. Lokur. The contact details of the learned arbitrator are provided as under:
A-26, First Floor, Gulmohar Park,
New Delhi-110049.
Phone Nos.: 011-42484424
9868219007
Emai ID: madanlokur.arb@gmail.com
The learned arbitrator would be entitled to charge fees in accordance with Fourth Schedule to the 1996 Act.
The learned Arbitrator would also file the requisite disclosure under Section 12(2) of the 1996 Act within a week of entering on the reference.
All issues of fact in law are open to be decided by the learned arbitrator.
This order shall not be treated as an expression of opinion on any of the contentions advanced in the petition or the rights of the respondents to contest the same in accordance with law.
With the aforesaid observations, this petition stands disposed of.